VARUN INDUSTRIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Validity of Circular No. 21 of 2007, dated 8-5-2007 issued by the Ministry of Finance, Department of Revenue, Government of India is challenged in this Petition. The petitioner has also challenged the action of the customs authorities in withholding clearance of the edible oil imported by the petitioner as per the licence granted by the DGFT under the Target Plus Scheme contained in the Foreign Trade Policy.

(2.) Pursuant to the endorsement dated 10-2-2009 made on the original licence dated 4-8-2006, the petitioner became entitled to import all edible oils classified under Chapter 15.

(3.) Accordingly, the petitioner has imported edible oil and filed bill of entry for home consumption on 18-2-2009.