BUBLI BRAR Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) CM No. 12921 of 2017

(2.) The petitioner has challenged the validity of the notification No.3/2015-2020 dated 25.4.2016 issued by the Director General of Foreign Trade regarding "Introduction of policy condition on import of dogs in Chapter 01 of ITC (HS), 2012 - Schedule-1 (Import Policy)" as illegal and unconstitutional. The said notification dated 25.4.2016 read as under :-

(3.) The petitioner submits that she is a dog lover and has four dogs as pet. She had a valid import license bearing No.2250000253 dated 9.12.2015, valid for 18 months, which has expired during the pendency of this petition. The petitioner is aggrieved that the respondents have put a ban on the import of dogs in the garb of aforesaid notification and has specifically referred to Clause 8 of the notification in which it is provided that "import of commercial dogs for breeding or any other commercial activities other than the purposes mentioned above is not permitted". It is submitted that the petitioner has not been indulging in commercial activities of imported dogs and is rather required the imported dog(s) for her personal use being a dog lover.