Indira Banerjee, J. - (1.) In this writ application, the petitioners have inter alia challenged an order being Establishment Order No. 130/2009 dated 12th May, 2009 issued by the Commissioner of Customs, (Airport & Administration) being the respondent No. 2, suspending the Customs House Agent's Licence issued to the petitioner No. 1, in exercise of power conferred by Regulation 20(2) of the Customs House Agent's Licensing Regulations, 2004, hereinafter referred to as the 2004 Regulations.
(2.) The petitioners carry on business inter alia as Customs House Agents. On or about 18th September, 1998 the Commissioner of Customs (Administration) issued a Customs House Agent's Licence to the petitioner under Regulation 8 of the Customs House Agent's Licensing Regulation, 1984, hereinafter referred to as the 1984 Regulations. The said licence was valid for a period of five years.
(3.) The said licence has from time to time been renewed. In the meanwhile, the 1984 Regulations have been superseded by the 2004 Regulations, which came into force with effect from 23rd February, 2004.;