LAWS(MAD)-2017-1-266

THAMBOLI SHAFIULLA Vs. PRINCIPAL COMMR. OF CUS. (AIRPORT)

Decided On January 05, 2017
Thamboli Shafiulla Appellant
V/S
Principal Commr. Of Cus. (Airport) Respondents

JUDGEMENT

(1.) This is a writ petition whereby a direction is sought qua the respondents to the effect that they should comply with the order of Commissioner of Customs (Appeals), Chennai, dated 24-8-2015.

(2.) In order to adjudicate upon the present writ petition, the following facts are required to be noticed.

(3.) During the course of arguments, it has got revealed that one of the reasons that the Revisional Authority is not able to take up the proceedings for hearing, is that, as presently constituted, the said authority holds a rank, which is equivalent to the post of Commissioner of Customs (Appeals).