UNION OF INDIA Vs. RAI BAHADUR SHREERAM DURGA PRASAD PRIVATE LIMITED

JUDGEMENT

(1.) THE Judgment of the court was delivered by-

(2.) THESE five appeals by certificate are directed against thejudgment of the High court of Madras whereby the High court accepted theWrit Appeals against the judgment of Kailasam, J., in Writ PetitionsNos. 1592, 1593, 1594 and 1601 of 1966 and 3948 of 1965, and directed theissue of writs of prohibition to the Union of India, the Collector of CustomsMadras, and the Deputy Collector of Customs, Visakhapatnam, appellantsbefore us, prohibiting them from taking any action in pursuance of certainshow-cause notices issued by the Deputy Collector of Customs, Visakhapatnam.Common questions of law are involved in these appeals and it would sufficeif we give facts in Writ Petition No. 1592 of 1966 out of which Civil AppealNo. 45 of 1968 arises.