A.S. VASAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) Petitioner was Licensed Customs House Agent (CHA). The CHA Licence No. 11/483 issued to the petitioner expired on 31.12.2007. Petitioner applied for renewal of the said licence within the time prescribed. As the application for renewal was not being decided, the petitioner filed Writ Petition No. 310 of 2008 which came to be disposed off by order dated January 25, 2008 pursuant to statement made on behalf of the respondents that the petitioner's renewal application would be decided within two weeks.

(3.) Petitioner earlier had made representations, which were received in the office of the respondents on 31.12.2007. In the representation dated 28.12.2007 after setting out various contentions, petitioner had set out as under; "In case any further clarification is essential, we may please be heard". Subsequent to the order passed by this Court in writ petition, the respondent No. 3 passed an order that the licence is not to be renewed beyond 31.12.2007 and accordingly, their application in this regard is rejected.