SURANA INDUSTRIES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in all these writ petitions are aggrieved by the action of the respondents, particularly the respondents 3 & 4 i.e. the Customs Officials at Krishnapatnam Port, Andhra Pradesh in not permitting clearance of the Steam Coal imported by the petitioners from time under different Bills of Entries. In some of the writ petitions, the consignments of coal imported by the writ petitioners were also seized/detained by the Superintendent of the Customs (Imports), Krishnapatnam Port and therefore a further relief is sought to withdraw and/or cancel the impugned detention orders.

(2.) Pending the writ petitions, the petitioners in all the writ petitions sought a direction to the respondents to forthwith permit the clearance of Steam Coal imported or to be imported by the petitioners.

(3.) We have heard the learned counsel for the petitioners and also the learned Standing Counsel appearing for the Central Excise & Customs.