NAVEET KUMAR DIDWANIA LTD Vs. COMMR OF CUSTOMS

JUDGEMENT

(1.) The petitioner is enjoying an order passed in February, 1998 by the CEGAT which entitles it to unconditionally release of synthetic granules which are the subject matter of the present writ petition.

(2.) The learned Counsel for the petitioner submitted on the basis of three cases [Narain Das, Kamlakshi Finance, Grasim Indutries, (Madras, Single J.)] the necessity of lower departmental authorities following the orders and dictates of those placed higher up in the department.

(3.) According to the petitioner's case the CEGAT having passed the order of unconditional release the above principle of law takes this shape in this case, that the authorities should release the goods and give full effect to the CEGAT order.