- (1.) The grievance of the petitioners is that the first petitioner has been prohibited by the Commissioner of Customs (Preventive) from operating in the three land customs stations in South Bengal on the basis of some perceived irregularity committed by the petitioners several years back.
(2.) Though Regulation 21 of the Customs Brokers Licensing Regulations, 2013 is placed on behalf of the respondents to suggest that an appeal lies even against an order passed under Regulation 23 of the said Regulations, since the petitioners complain of a complete breach of the principles of natural justice, the challenge to the maintainability of the present proceedings is not seriously pursued.
(3.) The petitioners refer to an order passed by another Bench of this court finding that the rules of natural justice had to be read into the relevant Regulation. The petitioners suggest that the directions issued in the judgment reported at 2014 (308) ELT 45 (Cal) should be followed.;