S.Michael Kennadi vs. Deputy Commissioner Of Customs
Held
The Court noted that the respondents had complied with the conditions stipulated in a previous order made in W.P.(MD) No.19335 of 2025, dated 17.07.2025. Consequently, the Court was informed that nothing further survived for adjudication in the present writ petition. The Court therefore closed the writ petition. Liberty was granted to the respondents to proceed further in accordance with law. No costs were imposed. The Court did not decide on the merits of the petitioner's claim regarding the rejection of the vehicle's release or the legality of the impugned order.
Facts
The petitioner, S. Micheal Kennadi, filed a writ petition seeking a writ of certiorarified mandamus to quash an order dated 27.02.2025 passed by the Deputy Commissioner of Customs (1st respondent). This order rejected the release of the petitioner's vehicle, a Maruti Suzuki Wagon R bearing registration number TN63 AT1076. The petitioner sought unconditional release of the vehicle. The respondents are the Deputy Commissioner of Customs, Joint Commissioner of Customs, and the Commissioner of GST & Central Excise (Appeals). The writ petition was filed under Article 226 of the Constitution of India.
Key Issues
1. Whether the impugned order dated 27.02.2025 passed by the 1st respondent, rejecting the release of the petitioner's vehicle, is legally sustainable? (Question of law and fact, potentially concerning provisions related to seizure and release of goods/vehicles under customs or GST law). Petitioner's Contention: The petitioner sought the quashing of the impugned order and the unconditional release of the vehicle. The specific arguments made by the petitioner are not detailed in the provided text, beyond the prayer for relief. Respondents' Contention: The respondents' specific arguments are not detailed in the provided text. However, their compliance with conditions stipulated in a previous order suggests they were involved in a process that led to the current situation.
AI-generated summary — verify with the full judgment below
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 18.08.2025 CORAM: THE HONOURABLE MR.JUSTICE C.SARAVANAN and W.M.P.(MD) No.14865 of 2025 S.Micheal Kennadi ... Petitioner /vs./ 1.Deputy Commissioner of Customs, Customs Division, B Wing III Floor, No.1, Williams Road, Cantonment, Trichy 620 001. 2.Joint Commissioner of Customs, Office of the Commissioner of Customs (Preventive), No.1, Williams Road, Cantonment, Trichy 620 001. 3.The Commissioner of GST & Central Excise (Appeals) Coimbatore, Circuit Office at Trichy, No.1, Williams Road, Cantonment, Trichy 620 001. ... Respondents PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of Writ of Certiorarified Mandamus, calling for the records in respect of 1/3 https://www.mhc.tn.gov.in/judis impugned order GEN/DISP/OTH/4/2025 dated 27.02.2025 passed by the 1st respondent regarding rejection of release of the vehicle Maruti Suzuki Wagon R bearing Registration No.TN63 AT1076 and quash the same and be pleased to direct the 1st respondent to release the vehicle Maruti Suzuki Wagon R b
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