SARANJEET SINGH LIKHARE Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition was filed with the following prayers :

(2.) The allegations contained in the writ petition are to the effect that on 21st August, 1979 the petitioner purchased a Phillips television set bearing model No.26 C 865 for pound 210 from M/s Tanzil(UK) Limited, London under Invoice No.00224. This television was being used by the petitioner and his family. When he arrived in India on 2/04/1981 after a stay of more than years in England, he brought the aforesaid television also with him and claimed exemption for payment of any duty under Rule 2 of Transfer of Resudence Rules, 1978. However, this contention of the petitioner was rejected by the Assistant Collector of Customs, Palam Airport, New Delhi on the ground that it was a brand new television and appeal of the petitioner against the order of the Assistant Collector was also dismissed by the Appellate Collector. The petitioner filed revision application before the Joint Secretary to the Government of India,, Ministry of Finance which also met the same fate. Since the petitioner believed that he was entitled to exemption, he filed the writ petition. The writ petition relates to a television set which was brought by the petitioner in the year 1981. The matter thereafter has apparently become infructuous. It appears that the petitioner is no longer interested in pursuing this matter. The order sheet shows that on earlier occasion also the writ petition was dismissed for default. Nobody appeared on behalf of the petitioner on 5th October, 2001, 19th October, 2001 as welwell as on 3/12/2001.

(3.) This writ petition is accordingly dismissed in default as well as having been rendered infructuous.