MARINE FINS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri.M.A.Abdul Hakhim, the learned counsel appearing for the review petitioner. Also heard Sri.Jaishankar V. Nair, the learned Central Government Counsel, appearing for the respondents. The learned counsel Sri.Sreelal N. Warrier appears for the Customs Department.

(2.) This Review Petition is filed in connection with the direction issued by the Court in paragraph 11 of the judgment dated 26.3.2019 in the W.A.No.924/2016. The Special Leave Petition filed against the said judgment was disposed by the Supreme Court on 29.4.2019. However, this petition is confined to the accumulated stock of Shark Fins. This Court allowed their utilization for permitted domestic use or otherwise the stock is to be destroyed. In the order dated 29.04.2019 disposing the SLP, the Supreme Court permitted the petitioner to urge his contention for continued possession of the stock of Shark Fin before this Court in a Recall Petition.

(3.) The learned counsel for the petitioner would refer to the correspondence with the Central Institute of Fisheries Technology to submit that the unprocessed dried Shark Fins can be converted to high value raw material, for the collagen industry. The possible use of Shark Fins for other medical usage is also projected by Sri.Hakhim.