UNION OF INDIA Vs. RAVINDRA KUMAR

JUDGEMENT

(1.) BY consent of both parties, the main writ petition itself is taken up for disposal.

(2.) AGGRIEVED by the order of the Central Administrative Tribunal, Chennai Bench dated 22.07.2004 made in O.A.No.1081 of 2003, Central Board of Excise and Customs, Ministry of Finance, Department of Revenue, New Delhi and the Commissioner of Customs, Chennai-1, have preferred the above writ petition to quash the said order on various grounds.

(3.) HEARD Mr. V.T. Gopalan, learned Additional Solicitor General for the petitioners and Mr. R. Thiyagarajan, learned Senior Counsel for the first respondent.