KRISHNA & CO. Vs. COMMISSIONER OF CUS.

JUDGEMENT

(1.) In W.P. No. 2987 of 2010, the petitioner has challenged the order passed by the second respondent dated 9-9-2009 and 12-12-2009 and the consequential proceedings of the first respondent dated 29-12-2009. By the proceedings dated 9-9-2009, the following direction was issued by the District Collector, Nagapattinam to the Executive Engineer, PWD (WRO), Cauvery Basin Division (East), Mayiladuthurai:--

(2.) The petitioner has challenged the order raising several contentions, primarily, stating that they have purchased sand from Karaikal and the District Collector could not have issued such a direction.

(3.) Earlier the petitioner filed W.P. No. 12301 of 2009, wherein, the petitioner sought for issuance of writ of Certiorarified Mandamus, wherein, seeking to quash the order of the second respondent dated 30-6-2009 and to direct the respondents 1 and 2 therein to forthwith issue necessary Sail Order to Vessel, m.v. ASEAN EXPRESS to leave Karaikal Port to the Republic of Maldives with a cargo of 3,750 MT of River sand. In this W.P. No. 12301 of 2009, the petitioner has challenged the order passed by the second respondent viz., the Deputy Commissioner of Customs, Nagapattinam. By the said proceedings, the second respondent has cancelled the LEO granted to the petitioner, thereby, the petitioner was prevented from exporting the river sand to Maldives.