ICON LINE Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Heard the learned Counsel.

(2.) Rule. Hearing expedited.

(3.) The petitioners are the ship owners and shipping agents respectively and the 4th respondent is the consignee of the consignment of furnace oil. The customs have initiated investigation in respect of the said consignment to identify whether has to be obtained by them which they have not done before import. The Customs want to carry out further tests in order to find out whether the waste oil is hazardous. This is supposed to be done in view of the orders passed by the Supreme Court in a PIL.