COLLECTOR OF CUSTOMS MADRAS Vs. RAMANAN AND COMPANY

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 4th March, 1993 passed by the learned single Judge in writ petition No. 2648 of 1993. The learned single Judge has allowed the writ petition and quashed the order dated 5-2-1993 passed by the appellant refusing to renew the licence granted to the respondent. Hence, the respondent in the writ petition has come up in this appeal.

(2.) THE points that arise for consideration in this appeal are as follows : (i) Whether at the time of renewing the customs house agent's licence, it is open to the Collector of Customs to insist upon that the applicant should satisfy the conditions laid down in Public Notice No. 307/85. (ii) Whether the second renewal of such licence is permissible.