JAMES G PRAKASH Vs. COMMISSIONER OF CUSTOMS AIR

JUDGEMENT

(1.) Writ Petition is filed praying to issue a Writ of Mandamus, directing the Respondent to complete the adjudication pursuant to the show cause notice issued by the Respondent in F.N.O.S.N.7 and 8 of 2005 A.C.I.U. dated 04.03.2006 within such time as directed by this Court.

(2.) Notice of motion was ordered on 11.12.2007. Private notice was also permitted. The Respondent has been served and appeared through counsel Mrs. Bhuvaneswari.

(3.) The counsel for the Petitioner is not aware of the present status of the case. No counter has been filed so far by the Respondent, even after more than 2 years and 11 months, which shows the casual nature, the court proceedings are treated by the office of the Commissioner of Customs. The apprehension of this Court is that without any interim order, the adjudication proceeding may be held up citing pendency of this case. Today there is no appearance on behalf of the Department of Customs. The counsel for the Respondent has no inclination even to address the Court in person. This is not the first instance when the Department is unrepresented.