GHANSHYAM CHEJRA Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) In this application under Article 226 of the Constitution of India, the petitioner has challenged the order passed on 29th September, 1987 (being annexure "M" to the petition) by the Collector of Customs and despatched to the petition on 15th December, 1987. By the said order, the Collector of Customs purported to confiscate entire consignments imported by the petitioner.

(2.) The petitioner is the sole proprietor of M/s. Trident Electronics. The petitioner is an importer of various electronic components and material parts of T.V., V.C.R., Electronic Typewriter and other accessories. He is also eligible to purchase imported materials from Export Houses, imported under valid additional import licence granted to such export houses in terms of the Export House Scheme as per para 263 of the Import-Export Policy, 1985-88. The petitioner is also authorised to acquire various components and parts of T.V., V.C.R. and other allied parts.

(3.) The case of the petitioner is that in or around July 1987, the petitioner purchased 600 pieces of Tape Deck Mechanism from one such Export House, namely, M/s. Mercury Exports on 'High Sea Sales Basis'.