RUCHI WORLDWIDE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr.S.Murugappan, learned counsel for the petitioners and Mr.H.Siddharth, learned Junior Standing Counsel, for the respondents.

(2.) The petitioners assail notification No.36/2001 Cus.(N.T) dated August 3, 2001 issued by the first respondent, on the ground that the same is arbitrary, illegal, unconstitutional and discriminatory.

(3.) The learned counsel for the petitioners does not press his challenge with regard to the constitutional validity of Notification No.36/2001, dated August 3, 2001. The learned counsel however submits that though the said notification was published on August 3, 2001 in the Official Gazette, it was made available for sale only on August 6, 2001. It is only on August 6, 2001, persons got knowledge of the impugned notification being issued. August 4 and 5, 2001 were holidays. Therefore, the petitioners and/or other persons could not get the knowledge of the notification.