SHREEJI TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE . Mr. D.N. Patel, learned Senior Standing Counsel waives service of Rule for the respondents.

(2.) IN this petition under Article 226 of the Constitution, the petitioners have challenged the order dated 30 -3 -2001 passed by Respondent No. 3, Deputy Commissioner of Customs, Bhavnagar at Annexure 'A' to the petition.

(3.) THE petitioner's grievance is that the aforesaid order was passed by Respondent No. 3 without furnishing any document or grounds as requested for by the petitioner and in spite of the specific directions given by the Commissioner (Appeals) in the order dated 21 -10 -1999 which are quoted herein above.