Calcutta High Court
Jag Mohan Singh vs Union Of India & Ors on 28 January, 2010
Author: Soumitra Pal
Bench: Soumitra Pal
WP No. 91 of 2010
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
JAG MOHAN SINGH Plaintiff/Petitioner/Applicant
Versus
UNION OF INDIA & ORS Defendant/Respondent
For Plaintiff/Petitioner : MR.R.K.CHOWDHURY,ADVOCATE For Defendant/Respondent : MR.TAPAS HAZRA,ADVOCATE BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL Date : 28th January, 2010.
The Court : Heard the learned advocates for the parties.
It is submitted by the learned advocate for the petitioner that though all data have been provided for making provisional or final assessment, yet clearance is not forthcoming. Learned advocate for the respondents submits that though a letter dated 19th January, 2010 has been sent to the petitioner requesting him to provide information as indicated therein, the petitioner is not cooperating.
Since it has been submitted by the learned advocate for the petitioner that all data have already been provided, considering the facts and circumstances of the case, the writ petition is disposed of by directing the Assistant Commissioner of Customs (DEPB), respondent no.3 to provisionally 2 assess the goods in question within a period of one week from the date of communication of this order.
Since the writ petition is disposed of at the admission stage without calling upon the respondents to file affidavits controverting the allegations in the petition, the allegations are deemed not to have been admitted by them.
No order as to costs.
All parties concerned are to act on xerox signed copy of this order on the usual undertakings.
(SOUMITRA PAL, J.) ssaha AR(C.R.)