Indira Banerjee, J. - (1.) The Court : The short question in this writ application is whether an order of suspension of a Custom House Agents Licence can be issued without complying with the procedure for revocation of a licence laid down in Regulation 22 of the Customs House Agents Licensing Regulations, 2004.
(2.) In this writ application the petitioner has challenged Establishment Order No. 235/2009 dated August 10, 2009 issued by the Commissioner of Customs (Airport & Administration), Custom House, Kolkata, suspending the operation of the CHA Licence No. F - 5 ( PAN No. AAACF6464C) held by the petitioner No. 1, with immediate effect.
(3.) The petitioner is a Company incorporated under the provisions of the Companies Act, 1956 and has been carrying on business, inter alia, as a Customs House Agents since 1987. The petitioner holds a Customs House Agents license, issued under the Customs House Agents Licensing Regulations, 2004, which is valid till 2016. According to the petitioner, the petitioner has had an unblemished record as a Customs House Agent.;