- (1.) DELAY condoned. Leave granted in all the Special leave petitions.
(2.) THESE appeals are directed against the judgment and order passed by the High Court of Judicature of Gujarat in Special Civil Applications Nos. 6151, 6152, 6916, 6917, 6918, 6919, 6920, 6921 & 6922/2010, 2584/2011, 3984/2011, 4425/2011, Misc. Civil Application No. 1240/2011, Special Civil Application Nos. 927/2011, 983/2011, 928/2011, 8332/2010, 8289/2010 dated 1 -10 -2010 [ : 2011 (267) E.L.T. 337 (Guj.)], 10 -3 -2011, 11 -4 -2011, 7 -4 -2011, 5 -5 -2011, 24 -2 -2011, 10 -2 -2011 respectively and against the judgment and order of the High Court of Bombay in W.P. (L) No. 1522 of 2011 [ : 2012 (280) E.L.T. 353 (Bom.)], 1406/2011, dated 7 -12 -2011 respectively and judgment and order passed by the High Court of Judicature at Madras in WA No. 1182/2011 dated 26 -9 -2011. By the impugned judgment(s) and order(s), the High Court has quashed the Customs House Agents Licensing (Amendment) Regulations, 2010 and observed that those applicants who have already passed in the examinations conducted under Regulation 9 of the Customs House Agents Licensing Regulations, 1984 are entitled to be considered for grant of Customs House Agent Licenses without having to clear the examination in the additional subjects as required under Customs House Agents Licensing Regulations, 2004. However, the High Court of Bombay in the connected matters had taken a different view. Aggrieved by the judgment and order, one of the Appellants, Sunil Kohli and Ors. had approached this Court in C.A. Nos. 4053 -4061 of 2012 [ : 2012 (285) E.L.T. 481 (S.C.)]. This Court while accepting the stand of the Appellants herein had allowed their civil appeals and had set aside the judgment(s) and order(s) passed by the Delhi High Court in the said appeals.
(3.) AFTER disposal of the Sunil Kohli's case (supra) by this Court, the Central Board of Excise & Customs, Government of India, Ministry of Finance, Department of Revenue has issued Circular No. , dated 6 -2 -2013 and thereby deleted paragraphs 8.1 and 8.2 of Circular No. -Customs, dated 8 -4 -2010.;