GRAND SLAM INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) In this petition the petitioner has challenged the order dated 9th January, 1991 wherein International Airport Authority of India, respondent No. 4 (hereinafter referred to as 'IAAI') has asked the petitioner to take delivery of his goods on payment of balance demurrage charges for the period from 7th August, 1989 to 12th July, 1990 for which a detention certificate has been issued by the Collector of Customs, New Delhi.

(3.) The Additional Collector of Customs, New Delhi vide order dated 8th November, 1989 bad directed confiscation of the goods imported by the petitioner on the ground that the said goods were misdescribed by the petitioner. By this order the petitioner was, however, given the option to redeem the goods on payment of redemption fine of Rs. 10,000 and also a personal penalty of Rs. 5000. The petitioner challenged this order before the Customs, Excise & Gold (Control) Appellate Tribunal, New Delhi. The Tribunal vide order dated 3rd July, 1990 set aside the order passed by the Additional Collector of Customs. The petitioner, thereafter, approached the Collector of Customs who issued the necessary detention certificate for the period from 7th August, 1989 to 12th July, 1990.