S RAM KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE prayer in these writ petitions are to quash the orders dated 18. 5. 2009 and 20. 5. 2009, passed by the Assistant Commissioner of Customs, Chennai, insofar as w. P. Nos. 9934 and 9935 of 2009 are concerned; the order dated 20. 5. 2009 passed by the Commissioner of Customs, Mumbai, insofar as W. P. No. 10264 of 2009; and the orders dated 30. 5. 2009 and 8. 6. 2009 passed by the Assistant Commissioner of customs, New Delhi, insofar as W. P. Nos. 10432 and 10730 of 2009 are concerned.

(2.) THE case of the petitioner as could be seen from the affidavit filed in support of W. P. No. 9935 of 2009 is as follows:

(3.) THE respondents 1 and 2 and third respondent in each of the writ petitions filed separate counter affidavits and raised preliminary objections viz. , the writ petitions are not maintainable due to the availability of effective alternate remedy to the petitioner by filing appeal against the impugned orders. Insofar as W. P. No. 10264 of 2009, W. P. No. 10432 of 2009 and W. P. No. 10730 of 2009 are concerned, since the orders were passed by the Commissioner of Customs, mumbai, and Assistant Commissioner of Customs, New Delhi, respectively, the respondents also questioned the territorial jurisdiction of this Court in entertaining the said writ petitions.