AMIT COTTON INDUSTRIES Vs. PRINCIPAL COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Parth Bhatt, the learned counsel waives service of notice of rule for and on behalf of the respondents.

(2.) By this writ-application under Art. 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs :

(3.) The case of the writ-applicant in its own words as pleaded in the writ-application is as under :