Suhas Chandra Sen, J. - (1.) The Petitioner placed an order on its parent Company, Imperial Chemical Industries, PIC, U.K. for supply of pump spare parts. On 27th June, 1982, the petitioner, in anticipation of the arrival of the goods, filed a Bill of Entry and on assessment paid a sum of Rs. 52,792.80. Thereafter on 30th August, 1982, a broken case containing some imported goods landed at Calcutta Port Trust. On 12th November, 1982, the Insurance survey was carried out by the Customs Shed Appraiser and the said survey revealed that the broken case contained some other materials. On 12th December, 1982 the petitioner abandoned the said broken case and the Dock Customs Authorities sent the said Bill of Entry to the Custom House. The Customs Authorities accepted the abandonment of the broken case by the petitioner on 28th January, 1983.
(2.) These facts are not in dispute. The goods that the petitioner wanted to import did not arrive at Calcutta Port. As such, there was no question of payment of any customs duty. The only trouble of the petitioner was that he had, in anticipation of arrival of the goods, paid the duty by filing the Bill of Entry.
(3.) The case of the Customs Department is that under Section 27, a claim for refund of duty has to be made before the expiry of six months from the date of payment of duty. In the instant case, the petitioner had paid the duty on 28th June, 1982. Insurance survey took place on 12th November, 1982. There was undoubtedly some laches on the part of the petitioner and the petitioner applied only on 13th February, 1983 to the Assistant Collector of Customs for refund of Rs. 52,792.80. The Assistant Collector of Customs rejected the said application on 29th June, 1983. Thereafter the petitioner preferred an appeal to the Appellate Collector of Customs which was again dismissed. On further appeal on 18th December, 1989, the Customs, Excise and Gold (Control) Appellate Tribunal rejected the petitioner's claim observing that the relief prayed for by the petitioner could only be granted on a writ petition. The petitioner thereafter made this writ petition.;