Laxmi Cranes And Trailers (P) Ltd vs Commissioner Of Customs
2021 Latest Caselaw 1637 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                      WP(C).No.25857 OF 2020(F)


PETITIONER:

               LAXMI CRANES AND TRAILERS (P) LTD
               BUILDING NO VII/602 A, KUNDANNOOR, MARADU, KOCHI-682
               304, REPRESENTED BY ITS DIRECTOR, SRI.SUJITH BHASI.

               BY ADVS.
               SRI.ENOCH DAVID SIMON JOEL
               SRI.S.SREEDEV
               SRI.RONY JOSE

RESPONDENTS:

      1        COMMISSIONER OF CUSTOMS
               CUSTOMS HOUSE, WILLINGTON ISLAND, COCHIN-682 009.

      2        DEPUTY COMMISSIONER OF CUSTOMS,
               CUSTOMS HOUSE, WILLINGTON ISLAND, COCHIN-682 009.

      3        SUPERINTENDENT OF CUSTOMS (I AND B),
               CUSTOMS HOUSE, WILLINGTON ISLAND, COCHIN-682 009.

               R1-3 BY SRI.P.R.SREEJITH, SC, CENTRAL BOARD OF EXCISE
               AND CUSTOMS

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25857 OF 2020(F)]

                                      2

                                JUDGMENT

Dated this the 15th day of January 2021

Heard both sides.

2. The petitioner has prayed for directing the respondents to

assess the value of goods requested in his representation at Ext.P7 for

granting custom clearance in a time bound manner.

3. In the light of pleadings in paragraph 6 of the statement,

the petition is disposed of with a direction to the concerned

respondent to consider and pass orders on the petitioner's

representation at Ext.P7 within a period of one month from the date of

receipt of intimation about this order through the learned standing

counsel appearing for the respondents. Learned standing counsel for

the respondents to intimate the respondents about this order.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.25857 OF 2020(F)]

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 29.7.2019 IN WPC NO 3000/2010 ON THE FILES OF THIS HON'BLE COURT

EXHIBIT P2 A TRUE COPY OF THE BILL OF ENTRY DATED 10.8.2017 FILED ON BEHALF OF THE PETITIONER

EXHIBIT P3 A TRUE COPY OF THE LETTER DATED 9.6.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P4 A TRUE COPY OF THE LETTER DATED 4.8.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P5 A TRUE COPY OF THE LETTER DATED 20.8.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P6 A TRUE COPY OF THE LETTER DATED 28.8.2020 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER

EXHIBIT P7 A TRUE COPY OF THE LETTER DATED 10.9.2020 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT