(1.) By consent, the writ petitions themselves are taken for final hearing.
(2.) Aggrieved by the orders dated 3.12.2002, 23.11.2002 and 14.9.2002 of the first respondent, viz., the Second Appellate Committee, confirming the orders of the First Appellate Committee and the original authority for forfeiting the bank guarantee for a sum of Rs.6,45,590/-, Rs.8,83,360/- and Rs.4,87,299/- respectively, for non fulfilment of export obligations, the petitioners have preferred the above writ petitions.
(3.) The only contention raised by the learned senior counsel appearing for the petitioners in W.P.Nos.6791 and 6795 of 2002 and the learned counsel appearing for the petitioner in W.P. No.46550 of 2002, is that the impugned orders of forfeiting bank guarantee for an alleged non utilisation of the quota beyond the control, vitiates, inasmuch as it specifically provides in W.P.No.6791 of 2002 that the amount forfeited would be sent to the Consolidated Fund of India and the said direction lacks legislative competency in view of Articles 109, 110, 265 and 266 of the Constitution of India, inasmuch as such direction cannot be given by executive orders.