LexUNION OF INDIA AND ORS. versus M/S EXIM RAJATHI INDIA PVT. LTD.
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[2008] 16 S.C.R. 697 + UNION OF INDIA AND ORS. A v. M/S EXIM RAJATHI INDIA PVT. LTD. (Civil Appeal No. 6854 of 2008) NOVEMBER 26, 2008 B [DR. ARIJIT PASAYAT AND DR. MUKUNDAKAM SHARMA, JJ.] ~ Export-Import - Permit for import of consignment - Withholding of - Garlic imported from China found infected c with fungus - Direction by High Court for fumigation by using methyl .bromide on garlic lying in warehouse - Thereafter, permitting clearance of articles on payment of duty - On appea~ held: Methyl bromide treated garlic is dangerous for human consumption and for Indian Agriculture -More so D garlic was treated with methyl bromide fumigation before ,. loading in China and the same is not the treatment for killing :,._ fungi - Hence, direction issued to destroy articles by fire. The respondents imported 56 metric tons of garlic E from China. It was found to be infected with fungus. The appellants withheld the permit for import of consignment. Respondent nos.1 and 2 filed writ petition. High Court directed respondent no. 3 to carry out fumigation treatment by using' methyl bromide on the articles lying • in the warehouse. After fumigation, it permitted clearance F -k of articles upon payment of duties. Review petition was filed and the same was dismissed. Hence the present appeal. Disposing of the appeal, the Court G 1 HELD: In the instant case, before the garlic was loaded in China for import into India by the respondents, it was treated with methyl bromide fumigation. But this 697 H 698 SUPREME COURT REPORTS [2008] 16 S.C.R. A is· a treatment for killing insects and pests and not for killing fungi. FungLcan be killed by fungicides and if earlier treated with fungicides it becomes harmful for human consumption. The methyl bromide fumigation treatment is not found to be effective against fungi as B · found on testing by IARI, New Delhi. Methyl bromide treatment is generally not recommended for perishable goods/commodities like garlic as it has phyto-tOxic effects and may deteriorate the quality by absorption of bromide gas in the commodity. Methyl bromide c fumigation treatment is given for propagative material and not for consumption. Thus, such treated garlic is dangerous for human consumption and also for Indian Agriculture. In view of the peculiar circumstances of the case, it is directed that the articles would be taken from the Customs Warehouse to the decided place for D de$truction by fire. [Paras 4 .and 7] [699-H; 700-~~E~F] CIVILAPPELLATE JURISDICTION : Civil Appear·No. 6854 of 2008. ·E From·thefiflal Judgment and Order dated 16.2.2006 and F G 12.4.2006 of the High Court of Judicature at Bombay in Writ Petition No. 642 of 2006 and Review Petition-:No. 65 of 2006 in Writ Petition No. 642 of 2006 respectively. Nagender Rai, Rekha Pandey, D.S. Mahra and V.K. Verma for.the Appellants; . $enthil Jagadeesan for the Respondent. Th.e Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J. 1. Leave granted. + ., * 2. Challenge in this appeal is to the order passed by a ,.- Division Bench of the Bombay High Court in Writ Petition No. 642/2006. The respondents had imported 56 metric tons of H garlic from China which was found to be infected with Embellisia t I' UNION OF INDIA AND ORS. v. EXIM RAJA THI INDIA PVT. 699 LTD. [DR. ARIJIT PASAYAT, J.] alli (fungus) and traces of Urocystis Capulae. The appellants A withheld the permit for import of consignment until further orders. Respondent nos.1 and 2 filed a writ petition in the Bombay High Court which was directed as follows: "The third respondent is directed to carry out B fumigation treatment by using Methyl Bromide as preecribed in the Plant Quarantine (regulation of Import into 'f India) Order 2003 on the 56 metric tones of Chinese garlic imported by th~ petitioners and lying in the bonded warehouse at the Petitioner's costs. c After fumigation is complete which generally takes 48 hours, the Respondent no.3 and 4 are directed to forthwith permit the Petitioners to clear the 56 metric tones of Chines garlic imported by the Petitioners and lying in the bonded warehouse upon payment of necessary duties D on the actual weight of the garlic (since the weight of the garlic has reduced since it landed on the JNPT port) and ). completion of formalities, without any further orders. . ~ • The order dated 6th October, 2005 passed by the E Third respondent and
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