B S INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B. : By this application, the Petitioner seeks a direction to the Respondents to permit the Petitioner to export chrome concentrate under the Sale Contracts dated 21st February, 2009 and 23rd February, 2009 in terms of the order dated 1st October, 2008 earlier passed by this Court.

(2.) Broadly speaking, under the Foreign Trade Policy (2004-2009) announced sometime in April, 2004 there was no canalization of exports of chrome concentrate/chrome ore. In other words, exports of chrome concentrate/chrome ore were freely permissible.

(3.) It appears that these free exports had some adverse effects particularly since resources of the ore available in the country are limited. Consequently, by a Notification dated 9th May, 2006 the export of chrome concentrate/chrome ore was canalized through the Minerals and Metals Trading Corporation (MMTC).