JAGDISH PRASAD JAISWAL Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) This writ petition in my opinion should be disposed of in limine as the point is a short one of law only. I shall explain why it is only that.

(2.) The petitioner was an Indian national residing abroad and returned to India on 9th November, 1993.

(3.) On the 20th August 1992 he had bought a Mercedes Benz car in the United Kingdom paying a price of 80/90 thousand D. M. The car was registered in his favour on the 16th October, 1992. According to the public notice dated 26-6-1992 annexed at page 24 of the Writ Petition, an importation of a car is permitted under certain circumstances which is otherwise in the negative list.