KAMAL SARBUDEEN Vs. ADDITIONAL COMMR. OF CUSTOMS (AIR)

JUDGEMENT

(1.) Heard Mr. K.V. Sanjeev Kumar, the learned counsel for M/s. Royan Law Associates, the learned counsel for the petitioners and Mr. G.M. Syed Nurullah Sheriff, the learned Senior Panel Counsel appearing for the respondents 1 and 2, and Mr. T.V. Krishnamachari, learned counsel appearing for the respondent 3.

(2.) The petitioners have challenged the order passed by the third respondent, Revisional Authority, in exercise of his power under Section 129DD of Customs Act, 1962 (hereinafter, referred to as the Act). The Revision Applications filed by the petitioners have been rejected by a common order dated 28-8-2012, which are impugned in these writ petitions.

(3.) The facts are common to all the three cases.