OYATAPE FIBRES PVT LTD Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) The writ petitioners have pressed their case and the Customs Authorities have raised no substantial opposition to the way the case has been pressed.

(2.) In brief the facts are these. Sometime in September 1994 Tarun Kumar Chatterjee, J. ordered to the effect that the goods of the writ petitioners be released on payment of customs duty and a requisite detention certificate acceptable to the Airport Authority do issue.

(3.) The purport of the order would be that the goods would be released on payment of customs duty but no detention charges would have to be paid. The Customs Authorities issued an exemption certificate (see page 41) which was acceptable to the Airport Authorities.