PRANLAL MOHANLAL SHAH Vs. ASSISTANT COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 10. 8. 1998.

(2.) IN our opinion, the appellant has an alternative remedy of filing an appeal under section 128 of the Customs Act. Hence we substitute the impugned judgment by the order that the writ petition is dismissed on the ground of alternative remedy of filing an appeal under section 128 of the Customs Act. However, if the appellant files an appeal within one month from today the same will be entertained without raising any objection as to limitation and shall be decided on merits thereafter expeditiously. The writ appeal is disposed off with the above observation. No costs. .