S.C.DHARMADHIKARI,J. - (1.) Rule. Respondents waive service. By consent, Rule is made returnable forthwith.
(2.) By this writ petition under Article 226 of the Constitution of India, the petitioners are claiming the following two reliefs:- "(a) this Hon'ble Court may be pleased to issue writ of certiorari or any other appropriate writ, order or direction under Article 226 of the Constitution of India calling for the records and proceedings pertaining to the impugned Notifications and after examining the legality and validity thereof be pleased to quash and setting aside Notification No.32/2015-2020 dated 30.08.2018 and Notification No.37/ 2015-2020 dated 28.09.2018 both issued by Respondent No.2; (b) this Hon'ble Court may be pleased to issue writ of mandamus or any other appropriate writ, order or direction under Article 226 of the Constitution of India ordering and directing the Respondent Nos.3 and 4 to forthwith permit clearance whole Green Peas in terms of Sales Contract No.CS0001083 dated 19.04.2018 including consignment of 188.60 MTS of Whole Green Peas lying in the bonded warehouse."
(3.) The factual background in which these reliefs are claimed is that the petitioner is a partnership firm duly registered under the Indian Partnership Act , 1932, having its registered office at the address mentioned in the cause title and is inter alia engaged in the business of import and sale of pulses, cereals, spices etc.;