GOEL ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) The facts of the case lie in a very narrow compass and the point involved is very short.

(3.) Petitioner is stated to have purchased from Vishakhapatnam Steel Plant duty free import licence. That licence has been endorsed in favour of the petitioner. According to petitioner it could not fully use and exhaust the licence during its validity period for the reason that there were certain disputes between the licencing authority on the one hand and Vishakhapatnam Steel Plant on the other. The petitioner, accordingly, made representation to the licencing authority to extend the period of validity of the licence. By impugned communication dated 16th August 1996 petitioner was informed that his request for grant of extension of period cannot be accepted as there is no provision in the Exim Policy for revalidation or extension in respect of transferable licence. On these facts the question is whether the licencing authority has power to extend the validity of the licence or not.