HANIL ERA TEXTILES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners though in the Writ Petition have prayed for various reliefs, during course of arguments, Mr. N.G. Thakkar, learned Senior Counsel for the Petitioners, said that Petitioners are only aggrieved by the order dated 24th November 1995 passed by Development Commissioner to the extent while considering the matter of Domestic Tariff Area sale (for short "DTA sale") entitlement for the period from 6th January, 1994 to 30th June, 1995 the formula provided under Clause 119 of the Export and Import Policy (for short "Exim Policy") providing for value addition which was effective from 1st April, 1993 has not been made applicable to the Petitioners.

(2.) The aforesaid submission arises from the following facts and circumstances :-

(3.) The Import-Export Policy for the period from 1990-1993 was substituted by Export and Import Policy effective from 1st April, 1992 to 31st March, 1997. As the contention raised before us is only with reference to Paragraph 119 of the said Policy, we do not deem it fit to refer to various other paragraphs of the said Policy, Paragraph 119 with regard to value addition of the said Policy reads thus :-