The Commissioner Of Customs vs Tin Tin Lwin
2024 Latest Caselaw 17236 Mad

Madras High Court

The Commissioner Of Customs vs Tin Tin Lwin on 2 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                 W.A.(MD)No.1479 of 2018

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 02.09.2024

                                                               CORAM

                                THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                 AND
                              THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                                   W.A.(MD)No.1479 of 2018 &
                                                   C.M.P.(MD)No.10552 of 2018

                     1.The Commissioner of Customs,
                       No.1, Williams Road,
                       Contonment, Trichy - 620 001.

                     2.The Assistant Commissioner of Customs,
                       Air Intelligence Unit,
                       Trichy Airport, Trichy - 620 007.

                     3.The Superintendent of Customs,
                       Air Intelligence Unit,
                       Trichy Airport, Trichy - 620 007.                     .       ..Appellants

                                                                vs.

                     Tin Tin Lwin                                                   ... Respondent

                     Prayer: Writ Appeal filed under filed under Clause 15 of Letters Patent
                     Act to set aside the orders dated 21.02.2018 in W.P.(MD)No.3125 of
                     2018 on the file of this Court and to allow the appeal.

                                  For Appellants           :      Mr.R.Nanda Kumar

                                  For Respondent           :      Mr.A.K.Jayaraj

                     Page 1 of 3
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                                                                             W.A.(MD)No.1479 of 2018

                                                        JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN, J.)

Pending this writ appeal, proceedings were continued and final

order was passed. The said order was challenged by way of writ petition

in W.P(MD)No.8852 of 2019. Hence, the relief sought for in the present

writ appeal has become infructuous.

2. Therefore, this Writ Appeal is dismissed as infructuous. The

parties are at liberty to raise all the points before the writ Court. No costs.

Consequently, connected Miscellaneous Petition is closed.

(P.V., J.) (K.K.R.K.,J.) 02.09.2024 NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN, J.

mbi

02.09.2024

https://www.mhc.tn.gov.in/judis