INDIRA BANERJEE,J. - (1.) In this writ application the petitioners have challenged order F. Nos. S45-28/2009-Estt., dated 12/16th May, 2011, rejecting the application of the petitioners for grant of Customs House Agents Licence made in response to Public Notice No. 81/2010.
(2.) The petitioners have also challenged the order F. Nos. S45-28/2009-Estt., dated May 22, 2012 informing the petitioners that the application for grant of CHA licence had already been disposed of by a letter dated May 12, 2011, since the petitioners were qualified under Regulation 9 of the Customs House Agents Licensing Regulations, 1984 (hereinafter referred to as the CHALR, 1984) from the Mumbai Commissionerate and not from the Calcutta Commissionerate.
(3.) The facts giving rise to this application are very briefly enumerated hereinafter.;