Kerala High Court
Liberty Oil Mills Ltd vs The Union Of India on 21 October, 2008
Author: H.L. Dattu
Bench: H.L.Dattu, A.K.Basheer
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 11068 of 2008(P)
1. LIBERTY OIL MILLS LTD., HAVING ITS
... Petitioner
2. NAJIB.H.KADER, DIRECTOR,
Vs
1. THE UNION OF INDIA, REPRESENTED BY THE
... Respondent
2. THE DIRECTOR GENERAL OF FOREIGN TRADE,
3. THE COMMISSIONER OF CUSTOMS, CUSTOM
For Petitioner :SRI.E.K.NANDAKUMAR
For Respondent :SRI.P.PARAMESWARAN NAIR,ASST.SOLICITOR
The Hon'ble the Chief Justice MR.H.L.DATTU
The Hon'ble MR. Justice A.K.BASHEER
Dated :21/10/2008
O R D E R
H.L. DATTU, C.J. & A.K. BASHEER, J.
-------------------------------------
W.P.(C) No.11068 of 2008
------------------------------------
Dated this, the 21st day of October, 2008
JUDGMENT
H.L. DATTU, C.J.
The writ petition is filed challenging Ext.P2 notification in No.63 (R3-2007)/2004-2009 dated 24th December, 2007, whereby the Government of India has imposed a ban on the import of Palm Oil and its fractions through all the ports in Kerala. The challenge against the very same notification has been considered by us and rejected as per orders in W.A. Nos.642/08 and 1716/08. In view of the orders passed in the said writ appeals, the writ petition requires to be rejected and it is rejected.
Ordered accordingly.
Sd/-
H.L.DATTU, CHIEF JUSTICE.
Sd/-
A.K. BASHEER, JUDGE.
DK.