IQBAL AHMAD KHAN Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) IQBAL Ahmad Khan, resident of Meerut City, U.P. and a citizen of India, invokes writ jurisdiction of this Court with a prayer that the respondent No.1 i.e. Collector of Customs, New Delhi should restore and restitute the revolver imported by him.

(2.) IN December, 1984, the petitioner visited Singapore and had purchased a revolver (make: Smith and Wesson) and a double barrel gun. He obtained a letter dated 24th December, 1984 from the High Commission of India at Singapore that arms could be imported into India under the Baggage Rules, if they were covered by a valid arm possession licence.

(3.) ON being questioned, learned counsel for the petitioner submitted that the petitioner was informed about the sale of revolver for the first time vide letter dated 23rd January, 1994 and, therefore, the present writ petition should not be dismissed for delay and latches.