- (1.) The Court : There will be an order in terms of prayer (a) of the petition.
(2.) Bases on certain allegations, and order dated 9th June, 1998 was passed by the respondent No. 2, Commissioner of Customs, Calcutta, whereby, in purported exercise of his power under sub-Rule (2) of Rule 21 of the Customs House Agent Licensing Regulations, 1984, the licence of the petitioner as a Custom House Agent was suspended with immediate effect. The operative part of the said order reads as under : "And whereas an enquiry against the aforesaid clearing Agent M/s. Singha & Sons is contemplated, in exercise of powers vested in me under Regulation 21(2) of the Customs House Agents Licensing Regulations, 1984, I order suspension of the Custom House Agents Licence No. N-17 of M/s. N.C. Singha & Sons with immediate effect."
(3.) The appellants feeling aggrieved by the said order moved the writ application under Article 226 of the Constitution of India. The learned single Judge did not grant interim relief in favour of the appellants and while disposing of the writ petition finally passed certain directions with regard to the passing of the orders in future by the respondents. The present appeal is directed against the aforesaid judgment of the learned Judge dated 25th June, 1998.;