PREMIER MILLS PVT. LTD. Vs. CHAIRMAN

JUDGEMENT

(1.) Since common grounds and issues have been raised in all these writ petitions, they are taken up together for common disposal.

(2.) The writ petitioners, viz., M/s. Premier Mills Pvt. Limited and M/s. Sree Narasimha Textiles Pvt. Limited, which filed these writ petitions, are private limited companies involved in manufacturing of cotton yarn. The companies have their Export Oriented Units (hereinafter referred to as 'EOUs') located at Coimbatore. The grievance of the petitioners is that Duty Drawback claim provided under Foreign Trade Policy has not been extended to the petitioners in respect of procurement of Wind Electrical Generators (in short, 'WEGs') for generation of electricity and its consumption.

(3.) The facts and the circumstances necessitating the filing of the writ petitions are stated hereunder :