A ABDUL RAHMAN Vs. COMMISSIONER OF CUSTOMS HOUSE

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that he has filed two appeals, in Appeal Nos.C/213/11 and C/214/11, before the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai, against the common order passed by the Commissioner of Customs (Appeals), Chennai, dated 5.4.2011, made in Appeal C.Cus.Nos.153 and 154 of 2011. Further, the petitioner had prayed for a direction, to the first respondent, to release the consignment covered under the bill of entry Nos.594703 and 594704, dated 11.8.2010. However, as the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai, is not sitting, at present, the petitioner has prayed that the appeals may be transferred to the co-ordinate Bench of the Customs, Excise and Service Tax Appellate Tribunal, sitting at Bangalore, State of Karnataka. Therefore, the petitioner may be permitted to make an application, before the third respondent, requesting him to pass an administrative order transferring the matter from the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai, to its co-ordinate bench sitting at Bangalore, within a specified time, as per law.

(2.) THE learned counsel appearing for the respondents has no objection for this Court passing such an order.