V.A.K. KRISHNA NADAR, REPRESENTED BY PARTNER V.A.K. MANICKAVACHAKA NADAR Vs. THE JOINT CHIEF CONTROLLER OF IMPORTS AND EXPORTS, AND ANR.

JUDGEMENT

(1.) Writ Petition No. 727 of 1966 is preferred by the reconstituted firm of V.A.K. Krishna Nadar for the issue of a writ of certiorari calling for the records relating to the refusal to grant licences to the petitioner for the period prior to April 1962 to March 1963 contained in the order of the Joint Chief Controller of Imports and Exports, Madras, dated 5th January, 1965 and confirmed by the Chief Controller of Imports and Exports, New Delhi, in his order dated 6th July, 1965 and quash the same;

(2.) Writ Petition No. 728 of 1965 is filed by the same firm for the issue of a writ of mandamus directing the Joint Chief Controller of Imports and Exports, Madras, and the Chief Controller of Imports and Exports, New Delhi, to grant licences to the petitioners for the back periods from April, 1961, onwards viz., for the periods April to September, 1961 and October, 1961 to March, 1962.

(3.) As the two writ petitions arise out of the same order they may be dealt with together.