AMBALAL SARABHAI ENTERPRISES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Writ Petition under Article 226 of the Constitution of India is filed by the petitioners challenging the legality and correctness of the order dated August 18, 1984 passed by Joint Chief controller of Imports and Exports (Exhibit P ). The challenge in this writ petition relates to clause 8 of Imports (Control) Order, 1955.

(2.) IT appears that in the year 1984 certain writ petitions were filed challenging the constitutional validity of clause 8 of the said Imports (Control) Order, 1955, and such petition were admitted. This petition also stood admitted accordingly.

(3.) NOW it is transpired that it may not be necessary for the petitioners to challenge the constitutional validity at this stage and we reserve the said right of the petitioners.