JINDAL DRUGS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule in all the petitions made returnable forthwith and heard with the consent of the parties.

(2.) By way of the above writ petitions, filed under Article 226 of the Constitution of India, Petitioners inter alia lay a challenge to the policy circular dated 28.2.2006 issued by Respondent No.3 by way of a clarification to "Vishesh Krushi Upaj Yojana" scheme (hereinafter referred to "VKUY scheme). Petitioner in W.P. No.1665 of 2006 also challenge the rejection letter issued to them rejecting their application for the benefit of the said scheme. In so far as the said Writ Petition No.1665 of 2006 is concerned, the rejection letter is dated 27.3.2006 whereas in Writ Petition No.2221 of 2007, the petitioners have claimed that their 19 applications for issue of duty free credit entitlement script should be allowed. In so far as Writ Petition No.1175 of 2007 is concerned, apart from the challenge to the said circular dated 28.2.2006 the Petitioners have in the said writ petition challenged the show cause notices dated 3rd April, 2007, 10th May, 2007 and order dated 25th April, 2007. The Petitions therefore, raise a common challenge and are therefore, heard together. W.P. No.1665 of 2006 is treated as the lead matter.

(3.) Shorn of unnecessary details, the facts necessary for adjudication of the above writ petitions, can be stated thus :