AJOOMAL LILARAM Vs. UNION OF INDIA

JUDGEMENT

(1.) It transpires from the facts which we shall presently set out that the National Agricultural Co-operative Marketing Federation of India, NAFED for short, is a law unto itself and its officers are not unduly concerned either about carrying out the Export Trade Instructions issued by the Government of India or about filing truthful affidavits in the Supreme Court of India.

(2.) On June 23, 1982, the Chief Controller of Imports and Exports, Ministry of Commerce, Government of India, issued Export Instruction No. 59 of 1982 on the subject of Export Policy of Niger, Seeds during 1982-83. Paragraphs 2 and 3 of the Instruction are important and may be fully set out. They are as follows:-

(3.) Pursuant to the Trade Instruction, a Trade Notice was published by the Joint Chief Controller of Imports and Exports on the same lines. We may mention here that out of the 10,000 tonnes, export of which was to be allowed, the NAFED reserved to itself the right to export 5,000 tonnes and decided to allow its associates to export the remaining 5,000 tonnes.