UMRAO INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) M/s. Umrao Industries, Petitioner herein carried on business of manufacturing various items and has a factory in village KIM, Surat District, the State of Gujarat and is registered as a Small Scale Industry.

(2.) Respondent No. 2 herein is the Chief Controller of Imports & Exports (CCI&E). Respondent No. 3 is Monitoring Committee of Respondent No. 2 and Respondent No. 4 is the Steel Authority of India (SAIL). The Petitioners, inter alia are challenging the action of the respondents in not granting to the Petitioners the registered quota of two canalised items viz. M.S. Steel Sheets (Defective) and tin plate waste/waste in terms of the provisions of the Import-Export Policy for the year April 1984 to March 1985. These two particular items were canalised in the aforesaid import policy and the canalising agency was Respondent No. 4.

(3.) In the past before this item was canalised, petitioners used to obtain their quota of basic ingredients of the aforesaid two basis material by directly importing the same in terms of Import Policy then in force.