(1.) Rule.
(2.) Since the pleadings are complete, with the consent of the parties, the petition is taken up today for final hearing.
(3.) The petitioner secured a licence for the manufacture of Sparkling Mine (Champagne) on-29th of July, 1985 from the Central Government, subject to certain conditions, attached to export oriented units(hereinafter referred to as 'the EOU'). By its communication dated 27th of May, 1996, the Central -Government permitted the petitioner to withdraw from the 100% EOU Scheme subject to complying with certain conditions. The conditions which were required to be complied with as annexed to the letter dated 27/05/1996 were as follows: