Y. K. Sabharwal, J. - (1.) In Civil Appeal Nos. 767-768 of 1995, the challenge of Union of India is to the judgment and order of the High Court whereby allowing the writ petition, the Collector of Customs has been directed to release the imported goods of the writ petitioner (respondent No. 1 herein) lying with the Central Warehousing Corporation Limited (for short 'the Corporation'). It has been further directed that the first respondent will pay demurrage, container charges and ground rent to the Corporation from the date of storage of the goods till January, 15, 1991 whereas the Collector of Customs will pay the said charges on account of storage of these goods from January 16, 1991 till the date of release of the goods.
(2.) In Special Leave Petition (C) No. 1663 of 2000, the challenge of the Government is to the order of the Customs, Excise and Gold (Control) Appellate Tribunal which upheld the order of Collector of Customs dated 22nd October, 1993. By the said order, the Collector of Customs directed the discharge of show cause notice dated 18th February, 1991 and had directed that the proceedings be dropped. We grant leave in the special leave petition.
(3.) Civil Appeal No. 7931 of 1995 has been filed by the original writ petitioner. The limited challenge therein is to the direction for payment of demurrage, container charge and ground rent by the said petitioner till January 15, 1991. The contention urged in this appeal is that the said charges are payable by the appellant only upto 21st September, 1990 and not thereafter.;