RHA ENTERPRISES Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) The petitioner's principal grievance in the present writ petition is that it has not been issued duty credit scrips under the Merchandise Exports From India Export Scheme (in short 'Scheme') in terms of Chapter 3 of the Foreign Trade Policy. The Foreign Trade Policy which is in issue, according to the learned counsel for the petitioner, is the one relating to the period 2015-2020.

(2.) It appears that the respondents refused to issue duty credit scrips under the said Scheme on account of an alert having been issued by the Customs Department/Directorate of Revenue Intelligence (DRI) on 23.2016, regarding 488 entities/firms. As a result of this alert export consignments and all other attendant benefits were disallowed to entities/firms whose names were on the list. Since petitioner's name was also on the said list it suffered a similar handicap.

(3.) This according to the petitioner changed when the DRI issued an updated list vis-a-vis 45 firms whose names were excluded from the earlier list comprising of 488 entities/firms.