HINDUSTAN GRANITES Vs. UNION OF INDIA

JUDGEMENT

(1.) Ban on DTA sales by 100% EOU under OGL licence and limiting the issuance of licences to those applicants who have imported crude marble between 1999-2001 under SIL scheme vide impugned policy circulars Nos. 24 dated 30.8.2005, No. 34 dated 30.11.2005 and notification Nos. 23 and 24 dated 31.8.2005 (hereinafter referred to as the impugned new policy) was the subject matter of challenge vide writ petitions filed in various High Courts.

(2.) By order dated 29.9.2006, the said writ petitions stood transferred to this Court.

(3.) Having regard to the arguments advanced before us and in view of the fact that the entitlement of Domestic Users for financial year 2005-06 is going to lapse on 31.3.2007 the following interim order is passed.