Sri K. Venkata Rao 2 Ors, vs Chief Commissioner Of Customs ...
2022 Latest Caselaw 6211 Tel

           THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                               AND
             THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                    W.P.No. 20057 of 2007
ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

         None has appeared for the petitioners on call though

Mr. Dominic Fernandes, learned Senior Standing Counsel, Central

Board of Indirect Taxes & Customs (CBIC) is present for the

respondents.

2. Prayer made in this writ petition is to set aside the order

dated 18.01.2007 passed by respondent No.1 refusing to

compound the offence of the petitioners in C.C.No.288 of 2001 in

terms of Central Excise (Compounding of Offences) Rules, 2005.

3. Learned Senior Standing Counsel for the respondents fairly

submits that Criminal Appeal No.191 of 2004 filed by the

petitioners against the order of conviction

dated 19.06.2004 passed in C.C.No.288 of 2001 was allowed and

the order of conviction dated 19.06.2004 was set aside by the

Metropolitan Sessions Judge, Hyderabad vide the judgment and ::2::

order dated 25.03.2015; therefore, the writ petition has become

infructuous.

4. In view of above, this Writ Petition is dismissed as

infructuous. No costs.

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 28.11.2022 LUR