ALPHABET INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) In the facts and circumstances of the case and having regard to the request and consent of the learned advocates for the parties, this Special Civil Application was taken up for final consideration.

(2.) It is for seeking the following prayers as advanced in the memorandum petition that the petitioner has filed this Special Civil Application under Article 226 of the Constitution,

(3.) Noticing the facts, the petitioner, a proprietorship concern, engaged in the business of import, imported the consignments of fresh Kiwi Fruits from UAE through M/s. Anchor Global Foodstuff Trading LIC, which were originally exported from Chile. The goods were imported under Bill of Entry No. 3989898 dated 31.122022 and Bill of Entry No. 4026695 dtd. 4/1/2023. The petitioner stated that it filed the necessary documents required for clearance of goods for home consumption, which are detailed in the petition.