Gujarat High Court
Logan Minerals Pvt. Ltd. & vs Union Of India & 3 on 15 December, 2017
Author: Akil Kureshi
Bench: Akil Kureshi, A.Y. Kogje
C/SCA/22428/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 22428 of 2017
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LOGAN MINERALS PVT. LTD. & 1....Petitioner(s)
Versus
UNION OF INDIA & 3....Respondent(s)
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Appearance:
MR KAMAL TRIVEDI, SR ADV WITH MR ABHISHEK M MEHTA, ADVOCATE
for the Petitioner(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 15/12/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. The petitioners have imported a consignment of cotton seeds claiming the same to be animal feed supplement at Mundra Port. The consignment has not been allowed to be cleared by the authorities on the ground that the cotton seed is not notified in Schedule VII of the Plant Quarantine Order (Regulation of Import into India) 2003 either for animal food or for sowing or for consumption.
2. Learned counsel for the petitioner submitted that the stand taken by the authorities is wholly erroneous. In the past, number of such consignments of the petitioner and other importers have been cleared without any objection.
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3. Notice returnable on 22.12.2017. By way of ad interim relief, it is provided that the respondents shall not insist either for deportation or destruction of the goods in question. Direct service to respondents No. 2 to 4 is permitted.
(AKIL KURESHI, J.) (A.Y. KOGJE, J.) Jyoti Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Dec 15 23:03:51 IST 2017