INDIRA BANERJEE,J. - (1.) This writ application is directed against an order No. F. No. S.45-82/2007 Estt, dated 8th July, 2008 passed by the Joint Commissioner of Customs (CHA), Custom House, Kolkata whereby the application of the petitioner for Customs House Agents licence has been rejected on the ground that the petitioner had not passed the examination under Regulation 8 of the Customs House Agents Licensing Regulations, 2004 hereinafter referred to as "CHALR, 2004'.
(2.) The petitioner claims to be carrying on business under the name and style of M/s. R.J. Clearing and Forwarding Agent, which is a sole proprietor concern of the petitioner.
(3.) It is not in dispute that the petitioner has passed the examination under Regulation 9 of the Customs House Agents Licensing Regulation, 1984. "Section 146 of the Customs Act provides that no person shall carry on business as agent relating to the entry or departure of a conveyance or the import or export of goods at any customs station unless such person holds a licence granted in this behalf in accordance with regulations.";