NEMLUNI Vs. ADDITIONAL COMMISSIONER OF CUSTOMS (PREV.)

JUDGEMENT

(1.) Issue Notice.

(2.) Dr. N. Mozika, learned Senior counsel assisted by Ms. S.A. Shallam, learned counsel for the respondent accepts notice on behalf of the respondent, no further notice is required.

(3.) This writ petition has been filed assailing the show cause notice issued by the Additional Director General, DRI, Guwahati directing the petitioner to show cause before the lower authority (Additional Commissioner).