AUROTRANS MARITIME SERVICES (P) LTD. Vs. THE CHIEF COMMISSIONER OF CUSTOMS AND THE COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) THIS Writ Petition has been filed praying for the issuance of a Writ of Certiorari Mandamus, to call for the records on the file of the First Respondent relating to the impugned Order No. 8/2001, dated 30.07.2001, passed by the First Respondent, and quash the same and consequently direct the second respondent to implement the Order No. 53/99, dated 05.01.1999, passed by the Appellate Tribunal.

(2.) HEARD the learned Counsel for the petitioner as well as for the respondents.

(3.) DURING the course of the hearing in W.P. No. 5678 of 2000, the learned Counsel appearing for the petitioner firm sought for the permission of this Court to make an application before the second respondent for grant of temporary Custom House Agent Licence. Therefore, this Court, without going into the merits of the case, passed an order granting liberty to the petitioner firm to make an application before the second respondent for grant of temporary Custom House Agent Licence. The Court has also directed the second respondent to dispose of the application within two months. Following the said order, the petitioner firm had filed an application for grant of temporary Custom House Agent Licence on 10.01.2001. However, by order, dated 13.03.2001, the second respondent had rejected the application for grant of temporary Custom House Agent Licence. The petitioner firm preferred an appeal against the said order of rejection before the first respondent herein and by order, dated 30.07.2001, in order No. 8/2001 the first respondent dismissed that appeal.