TANFAC INDUSTRIES LTD Vs. MONOPOLIES AND RESTRICTIVE

JUDGEMENT

(1.) In W.P. No.13045/99, the writ petitioner M/s.TANFAC Industries Ltd., has prayed for the issue of a writ of certiorari to call for and quash the proceedings of the first respondent, Monopolies Restrictive Trade Practices Commission, New Delhi, in RTP Enquiry 238/98 (Mis. Application) dated 27.5.99 insofar as the petitioner is concerned.

(2.) In W.P. No.13046/99, the very same writ petitioner has prayed for the issue of a writ of certiorarified mandamus to call for and quash the proceedings of the 3rd respondent, Assistant Commissioner of Customs, Tuticorin in C. No.VII/10/139/99 in order in original No. 20/99-AC, TTN, dated 16.7.99, quash the same and forbear the 3rd respondent from levying duty in any other manner except as provided by the Customs Act, 1962, and the Valuation Rules, 1988, by issue of a writ of certiorarified mandamus.

(3.) Heard Mr.Arvind P.Datar, learned senior counsel appearing for the writ petitioner in both the writ petitions, Mr.R.Krishnamurthy, learned senior counsel appearing for M/s.Rangarajan & Prabhakaran for the 2nd respondent and Mr.K.Veeraraghavan, learned Additional Central Government Standing Counsel appearing for the 3rd respondent. With the consent of counsel for either side, the writ petition itself is taken up for final disposal.