FALCON TYRES LIMITED Vs. CHIEF COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) By consent of the learned Counsel appearing on behalf of the Petitioner, as well as the learned Counsel appearing on behalf of the Respondents, the writ petition had been taken up for hearing and disposal.

(2.) Heard Mr. V. Raghavachari, the learned Counsel appearing on behalf of the Petitioner and Mr. T.R. Senthil Kumar, learned Central Government Standing Counsel appearing on behalf of the Respondents.

(3.) This writ petition has been filed praying for a writ of certiorarified mandamus, to quash the impugned proceedings of the third Respondent, dated 23.05.2011, and to direct the Respondents to re-examine the machinery and the goods covered under invoice Nos. 2, 5, 6, 7 and 8, and to release the same.