- (1.) By consent of the parties, both the appeal and the application for appropriate order filed in connection therewith are taken up for hearing.
(2.) We find that the vakalatnama has been accepted by the learned advocate-on-record. As such office record regarding defect in the vakalatnama may be ignored.
(3.) The writ petitioner filed W.P no. 22151(W) of 2017 challenging the order dated July 5, 2017 passed by the Collector of Customs invoking Rule 6 of the West Bengal Excise (change in management) Rules 2009. Since a statutory appeal was available against the said order of the Collector of customs, the learned Single Judge by an order dated 4th September, 2017 disposed of the writ petition by granting liberty to the writ petitioner to file appeal against the order of the Collector of Customs.;