Madras High Court
Overseas Polymers Pvt Ltd vs Union Of India on 7 November, 2024
Author: Anita Sumanth
Bench: Anita Sumanth
2024:MHC:3803
W.P.Nos.25760 & 25761 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.11.2024
CORAM :
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
and
THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN
W.P.Nos. 25760 & 25761 of 2012
and M.P.No.2 of 2012
Overseas Polymers Pvt Ltd.,
Vinmar House, A-41, M.I.D.C., Road No.2,
Andheri (East), Mumbai – 400 093. .. Petitioner
in both WPs
vs
1.Union of India,
Rep. by its Secretary,
Ministry of Commerce,
Udyog Bhawan, New Delhi.
2.Central Board of Excise and Customs,
Ministry of Finance,
North Block, New Delhi – 110 001.
3.Director General of Foreign Trade
(Ministry of Commerce), Udyog Bhawan,
H Wing, Maulana Azad Road,
New Delhi – 110 001.
4.The Assistant Commissioner of Customs (DEPB),
Custom House, 60, Rajaji Salai,
Chennai - 1.
5.The Additional Director General of Foreign Trade,
4th Floor, Shastri Bhavan Annexe,
26 Haddows Road, Nungambakkam,
Chennai – 6.
6.The Chief Commissioner of Customs,
Custom House, No.60, Rajaji Salai,
Chennai – 1. .. Respondents
in both WPs
https://www.mhc.tn.gov.in/judis
1/4
W.P.Nos.25760 & 25761 of 2012
Prayer in WP No. 25760 of 2012 : Petition filed under Article 226 of the
Constitution of India praying to issue a writ of declaration to declare Public
Notice No.1 (RE-2012)/2009-14 dated 5th June 2012 (Chapter 2.13.2A)
issued under paragraph 2.4 of the Foreign Trade Policy 2009-14 by the
respondent No.3 as being illegal and unconstitutional as being violative of
Articles 14 19 (1)(g) 265 and 300 A of the Constitution of India, insofar
as the petitioner is concerned.
Prayer in WP No. 25761 of 2012 : Petition filed under Article 226 of the
Constitution of India praying to issue a writ of certiorari to call for the
records of File No. S. Misc 485/2011-7B dt 19.6.2012 passed by the
respondent No.4.
For Petitioner : Mr.Karthik Sundaram
(in both WPs)
For Respondents : No appearance
(in both WPs)
COMMON ORDER
(Order of the Court was made by Dr. ANITA SUMANTH.,J) Mr.Karthik Sundaram, learned counsel, makes an endorsement to the effect that the petitioner does not wish to pursue these matters as they have been rendered infructuous.
2. Recording the same, these writ petitions are dismissed as infructuous. No costs. Connected miscellaneous petition is closed.
[A.S.M., J] [G.A.M., J] 07.11.2024 Index:Yes/No Neutral Citation:Yes ssm https://www.mhc.tn.gov.in/judis 2/4 W.P.Nos.25760 & 25761 of 2012 To
1.The Secretary, Ministry of Commerce, Udyog Bhawan, New Delhi.
2.Central Board of Excise and Customs, Ministry of Finance, North Block, New Delhi – 110 001.
3.Director General of Foreign Trade (Ministry of Commerce), Udyog Bhawan, H Wing, Maulana Azad Road, New Delhi – 110 001.
4.The Assistant Commissioner of Customs (DEPB), Custom House, 60, Rajaji Salai, Chennai - 1.
5.The Additional Director General of Foreign Trade, 4th Floor, Shastri Bhavan Annexe, 26 Haddows Road, Nungambakkam, Chennai – 6.
6.The Chief Commissioner of Customs, Custom House, No.60, Rajaji Salai, Chennai – 1.
https://www.mhc.tn.gov.in/judis 3/4 W.P.Nos.25760 & 25761 of 2012 DR. ANITA SUMANTH.,J.
and G. ARUL MURUGAN.,J.
ssm W.P.Nos.25760 & 25761 of 2012 07.11.2024 https://www.mhc.tn.gov.in/judis 4/4