KAUSALYA IMPEX Vs. CHIEF COMMISSIONER OF CUSTOMS CHENNAI

JUDGEMENT

(1.) THE Order of the Court is as follows :- THE above two writ petitions are filed by the petitioner against the very same respondents.W.P. No. 1285 of 2001 is filed for issuance of writ of mandamus directing the respondents 2 and 3 to order provisional release of the imported goods detained at Central Warehousing Corporation, Coimbatorerelating to assessed Bill of Entry No. 111, dated 4-10-2000 and 654 rolls ofPU sheets detained at the petitioner's godowninBhiwandi, Mumbai.

(2.) W.P. No. 1286 of 2001 is filed for issuance of writ of mandamusdirecting the respondents 2 and 3 to permit the 5th respondent for re-export of 8 containers arrived at Cochin Port on 14-10-2000 fromKoreaat the cost of the petitioner.

(3.) THIS Court by its interim order dated 21-1-2001 directed the respondents to release the goods which is as follows :