- (1.) The steps taken by the Port Trust Authorities, Kolkata regarding sale of the imported goods of the petitioner-company as uncleared/unclaimed cargo in terms of Sections 61 and 62 of the Major Port Trusts Act have been challenged in this Writ Petition.
(2.) The petitioner-company imported three consignments of copper scrap in six containers through Haldia Dock Complex. Even though the petitioner-company is carrying on business at Nepal but for import and / or export of goods through sea, it has to depend on the Ports of India due to geographical reason. Since Nepal is a land-locked country, petitioner company uses territory of India as corridor for transit facility through Ports.
(3.) By a treaty between the Government of Nepal and the Government of India, a traffic-in-transit facility has been accorded to the goods imported and/or exported by Nepalese citizen or a company. In the present case, petitioner has imported the goods for transit to Nepal and the goods arrived at Haldia Port for its ultimate destination to Nepal.;