N PONNAPPAN, Vs. ASSISTANT COMMISSIONER CUSTOMS

JUDGEMENT

(1.) The Petitioner has focused the instant writ petition before this Court praying for passing of an order by this Court in directing the First Respondent to restrain the delivery of 18 containers of 'Raw Cashews' to any other third party based on illegal amended Bill of Lading, other than the Petitioner and consequently, to pass order to deliver the cargoes, which are kept in the Second Respondent/warehouse Corporation in Bill of Lading No.(1) COSU6095467990-14.4.2016-4 Containers - 64.500MT - 860 bags (2)COSU6095468160-14.4.2016-8 Containers - 129.375MT - 1725 bags (3) COSU6095468170-14.4.2016-3 Containers - 48.000MT - 640 bags and (4) COSU6095468180 -14.4.2016-3 Containers - 48.375MT - 645 bags, in all 18 Containers-290.250 MT - 3870 bags to the Petitioner only, according to law, based on his representation, dated 08.05.2016.

(2.) Resume of Writ Facts:-

(3.) Gist of contents of the Third Respondent's Counter:-