ATUL CHAMANLAL MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) These Petitions under Article 226 of the Constitution of India pray for the following relief :

(2.) The petitioners claim that the product/goods have been brought in this country so as to meet a contractual obligation. That is evidenced by the Bill of Entries filed with the Customs.

(3.) Even the agreement to have an assessment so as to enable early release of the goods/consignment has been expressed by the Petitioners but the Respondents have not passed the requisite order and directions with the result that the consignment is lying at Port. It cannot be released in favour of the Petitioners.