UNION OF INDIA Vs. IMROSE TRADERS

JUDGEMENT

(1.) HONOURABLE MR. JUSTICE D.A.MEHTA These three Miscellaneous Civil Applications were filed by respondents of main petitions being Special Civil Application Nos. 12960 of 2009 to 12962 of 2009 which came to be disposed of with certain directions on 24th December, 2009. Respondent authority has prayed for extension of time to comply with the directions made by the Court in the said order of 24th December, 2009.

(2.) In the meantime, the petitioners also preferred three fresh petitions being Special Civil Application Nos.1515 of 2010 to 1517 of 2010 seeking directions to the respondent authority to comply with the order dated 24th December, 2009 and/or release the goods in question by permitting clearance thereof, the case of the petitioners being that in absence of any order of seizure, the clearance of the goods could not have been withheld.

(3.) Learned counsel appearing for the respondent authority seeks permission to place on record communication bearing no. VIII/10-30/CHM/BE/09 dated 02nd March, 2010 addressed to the counsel by the Additional Commissioner, Custom House, Kandla informing the counsel