UNION OF INDIA Vs. RAM RAYONS

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the counsel on both side.

(3.) This appeal by special leave arises from the order made on March 3, 1994 by the Division bench of the High Court of Delhi in W. P. No. 4128/93. Admittedly, the respondent made an application of grant of the supplementary licence for import of certain items and deposited a sum of Rs. 1 lakh. The Licensing Authority had recommended the name of the appellant but in the meantime policy had been changed on July 4.1991. Consequently the licence could not be issued. The respondent filed the writ petition on August 28, 1993 for a direction to refund the amount. The High Court in the impugned order accordingly directed the refund with interest at 12% from March 4, 1992. Thus, this appeal by special leave.