VIDYA BHUSHAN JAIN Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Mr. T.S. Sivagnanam for Mr. A. Prabhakara Reddy, learned Central Government Standing Counsel for the respondents.

(2.) By consent of both sides, the writ petition itself is taken up for final disposal.

(3.) The writ petition has been filed for issuance of a Writ of Mandamus, directing the respondents to pass orders on the representations dated 30/10/2004, 19/11/2004 and 2/2/2005 by strictly enforcing the bar contained in Sections 29(6) (c) and 140 of the Trade Marks Act, 1999, and consequently, direct them not to permit import of any goods infringing the registered trade mark ELFY of the petitioner in any manner.