A K INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Articles 226 & 227 challenges the refusal of the respondent No.1-Union of India to grant extension of validity of the Charter Permits to the petitioners in consonance with the Deep Sea Fishing Policy & Charter Policy of 1986.

(2.) The main issue arising in this writ petition is the plea of the petitioner that the extension/renewal of permit after the initial period of 5 years will be an automatic extension/renewal and it can be claimed as a matter of right. Counsel for the respondents has relied upon a judgment of Division Bench of this Court, passed in CM.4532/97 entitled as M/s. Golden Ahar Company Ltd.. & Another Vs Union of India on 8/4/1999.

(3.) The aforesaid judgement held as follows:-