Ajit Kumar Sengupta, J. - (1.) In this application under Article 226 of the Constitution the petitioner has challenged the order dated 29th December, 1986 passed by the Collector of Customs (Preventive). The facts of the case are stated hereafter.
(2.) The petitioner has been carrying on business of general merchandise and importer and exporter of various goods. In course of his business he obtained trade licence from the Calcutta Municipal Corporation as also the Importer's Code Number from the Joint Chief Controller of Imports and Exports, Calcutta.
(3.) Pursuant to an agreement between the petitioner and M/s. Syarikat Nyalchand Motichand of Singapore (hereinafter referred to as the said foreign supplier) the said foreign suppliers shipped 94 bales containing 280 cartons of Staple Pins (hereinafter referred to as the said goods) to Calcutta. The price in respect of the said goods was agreed to be paid by the petitioner on documents against payment basis. The said goods were shipped by the said foreign supplier from Singapore to Calcutta on 6th September 1985.;