BULAKIDAS BHAIYA Vs. COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) Being aggrieved by an order passed by the Learned Court (R.N. Pyne J. as his Lordship then was) then present appeal has been preferred.

(2.) In the writ petition filed by the appellant the appellant challenged the search and seizure being invalid and beyond the jurisdiction of the authorities concerned. The writ petitioner also prayed for a writ of prohibition restraining the respondent authorities from giving effect to such search and seizure and for making any investigation in respect thereto. The writ petitioner further prayed that all further proceedings and/or investigations in respect of such search and seizure be stayed.

(3.) M/s. Lea Min Tannery was granted import licence for import of the items as mentioned in Appendix 5 and 7. Said M/s. Lea Min Tannery authorised the petitioner Bulakidas Bhaiya to act as letter of authority holder for the purpose of importing goods under the said licence.