BOHRA PRATISTHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel for the rival parties. Perused petition and counter-affidavit. THE FACTS :

(2.) This petition is directed against the action of the respondent No. 2 ordering cancellation of the detention certificate pursuant to the endorsement on the bill of entry on March, 5, 1994.

(3.) It is not in dispute that pursuant to the public notice dated July 29, 1985; detention certificate was issued in favour of the petitioners by the custom authorities for the period August 30, 1993 to February 18, 1994. It is also not in dispute that upon presentation of the said detention certificate, the respondent No. 4 Bombay Port Trust (B. P. T. ) did accept 20% of the amount of their charges and granted remission for the balance 80%.