- (1.) The facts of this case are more or less identical to W.P. No. 1093 of 2014 [Champalal Omprakash & Anr. v. Commissioner of Customs (Port) & Ors.] which was decided by this Court on 24th November, 2014. The only difference is that the bills of entry have been filed by the petitioner with the Customs Department, but they have so far not been assessed.
(2.) The grievance of the writ petitioner is that the goods are unnecessarily incurring demurrage charges.
(3.) In those circumstances, I direct the appropriate Commissioner of Customs to assess a provisional redeemable value of the goods. This amount will be deposited by the petitioner with the Commissioner who, in turn, will keep it in a separate interest bearing term deposit account, providing intimation thereof to the advocate on record for the petitioner.;