HIGHLAND INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsel for the Petitioner and learned counsel for the Respondents. We have also perused record.

(2.) This petition under Article 226 of the Constitution of India is filed praying for a limited relief which is in terms of prayer clause (a) which reads thus:-

(3.) The case of the Petitioner is that the Petitioner has imported consignment of Dried Areca Nuts Split and Black Pepper for the purpose of re-export and had filed Warehousing Bills of Entry. It is the case of the Petitioner that part of the said goods were warehoused in a custom bonded warehouse and partly were taken at one Navkar Container Trade Station after clearance from the warehouse.