- (1.) The petitioners seek a no objection certificate for lifting the materials/goods namely "Steel Strip Scrap" under the Lot No. BL/18-19/0 01-09A under the NIT: BL/CFS/KOL/Disposal [1]/2018-19 dated May 31, 2018.
(2.) Learned Advocate appearing for the petitioners submits that, the petitioners participated in an auction sale undertaken by the first respondent on behalf of the Customs Authorities. The petitioners became successful with regard to a steel strip scrap. The authorities are now refusing to deliver the goods on the ground that, the petitioners are required to obtain various clearances from diverse authorities.
(3.) Learned Advocate appearing for the petitioners' draws the attention of the Court to the terms and conditions of the tender process. He submits that, several items were put up for auction. In respect of several of the items put up for auction the first respondent noted that, an intending bidder is required to have certain no objection certificate from designated authorities. So far as the subject matter of the sale is concerned, no such noting appeared in the auction notice. He submits that, insistence by the first respondent that, the petitioners should have requisite clearance, are without any basis. The respondents are represented. ;