VANI ENTERPRISES Vs. CHIEF COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) MR.P.Mahadevan, the learned Central Government Standing Counsel, takes notice for the first respondent and Ms.M.Nirmala Devi, the learned counsel, takes notice for the second respondent.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 5.4.2011, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs.