ANIL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Art. 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order to quash and set aside the impugned letters/decisions dated 11-1-2016 and 1-8-2016 issued by the Respondent No. 4 and consequently direct the Respondent No. 3 to carry out the amendment in Shipping Bill No. 3913191, dated 17-7-2014 to the effect that the said shipping bill was filed under the Advance Authorization No. 0510383348, dated 1-4-2014.

(2.) The facts leading to the present Special Civil Application so pleaded by the petitioner in nutshell are as under:

(3.) Shri D.K. Trivedi, learned advocate has appeared on behalf of the petitioner and Shri Jaymin Gandhi, learned advocate has appeared on behalf of respondent-department.