OPTINA IMPEX PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. The petitioner was given an approval by the respondent for setting up of a hundred per cent export oriented unit. Unit of the petitioner was set up in Gujarat. The petitioner's Unit was supposed to export the lenses of high quality and condition in order to successfully compete in the world market.

(2.) Show cause notice was issued by the respondent under Sections 4-M and Section 41(1)(a) of Import & Export(Control) Act, 1947 read with Section 20(2) of the Foreign Trade (Development & Regulation) Act, 1992 to the petitioner. Adjudication order was passed on 3/3/1998 and an appeal preferred by the petitioner before the Appellate Committee of the respondent was also dismissed by the Committee.

(3.) In the writ petition the petitioner has impugned the order passed by the Appellate Committee as well as the order passed by the Adjudicating Authority.