GURJEET SINGH WALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant have prayed for the following reliefs:

(2.) We need not adjudicate this writ application on merits as we take notice of the fact that the very same show cause notice and the Order in Original impugned in the present writ application was a subject matter of challenge before this High Court at the instance of one M/s. S J S International in the Special Civil Application No.20484 of 2019. The Special Civil Application No.20484 of 2019 came to be disposed of by a Coordinate Bench of this Court vide order dtd. 9/12/2021. This order reads thus:

(3.) On issuance of notice respondent No.2 appeared and filed affidavit-in-reply. The Deputy Commissioner (SIIB), Customs House, Mundra has denied all averments unless specifically admitted.