RAO COPIER SERVICES Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Mandamus, directing the respondents 1 and 2 to release the goods, viz., 116 Units of used Digital Multifunction Print and Copying Machines imported vide Bill of Entry No.8039176, dated 25.09.2012, under Free as Second Hand Capital goods in terms of Para 2.17 of Foreign Trade Policy read with para 2.33 of Hand Book of Procedures without imposing any restriction including Notification of DGFT dated 5.6.2012 and on payment of applicable duties of Customs on the enhanced value by the Chartered Engineer.

(2.) MR .P.Mahadevan, learned counsel takes notice for the respondents 1 and 2 and Ms.M.Nirmala Devi, learned Additional Central Government Standing Counsel takes notice for the third respondent. By consent, the writ petition is taken up for final disposal.

(3.) IN view of the above decision, this writ petition is disposed of in terms of the direction issued in the above decision. The connected miscellaneous petition is closed. No costs.