PNP POLYTEX PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India seeks a writ of mandamus or any other appropriate writ, order or direction directing Respondent No. 2, its subordinates, servants, agents and officers reporting at the Jawaharlal Nehru Customs House, Nhava Sheva to unconditionally implement and enforce what is styled as Facility Notice No. 69 of 201

(2.) We have heard Ms. Jain, learned counsel appearing on behalf of the Petitioner, Mr. Jetly appearing for Respondent Nos. 1 to 3 and Mr. Kantawala, appearing for Respondent Nos. 4, 5, 6 and 7.

(3.) The Petitioner states that the importer like the Petitioner is facing immense difficulties. Despite issuance of this Facility Notice, shipping lines refused to abide by the same.