M M EXPORTS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a registered exporter. It applied for a value-based advance licence under the provisions of Import-Export Policy, 1992-97. The licence was granted on 29.7.1992 for importing certain specified goods for CIF value of Rs. 4,28,591/- as against an export obligation of Rs.15 lakhs within a period of 12 months from the date of first importation. The goods specified were;

(2.) The petitioner wrote a letter to the Joint Chief Controller of Imports & Exports, the fourth respondent herein, on 3.8.1992 as follows:

(3.) Originally there were only three respondents, viz., Union of India represented by its Secretary, Ministry of Finance, Collector of Customs, Madras and the Assistant Collector of Customs, Gr. VIIB, Madras. The petitioner filed W.M.P. No.8 of 1993 to implead the Joint Chief Controller of Imports & Exports, Madras, as the fourth respondent and the same was ordered on 3.2.1993.