JAYENDRA CHANDULAL THAKKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service. By consent of the parties heard finally.

(2.) This petition filed under Article 227 of the Constitution of India, although has number of prayers, the principal challenge as mounted by the petitioner is to an order dtd. 29/11/2017 passed by the Principal Commissioner and Ex-officio Additional Secretary to Government of India, by which the revision application filed by the petitioner under Sec. 129DD of the Customs Act, 1962, has been rejected. By the impugned order, the order dtd. 8/10/2013 being an order in appeal passed by the Commissioner of Customs (Appeals), Mumbai-III, dismissing the petitioner's appeal, has been confirmed.

(3.) Briefly the facts of the case are:-