KANAK EXPORTS Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dated 28.12.2017 passed by the respondent no.3 holding the petitioner as ineligible for receiving any benefit under the 'Duty Free Credit Entitlement' Scheme (hereinafter referred to as the DFCE).

(2.) In exercise of its powers under Section 5 of the Foreign Trade (Development and Regulation) Act, 1992, the Government of India notified the Export-Import (EXIM) Policy 2002-2007. The same was to come into force from April 01, 2002. An amendment to this Policy was notified on March 31, 2003 to come into force from April 01, 2003.

(3.) Paragraph 1.4 of the Policy spelled out the objectives of the Policy and is reproduced hereinunder: