LARSEN & TOUBRO LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent, the petition is taken up for final hearing.

(2.) The petitioners are aggrieved by the seizure memo issued by the Customs Authorities on 7-4-2011, whereby the Heavy Lift & Pipelay Vessel ('vessel' for short) imported by the petitioner No. 2 and cleared by the Customs Authorities on provisional basis has been seized.

(3.) Pursuant to a contract entered into by and between the Oil and Natural Gas Corporation ("ONGC" for short) and the petitioner No. 1, the petitioner No. 1 were to install jackets and other items at the Mumbai High Seas for a petroleum project. The vessel in question required for executing the above work could be imported duty free, if Essentiality Certificate is issued by the Directorate General of Hydrocarbons ('DG, Hydrocarbons' for short).