SAWHNEY EXPORT HOUSE Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) This is a writ petition seeking a direction to the Respondents to disburse the 45 per cent premium in lieu of the replenishment licences (REP) and to release the Cash Compensatory Support (CCS) against export documents received by them. The Petitioner also seeks compensation for non-release of the incentives in terms of the prevalent import-export policy consequent upon which the Petitioner alleges that he suffered in his export business.

(2.) The Petitioner Sawhney Export House is a partnership firm engaged in the business of ready-garments and handicrafts. Shri T.S. Sawhney who appears in person and argued this petition, is the Power of Attorney Holder of the Petitioner.

(3.) In terms of the Import Export Policy of 1988, the Chief Controller of Import & Export (CCI&E) announced a scheme giving CCS and REP licences to registered exporters against export performance. The Petitioner is stated to be a regular exporter registered with the Apparel Export Promotion Council (AEPC) and other Export Promotion Councils. The Petitioner submitted applications for grant of CCS, REP licences and traditional licences against the export of his ready-made garments, textile products and handicrafts.