A.B. MAHIN Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) PETITIONER challenges Ext. P2 notice issued under the Revenue Recovery Act, for realisation of penalty imposed on him in adjudication proceedings. According to petitioner, a copy of the adjudication order was not served on him, and therefore he could not avail of the statutory remedy of appeal. Learned additional standing counsel appearing on notice, submits that the order could not be served, as petitioner was not available. He would add that it was published on the notice board of the Customs House. Having regard to the facts of the case, petitioner should be given an opportunity to challenge the order in adjudication, and for this purpose, respondents will furnish a copy of the order -in -original, if petitioner appears before first respondent on any day between 7th and 11th January, 1991. To enable him to seek his remedies, operation of Ext. P2 will be held in abeyance for eight weeks from today. Original Petition is disposed of as above.