BALBIR PRASAD AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the validity of Annexures 1, 2 and 3.

(2.) Annexure-1 contains an order of the Assistant Collector, Customs. Annexure-2 contains an order of the appellate authority, and Annexure-3 contains an order of the revisional authority. These orders have been passed under the provisions of the Customs Act, 1962 (hereinafter referred to as "the Act").

(3.) The question for consideration in the present case is : Whether the petitioner was exporting the prohibited goods as mentioned in the Exports (Control) Order, 1968 (hereinafter referred to as 'the Order')'?