Madras High Court
M/S.Deepree Import And Export vs )The Commisioner Of Customs on 27 January, 2016
Author: D.Hariparanthaman
Bench: D.Hariparanthaman
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.01.2016
CORAM
THE HONOURABLE MR.JUSTICE D.HARIPARANTHAMAN
Writ Petition(MD)No.1717 of 2016
and
W.M.P.(MD)No.1486 of 2016
M/S.DEEPREE IMPORT AND EXPORT,
19, SWAMI NIVAS NETTAN CODE KARANKAB POST,
KANYAKUMARI DISTRICT,
TAMIL NADU
REP. BY ITS PROPRIETOR
K.WISWAMBARAN. ... PETITIONER
Vs.
1)THE COMMISIONER OF CUSTOMS,
CUSTOMS HOUSE,
NEW HARBOUR ESTATE,
TUTICORIN.
2)THE ASSISTANT COMMISSIONER(IMPORTS),
OFFICE OF THE COMMISSIONER OF CUSTOMS,
NEW HARBOUR ESTATE,
TUTICORIN.
3)HARD STOCK,
AYK BUILDING BEACH ROAD,
QUILAN, KERALA. ... RESPONDENTS
Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Mandamus, directing the respondents 1 & 2 herein to
hold enquiry in respect of the Raw Cashew Nuts in Shell 2015 New Crop
received by the Tuticorin Port in the Bill of Lading Nos.955213745,
955214285, 955213531, 955213624, 955214227 based on the petitioner's
representation dated 22.01.2016.
!For Petitioner : Mr.D.Srinivasa Ragavan
For Respondents : Mr.Vijay Karthikeyan
:ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition with liberty to work out his remedy as per law. He has made an endorsement to that effect. Recording the same, the writ petition is dismissed as withdrawn with liberty as prayed for. No costs. Consequently, W.M.P.(MD)No.1486 of 2016 is closed.
To
1)THE COMMISIONER OF CUSTOMS, CUSTOMS HOUSE, NEW HARBOUR ESTATE, TUTICORIN.
2)THE ASSISTANT COMMISSIONER(IMPORTS), OFFICE OF THE COMMISSIONER OF CUSTOMS, NEW HARBOUR ESTATE, TUTICORIN. .