FORAY INTERNATIONAL Vs. DIRECTOR GENERAL OF FOREIGN TRADE

JUDGEMENT

(1.) Rule. With the consent of the parties writ petition is taken up tor disposal.

(2.) The petitioner has filed the present writ petition lor quashing of the order 1F No. 03/509/AM-89/ECA/CLA dated 22.2.1999 and No. 03/509/AM-89/ECA/CLA dated 20.5.1999, by a writ of certiorari. The petitioner also prays for directions to the respondent to grant advance import licence etc. to the petitioner, as per the entitlement, without being influenced by the debarkment orders.

(3.) By the aforesaid orders dated 22.2.1999 and 20.5.1999, the petitioner's application for deletion of its name from the defaulters list of black listed persons was rejected. Petitioner firm had been granted an advance licence under the Duty Exemption Scheme by the Office of Joint Chief Controller of Imports and Exports in the year 1983 in the sum of Rs. 7,78,600.00. The said licence was issued subject to the condition that the petitioner would export a specified quantity of goods for a total value of Rs. 14,25,000.00 within a period of 6 months.