Madras High Court
M/S Harmain Leather Exports vs The Commissioner Of Customs (Airport on 24 June, 2015
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.06.2015
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.17473 of 2015
M/s Harmain Leather Exports
Footwear Division
279/2, Kandrampalli Road
Thuthipet
Ambur 635 802
Vellore District, Tamil Nadu represented
by its Authorised Signatory B.Nazeer Ahmed .. Petitioner
-vs-
1. The Commissioner of Customs (Airport
and Air Cargo Complex)
New Custom House
Meenambakkam
Chennai 600 027
2. The Assistant Commissioner of Customs (Drawback)
Office of the Commissioner of Customs
Airport and Air Cargo Complex
Meenambakkam
Chennai 600 027 .. Respondents
Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Certiorari, calling for the records in and connected with Order-in-Original No.553/2014 dated 04.09.2014, in F.No.S.Misc.131/2014-DBK (BRC)-AIR on the file of the second respondent and quash the same being null and void.
For Petitioner :: Mr.B.Satish Sundar
For Respondents :: No appearance
ORDER
This writ petition has been filed by the petitioner challenging the impugned order-in-original No.553/2014 dated 4.9.2014, on the ground that the second respondent has passed the order without properly serving notice to the address of the petitioner at No.279/2, Kandrampalli Road, Thuthipet, Ambur 635 802. He has further submitted that when there is no compliance of the principles of natural justice, the impugned order is liable to be interfered with.
2. But this Court is not inclined to entertain the writ petition, as the impugned order is appealable before the Commissioner of Customs (Appeals) within sixty days from the date of receipt of the order impugned. However, the petitioner has come to this Court and wasted his time. Hence, the petitioner is directed to file an appeal before the appellate authority and the appellate authority shall entertain the appeal and dispose of the same on its own merits and in accordance with law. With this direction, the writ petition is dismissed. Consequently, M.P.No.1 of 2015 is also dismissed. No costs.
Index : yes/no 24.06.2015
ss
To
1. The Commissioner of Customs (Airport
and Air Cargo Complex)
New Custom House
Meenambakkam
Chennai 600 027
2. The Assistant Commissioner of Customs (Drawback)
Office of the Commissioner of Customs
Airport and Air Cargo Complex
Meenambakkam
Chennai 600 027
T.RAJA, J.
ss
W.P.No.17473 of 2015
24.06.2015