CARGILL INDIA PRIVATE LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) All these Special Civil Applications were heard together as the point involved in all these writ-applications are of similar nature. We, however, propose to narrate the fact from Special Civil Application No. 1051 of 2012 filed by Cargill India Private Ltd.

(2.) By this writ-application, the writ-petitioner, an importer, has prayed for the following reliefs:

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