M/S. Access Worldwide Cargo vs. The Commissioner Of Customs

Held

The Court accepted the Memo filed by the petitioner seeking withdrawal of the writ petition. The petitioner stated their intention to prefer an appeal before the Customs, Excise and Service Tax Appellate Tribunal (CESTAT) challenging the impugned order. Consequently, the High Court disposed of the writ petition as withdrawn. No decision was made on the merits of the case or the legality of the order suspending the petitioner's customs broker license. The operative direction was to dispose of the petition as withdrawn.

Facts

The petitioner, M/s. Access Worldwide Cargo, a customs broker, filed a writ petition challenging an order dated 17.06.2026 passed by the Commissioner of Customs, Bengaluru City Customs Commissionerate. This order extended or continued the suspension of the petitioner's Customs Broker License No. R 15/99. The petitioner sought to quash this impugned review/continuation order. Subsequently, the petitioner filed a Memo seeking withdrawal of the writ petition.

Key Issues

1. Whether the petitioner is entitled to a writ of certiorari or any other appropriate writ to quash the order dated 17.06.2026 passed by the Commissioner of Customs, Bengaluru City Customs Commissionerate, which extended/continued the suspension of the petitioner's Customs Broker License No. R 15/99. Petitioner's contention: The petitioner sought to quash the impugned order. The petitioner's argument is implicitly that the order continuing the suspension of their license is not legally sustainable. However, no specific grounds or legal provisions were argued as the petitioner sought to withdraw the petition. Respondent's contention: The respondent, the Commissioner of Customs, passed the order under challenge. No arguments were recorded for the respondent as the petition was withdrawn.