BAGESHWAR KUMAR Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Heard learned counsel for the parties as with regard to the following relief prayed in this writ application:-

(2.) Learned counsel for the petitioner while pressing for the aforementioned relief has basically concentrated on the aspect that while the petitioner was being saddled with consequence of forfeiting part of its security amount on account of not lifting the auction lot within the prescribed period even when the similar facilities in past were given to many of the auction purchasers by the Customs Department.

(3.) Mrs. Nivedita Nirvikar, learned counsel appearing on behalf of Customs Department has however sought to justify the action of the Customs Department by relying on the terms and conditions of the auction notice and the consequential sale order.