LAKSHMI SARASWATHI SPINTEX LTD REP BY ITS MANAGING DIRECTOR C S ADITYA PRAVEEN Vs. DIRECTOR GENERAL OF FOREIGN TRADE

JUDGEMENT

(1.) Heard Mr.Adinarayana Rao, learned counsel for the petitioner, Mr.M.Aravind Kumar, learned Senior Standing Counsel appearing for the respondents in W.P.No.113 of 2018 and Mr.N.Rajan, learned Central Government Standing Counsel appearing for respondents 1 to 3 in W.P.Nos.2304 & 2305 of 2018 and Ms.Hema Muralikrishnan, learned Senior Panel Counsel appearing on behalf of 4th respondent in W.P.Nos.2304 & 2305 of 2018.

(2.) Since the issued involved is common and relating to a Textile mill namely, M/s.Sri Lakshmi Saraswathi Spintex Limited, all the writ petitions are heard together and disposed of by this common order.

(3.) The petitioner applied for import and export licence, which was granted by the second respondent on 04.02.2011. Subsequently the petitioner applied for advance authorisation with duty free facility to import raw materials under the obligation to re-export finished goods. Such advance authorisation was granted to the petitioner on 04.07.2012. The advance authorisation contained a condition, by which the petitioner was obligated to export finished products within a specified time. The admitted fact is that the petitioner did not comply with the said condition within the time stipulated. Consequently, the benefits under the advance licence were required to be withdrawn by the respondents 1 to