BEEKEY ENTERPRISES Vs. QUARANTINE OFFICER

JUDGEMENT

(1.) I have heard the arguments of Mr. B. Kumar, learned Senior Counsel leading Mr. S.S. Radhakrishnan, learned counsel appearing for the petitioner and Mr. P. Wilson, learned Assistant Solicitor General of India representing the respondents and have perused the records.

(2.) THE writ petitioner is a proprietory concern and being aggrieved by the order of the first respondent Quarantine Officer in passing an order dated 19.4.2007 wherein and by which permission for clearing the consignment of Pig Bristles was refused on the ground of outbreak of Avian Influenza in the People's Republic of China. THE consignment was in respect of a Bill of Entry No. 436649 dated 11.4.2007.

(3.) IN the meanwhile, the petitioner company have imported 1566 Kilos of double boiled white bristles (pig) from China under B.E.No.436649 dated 11.4.2007. The clearance for this consignment was rejected by the first respondent Quarantine Officer by making a reference to the Notification dated 02.02.2007 as well as Office Notice dated 19.4.2007 issued by him.