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Kerala High Court

Abdulla Jasim M.P vs Union Of India on 8 December, 2020

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

   TUESDAY, THE 08TH DAY OF DECEMBER 2020 / 17TH AGRAHAYANA, 1942

                       WP(C).No.23666 OF 2020(G)


PETITIONER:

               ABDULLA JASIM M.P.
               AGED 32 YEARS
               PROPRIETOR, M.R.J. TRADING, 215-B, THRIKKAVU, 29,
               PONNANI, MALAPPURAM-679577.

               BY ADVS.
               SRI.K.P.SUDHEER
               SRI.T.RAJASEKHARAN NAIR
               SMT.ANJALI MENON
               SRI.P.K.SURESH KUMAR (SR.)

RESPONDENTS:

      1        UNION OF INDIA
               REPRESENTED BY ITS SECRETARY, MINISTRY OF FINANCE, NEW
               DELHI-110001.

      2        SUPERINTENDENT OF CUSTOMS,
               SPECIAL INTELLIGENCE AND INVESTIGATION BRANCH, ROOM
               NO.34, CUSTOM HOUSE, WILLINGTON ISLAND, KOCHI-682009.

      3        COMMISSIONER OF CUSTOMS,
               CUSTOM HOUSE, WILLINGTON ISLAND, KOCHI-682009.

               R2-3 BY SMT.SHEELA DEVI.I., SC, CENTRAL BOARD OF EXCISE
               AND CUSTOMS
               BY ADV.SRI.SREELAL WARRIER, SC
               BY ADV.SRI.JAISHANKAR V.NAIR, CGC

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23666 OF 2020(G)            2



                              JUDGMENT

Taking note of the re-export order stated to have been passed by the respondents, the Writ Petition is closed without prejudice to the right of the petitioner to impugn the conditions of the re-export order in appropriate proceedings, if so advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE mns/08.12.2020 WP(C).No.23666 OF 2020(G) 3 APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF CERTIFICATE OF IMPORTER-EXPORTER CODE (IEC) OF THE PETITIONER DATED 20.2.2014.
EXHIBIT P2 TRUE COPY OF BILL OF ENTRY FOR WAREHOUSE NO.8037398 DATED 30.6.2020.
EXHIBIT P3 TRUE COPY OF AMENDED NOTIFICATION NO.53/2015- 2020 DATED 21.3.2018 ISSUED UNDER SECTION 3 OF FT (D&R) ACT, 1992 AND THE FOREIGN TRADE POLICY, 2015-2020.
EXHIBIT P4 TRUE COPY OF EXAMINATION ORDER DATED 20.7.2020 ISSUED TO THE PETITIONER.

EXHIBIT P5 TRUE COPY OF WARRANT NO.36/2020-21 FOR AUTHORISATION TO SEARCH ISSUED BY ASSISTANT COMMISSIONER.

EXHIBIT P6 TRUE COPY OF SUMMONS DATED 4.9.2020 ISSUED UNDER SECTION 108 OF THE CUSTOMS ACT BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P7 TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

RESPONDENTS EXHIBITS:NIL //TRUE COPY// P.A TO JUDGE