EUREKA FABRICATORS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Prasannan Namboodiri, learned counsel for the petitioners and Mr. Pradeep Jetly, learned senior counsel for the respondents.

(2.) This order shall dispose of both the writ petitions as facts are common in both petitions. Petitioner in Writ Petition (L) No.4416 of 2020 is the Director of petitioner company in Writ Petition (L) No.4417 of 2020.

(3.) Writ Petition (L) No.4417 of 2020 has been filed under Article 226 of the Constitution of India for quashing of order dated 11.09.2020 passed by the respondent No.3 i.e. the Designated Committee and further seeks a direction to the respondents to settle the declaration of the petitioner dated 20.09.2019 filed under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 (for short "SVLDRS") and thus granting consequential relief(s) including refund of an amount of Rs.45,60,438.00 to the petitioner.