Delhi High Court
Ajanta Soya Ltd vs Union Of India & Ors. on 4 March, 2024
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~28 & 58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 04.03.2024
,,,,,,,,,,
+ W.P.(C) 5510/2023 & CM. APPL. 21600/2023
AJANTA SOYA LTD ... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondent
AND
+ W.P.(C) 3018/2024
B.L. AGRO INDUSTRIED LIMITED ... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondent
Advocates who appeared in this case:
For the Petitioner: Mr. Puneet Agarwal, Mr. Prem Kandpal, Mr. Yuvraj
Singh, Mr. Tanmay, Mr. Vivek Vaibhav, Ms. Mansi
Khurana and Mr. Chetan Kumar Shukla, Advocates in
W.P. (C) 3018/2024.
Mr. Pradeep Jain, Mr. Sambhav Jain, Ms. Akshita Jain
and Mr. Harneet, Advocates for petitioner in W.P. (C)
5510/2023.
For the Respondents: Ms. Shiva Lakshmi, CGSC with Ms. Archana Surve, GP
and Mr. Madhav Bajaj, Advocate for UOI in W.P. (C)
5510/2023.
Mr. Rakesh Kumar, CGSC with Mr. Kamal Deep, GP
and Mr. Sunil, Advocate for UOI in W.P. (C) 3018/2024.
Ms. Sonu Bhatnagar, Senior Standing Counsel with Ms.
Nishtha Mittal and Ms. Apurva Singh, Advocates for
respondent No.2 in W.P. (C) 3018/2024.
W.P.(C) 5510/2023 & 3018/2024 Page 1 of 4
Signature Not Verified
Digitally Signed
By:RASHIM KAPOOR
Signing Date:05.03.2024
17:20:28
Mr. Harpreet Singh, Senior Standing Counsel with Ms.
Suhani Mathur and Mr. Jatin Kumar Gaur, Advocates for
the Revenue.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
JUDGMENT
SANJEEV SACHDEVA, J (ORAL)
1. In W.P. (C) 5510/2023, petitioner impugns Notification
No.15/2023 dated 03.03.2023. Petitioner further sought issuance of
appropriate Notification for clearance of imports of Tariff Rate Quota
(TRQ) consignment in line with Public Notice dated 01.03.2023.
2. In W.P. (C) 3018/2024, petitioner in addition seeks that the
Notification dated 10.05.2023, issued by the Custom Authorities be
made applicable retrospectively with effect from 01.04.2023.
3. As per the petitioners, they are aggrieved by illegal imposition
of Agricultural Infrastructure Development Cess (AIDC) and denial of
exemption benefit under TRQ for import of crude soyabean oil.
4. As per the petitioners, the Director General of Foreign Trade
issued a Public Notice dated 24.05.2022 to allocate TRQ for import of
crude soyabean oil and crude sunflower seed oil during the Financial
Years 2022-2023 and 2023-2024 upto 20,00,000 metric ton per year
for each of these commodities.
5. Correspondingly, on the same date the Ministry of Finance,
Department of Revenue issued an exemption Notification dated
24.05.202 for granting exemption from custom duty and AIDC to the
goods covered under TRQ. Subsequently, by Public Notice dated
11.01.2023, the Director General of Foreign Trade decided to
discontinue the TRQ for import of crude soyabean oil with effect from
01.04.2023. The Public Notice provided that Bill of Lading dated on
or before 31.03.2023 shall be allowed for imports under crude
soyabean oil TRQ till 30.06.2023. However, the consequential
Notification No.15/2023-Customs dated 03.03.2023, issued by the
Ministry of Finance, Department of Revenue did not extend the
benefit to the Bills of Lading dated on or before 31.03.2023 till
30.06.2023 and restricted the same to 31.03.2023 with the result that
consignments covered under the Bills of Lading which were dated on
or before 31.03.2023, but were landing at the ports later, even up till
30.06.2023 were not covered under the exemption and accordingly,
the AIDC and custom duty was payable on them.
6. Faced with this discrepancy, petitioners have approached this
Court. We are informed that in the meantime some of the
consignments which had landed after the said dates were got cleared
under protest on payment of duty. Petitioners are also claiming refund
of the duty paid on said consignments.
7. Counter affidavit has been filed by the Union of India in W.P.
(C) 5510/2023, wherein reference is drawn to Notification issued by
the Department of Revenue dated 10.05.2023, extending the benefit
under TRQ till 30.06.2023. By Public Notification dated 11.01.2023,
the TRQ was discontinued with effect from 01.04.2023, however, by
the Notification dated 10.05.2023, the same has been made co-
terminus with the Public Notice issued by the DGFT dated
11.01.2023, which extends the benefit upto 30.06.2023. Accordingly,
as per the counter-affidavit, benefit under TRQ stands extended till
30.06.2023.
8. In view thereof, petitions are disposed of holding that the
benefit under TRQ being extended till 30.06.2023, the imports made
in terms of the extant policy where the Bills of Lading are dated on or
before 31.03.2023, would be covered under the said policy if the
goods had landed before 30.06.2023.
9. Consequently, the consequential relief of refund of duty if any
paid by the petitioners be also granted in accordance with law, subject
to petitioners making the necessary compliances in law.
SANJEEV SACHDEVA, J
RAVINDER DUDEJA, J
MARCH 04, 2024/NA
