GUDI TRADING Vs. UNION OF INDIA

JUDGEMENT

(1.) The principal challenge in all these writ petitions and the stay applications is to the classification of members by the respondent No.2( hereinafter referred to as 'the AEPC'). The classification which is sought to be impugned in all these writ petitions is the footnote in the Registration-cum- Membership Certificate(hereinafter referred to as 'the RCMC') which reads as under:

(2.) It is contended that two classes of Members are created as under: (a) those entitled to vote according to the regulation 1(d) having exports over 20 lacs during any of the 3 previous years. (b) those like the petitioners who do not fall within category (a) above and hold a Registration-cum Membership Certificate (RCMC).

(3.) The petitioners have based their claim on the basis of Article 13.8 of the Export-Import Policy 1997-2001 which is as follows: