RAMAN AND CO Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for final disposal.

(2.) The prayer in the writ petition is to issue a writ of certiorari to quash the order dated 5.2.1993. A few facts may be noticed before the writ petition is disposed of.

(3.) The petitioner is a Custom House Agent and he has been functioning for the last ten years. His agency comes to end by 31.1.1993. He filed an application for renewal on 4.12.1992. Since no orders were passed, W.P. No. 1823 of 1993 was filed and a direction was given by Bakthavatsalam, J. to pass orders on the renewal application on or before 5.2.1993. It is under such circumstances, the impugned order was passed on 5.2.1993. The said order is attacked on the following grounds: