ARIHANT INTERNATIONAL LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. O. P. Bhati, learned counsel for the petitioner. Also heard Mr. U. K. Goswami, learned Standing Counsel, Railways.

(2.) BY way of this writ petition, petitioner has challenged the notice dated 15.12.2004 asking the petitioner to pay Rs.72,736/- as under charges for delivery of consignment and retaining 1823 bags of cement out of the consignment in the custody of the respondents to be released on payment of the said amount.

(3.) ACCORDING to the railway authorities, the consignment to New Bongaigaon Station should have been charged under Class 145 which prescribes higher rate of Rs. 95.83 per quintal instead of Rs. 92.53 under Class 140.