BISHAN SAROOP RAM KISHAN AGRO PVT LTD Vs. AGRICULTURAL AND PROCESSED FOOD PRODUCTS EXPORT DEV AUTHORITY

JUDGEMENT

(1.) THE counter affidavit filed by the respondent no.1 Agricultural and Processed Food Products Export Development Authority (APEDA) states that the petitioner has been de-registered for an attempt to export Non- Basmati Rice and consignment in which regard was confiscated by the Directorate of Revenue Intelligence (DRI), Lucknow.

(2.) THE respondent no.1 APEDA to file a better affidavit along with all the documents on the basis whereof satisfaction was reached that the petitioner was guilty of the export for which it has been de-registered. THE same be filed within one week.

(3.) SINCE the allegations against the petitioner are grave and the investigating agency is DRI which would be in the possession of entire record, this Court feels that the petitioner should not derive any benefit of technicalities and it is expedient that all the records are placed before this Court for this Court to find out whether there is any merit in the conclusion on the basis whereof the petitioner has been de-registered.