COMMISSIONER OF CUSTOMS Vs. RAM CHANDER

JUDGEMENT

(1.) Rule D.B. The petitioner is aggrieved by an order dated 28th March, 2002 passed by the Joint Secretary to the Government of India being Order No. 85 -87/2002.

(2.) The only grievance that the petitioner has in respect of this order is that it was passed without even so much as giving the petitioner a notice to sustain the order under revision, that is, the order of the Commissioner of Customs (Appeals).

(3.) We find on going through the records of the case that the contention of learned counsel for the petitioner is well founded. The impugned order was passed without notice to the petitioner and, therefore, without giving any hearing to the petitioner.