VENKATESHWARA STAINLESS STEEL INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for issuing a writ of certiorari to the respondents for quashing the order whereby a fine of Rs. 25,000/- imposed in connection with certain imports, is sought to be set aside.

(2.) The facts alleged in the petition are that the petitioners, are a partnership firm, carrying on business at Hyderabad. They were granted three import licences for importation of three distinct items : stainless steel strips, stainless steel sheets and stainless steel circles. These licences have been annexed to the petition as Annexures A-1, A-2 and A-3, the particulars of which are as under :-

(3.) Taking all these licences together, the petitioners were entitled to import a total quantity of 13,124 Kgs. of stainless steel sheets, or stainless steel strips or stainless steel circles, or all of them. The total face value of these imports had to be confined to the face value of the licences which totalled up to Rs. 1,00,563/-.