Madras High Court
M/S.A.K.Associates vs The Commissioner Of Customs -Vi on 13 March, 2020
Author: Anita Sumanth
Bench: Anita Sumanth
Writ Petition No.29005 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.03.2020
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
Writ Petition No.29005 of 2018
and WMP Nos.33910 & 33916 of 2018
M/s.A.K.Associates,
Rep. by its Proprietor
Mr.K.Abhishek
.... Petitioner
Vs
1.The Commissioner of Customs -VI,
Custom House, No.60, Rajaji Salai,
Chennai - 600 001.
2.The Additional Commissioner of Customs -VI,
Custom House, No.60, Rajaji Salai,
Chennai - 600 001.
3.The Assistant Director,
Director of Revenue Intelligence,
Chennai Zonal Unit,
Ministry of Finance, Government of India,
27, Adarsh Towers, G.N.Chetty Road,
T.Nagar, Chennai - 600 017.
4.The Senior Intelligence Officer,
Directorate of Revenue Intelligence,
Bangalore Zonal Unit,
1/4
http://www.judis.nic.in
Writ Petition No.29005 of 2018
1st Stage, 3rd Block, Opp. BDA Complex,
H.B.R. Layout, Bangaluru - 560 043.
(CAMP AT CHENNAI)
.... Respondents
PETITION filed under Article 226 of The Constitution of India praying
for the issuance of Writ of Certiorarified Mandamus, calling for the records
relating to the Seizure Memo dated 06.09.2018 of the 4 th Respondent herein and
quash the same as illegal and consequently direct the 3rd and 4th respondents
herein to release and return the stocked goods viz., 753 cartons (containing
500/1000/2000 pieces as per their models and sizes) of Self Drilling Screws,
934 Cartons (containing 25 Kgs. per carton) of Iron Nails, 30 Cartons
(containing 4000/6000/8000 pieces as per their models and sizes) of Chipboard
Screws and 10 cartons (containing 20 Kgs. per carton) of Welding Electrodes,
by lifting the Seizure Memo made by the respondents on 06.09.2018 from the
petitioner's godown premises M/s.Olympic Warehouse Private Limited, Nafed
Warehousing Complex, CMDA Truck Terminal Yard, Behind CWC,
Madhavaram, Chennai - 600 110.
For Petitioner : Mr.Y.Michaelraj
For Respondents : Mr.B.Rabu Manohar,
Senior Central Government
Standing Counsel for R1 & R2
Mr.V.Sundareswaran,
Senior Panel Counsel for R3 & R4.
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Writ Petition No.29005 of 2018
ORDER
Learned counsel for the petitioner seeks permission to withdraw this Writ Petition. He has also made an endorsement to that effect. Accordingly, this Writ Petition is dismissed as withdrawn. No costs. Connected Miscellaneous Petitions are also dismissed.
13.03.2020 Index : Yes/No Speaking Order/Non speaking Order rkp To
1.The Commissioner of Customs -VI, Custom House, No.60, Rajaji Salai, Chennai - 600 001.
2.The Additional Commissioner of Customs -VI, Custom House, No.60, Rajaji Salai, Chennai - 600 001.
3.The Assistant Director, Director of Revenue Intelligence, Chennai Zonal Unit, Ministry of Finance, Government of India, 27, Adarsh Towers, G.N.Chetty Road, T.Nagar, Chennai - 600 017.
4.The Senior Intelligence Officer, Directorate of Revenue Intelligence, Bangalore Zonal Unit, 1st Stage, 3rd Block, Opp. BDA Complex, H.B.R. Layout, Bangaluru - 560 043. (CAMP AT CHENNAI) 3/4 http://www.judis.nic.in Writ Petition No.29005 of 2018 DR. ANITA SUMANTH. J., rkp Writ Petition No.29005 of 2018 and WMP Nos.33910 & 33916 of 2018 13.03.2020 4/4 http://www.judis.nic.in