PRIME EXPORTERS Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition was originally preferred to challenge action of the respondent authorities in restricting the period of five years granted to the petitioner Company for operating 100% Export Oriented Unit for manufacture of Methyl Metha Acrylate Monomer. The letter of permission dated 18. 09. 1998 stipulated the period of five years from the date of commencement of production which is admittedly stated to be 06. 11. 2000. In normal course of events the said period would have expired on 06. 11. 2005. However, in January, 1999 the said permission was suspended and hence the petition.

(2.) IT is an agreed position between the parties that the said permission was continued and extended from time to time during pendency of the present petition and the last such extension being up to 30. 06. 2008 as per written communication available with the petitioner. However, the learned Addl. Standing Counsel for the Central Government appearing on behalf of the respondent authorities states, under instructions, that last such extension is for a period of one year from the date of expiry of the earlier period of extension.

(3.) IN the aforesaid fact situation, it is apparent that the grievance ventilated by the petitioner does not survive and no further orders are required to be made. The petition is disposed of accordingly. Rule discharged with no order as to costs.