REAGHAN FASHIONS PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) By this application under Article 226 of the Constitution of India, the writ-petitioners have prayed for issue of writ of Prohibition or any other appropriate writ, permanently prohibiting the respondents, their servants and agents from taking action including issue of any notification under the Customs Tariff Act, 1975 [the Act, hereafter] on the basis of and pursuant to Notification dated February 24, 2012 issued by the respondent no. 2 which is annexed at annexure "E" to the writ-application.

(2.) The writ-petitioner No.1 is a Private Limited Company (hereafter referred to as the petitioner). The writ-petitioner No.2 is a Director of the petitioner.

(3.) The case made out by the writ-petitioners may be summed up thus: