GEETANJALIL WOOLLENS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONERS have challenged the action of the respondents in restricting the Letter of Permission {"LOP" for short} granted in favour of the petitioners as also a decision of the Board of Approval dated 8th October 2013 by which the Board refused to accept the petitioners' representation to withdraw the restrictions on the LOP. The petitioners have also challenged para 7 of Appendix 14 -I -C of the Exim policy as being ultra vires Articles 14, 19(1)(g) of the Constitution of India. There are consequential prayers but all revolve around these main two challenges.

(2.) FACTS in brief are as under: -

(3.) THE petitioners appeared before the Board, made a representation as well as filed detailed written submissions, as also appeared in person. In the written submissions dated 15th July 2013, they raised several contentions with respect to legality of the action of the respondents to restrict the period of validity of the LoP. The Board of Approval, however, by the impugned order dated 8th October 2013, rejected such representation holding that worn clothing and other worn articles is a restricted product. While considering the proposal of one Ms. Prayas Woolens for extension of validity of LoP, who was also engaged in the similar activities, in addition to rejecting such request, the Board had directed that validity of LoP in respect of all similar units should be limited upto 31st March 2013. It was further observed as under: -