AKASH UNIVERSAL LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. By consent taken up for final hearing.

(2.) BY the above petition, the petitioner has essentially impugned the communication dated 10 -5 -2010 issued by Respondent No. 2 -the Director General of Foreign Trade (DGFT) rejecting petitioner's application for issuance of licence to import marble blocks for the year 2010 -11. The petitioner has also prayed that the subsequent communications dated 19 -10 -2010 and 21 -2 -2011 reiterating the rejection, pursuant to the representations made by the petitioner, be also set aside.

(3.) THE Respondent No. 1 is the Union of India, Respondent No. 2 is the Director General of Foreign Trade appointed under Section 6 of the Foreign Trade (Development and Regulation) Act, 1992 (hereinafter referred to as "the said Act"). Respondent Nos. 3 and 4 are the officers of Respondent No. 1 and subordinate to Respondent No. 2 and discharge their duties and exercise powers conferred upon them under the said Act.