TEXON INDIA PVT LTD Vs. GOVT OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed seeking to issue a writ of mandamus, directing the respondents to make appropriate changes in the Electronic Data Interchange System to enable filing of the documents in accordance with the actual transaction value as per the provisions of Customs Act, 1962.

(2.) WHEN the matter came up for hearing, by consent, the main writ petition itself is taken up for final disposal.

(3.) IT is admitted by both the parties that the Customs Department is introducing complete computerization. According to the petitioner, the respondents should make appropriate changes in the Electronic Data Interchange System (EDI System in short), to process the documents in accordance with actual transaction value, as per the provisions of the Customs Act, 1962.