- (1.) THIS is an appeal against the judgment and order of Sabyasachi Mukharji, j. dated September 1, 1977 dismissing. the application filed by the appellant under Article 226 (1) of the Constitution on contest.
(2.) THE appellant carries on business of execution of contracts involving construction and site preparation including earth moving operations. For the purpose, of his business, the appellant, according to his case requires various type of machinery and equipment including inter alia drills, pumps, bulldozers, tractors, trucks, jeeps and other vehicles. The appellant has a branch office at Nanpara in United Provinces.
(3.) THE appellant was granted an import licence on August 31, 1964 to import construction equipment as per two fists. The first list comprised of (i) Crawler Tractor with Belgrade and necessary accessories and spare parts. (ii) Ball bearings for motor other than banned/restricted items. The second list consisted of Pronjer petrol driving rock drills and pavement breaker etc, the total c. i. f. value in all allowed to be imported was Rs. 2 lacs.;