Rajesh Mehta vs Union Of India And Ors
2021 Latest Caselaw 1472 Cal/2

OD-3
                                WPO/943/2021
                       IN THE HIGH COURT AT CALCUTTA
                         Constitutional Writ Jurisdiction
                                ORIGINAL SIDE



                               RAJESH MEHTA
                                     VS
                           UNION OF INDIA AND ORS


  BEFORE:
  The Hon'ble JUSTICE MD. NIZAMUDDIN
  Date : 23rd November, 2021.

                                                                            Appearance:
                                                              Mr. R.K. Chowdhury, Adv.
                                                                       Mr. B.N. Pal, Adv.
                                                                    Mr. T.K. Mittra, Adv.

                                                      Mr. Bhaskar Prasad Banerjee, Adv.
                                                                 Mr Tapan Bhanja, Adv.


       The Court : Heard both the parties. In this matter, petitioner has

challenged the impugned order dated February 25, 2020 passed by Customs,

Excise and Service Tax Appellate Tribunal on the ground that the same is in

violation of the principles of natural justice, since the learned Tribunal while

dismissing the appeal in question, has relied on a circular being no. 45/2001-

customs dated August 7, 2001 which has already been withdrawn from financial

year 2002-03 being annexure P-2 appearing at page 53 of the writ petition and

the learned Tribunal has not considered the judgment of another Co-ordinate

Bench on the similar issue in favour of the petitioner.

       Mr. Banerjee, learned Advocate appearing for the respondents submits that

so far as the allegation of non-consideration of another judgment of the Co-

ordinate Bench of the Tribunal is concerned that has been considered in

paragraph 7 of the impugned order passed by the learned Tribunal. But so far as

the issue of reliance of the Tribunal on the circular dated August 7, 2001 which

has already been withdrawn is concerned, Mr. Banerjee is not in a position to

contradict the same.

Considering the submission of the parties, I am of the view that keeping

this writ petition pending will be futile exercise and interest of Justice will be

served if the impugned order of the Tribunal dated February 25, 2020 is set aside

only on this limited issue of the aforesaid circular dated August 7, 2001 which

has been withdrawn. Accordingly, the aforesaid the impugned order dated 25th

February, 2020, is set aside with the direction upon the learned Tribunal to

consider afresh on the issue of application of the aforesaid circular dated August

7, 2001 in the case of the petitioner and learned Tribunal shall also consider the

judgments upon which the petitioner wants to rely in the matter at the time of

hearing on remand.

This writ petition being WPO 943 of 2021 is accordingly disposed of by

setting aside the impugned order on the aforesaid limited ground and the rest

part of the order of this Court, I am not inclined to interfere.

This writ petition has been disposed of at the motion stage. Allegations

contained in the writ petition are deemed to have been denied by the

respondents.

(MD. NIZAMUDDIN, J.) SK.