BIMAL KR MODI Vs. COMMISSIONER OF CUSTOMS (PORT)

JUDGEMENT

(1.) This writ application is directed against the refusal of the respondent authorities in allowing clearance of a consignment of betel nuts.

(2.) Learned Counsel appearing on behalf of the Revenue authorities, submits that the samples taken from the consignment were sent for examination. It was found that the samples from one lot were found to be fit for human consumption and the samples from the other lot were found not to be fit for human consumption.

(3.) In this regard, a clarification from the Central Food Laboratory, by its letter dated 17th August, 2009 addressed to the respondent authorities, has been handed over to Court. Let the same be taken on record.