SUDHIR DIAMONDS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner by means of this writ petition filed under Article 226 of the Constitution of India seeks to impugn the order dated 19th August, 1991 (Exhibit 'm') , the order dated 25th September, 1991 (Exhibit 'n') , the order dated 16th March, 1992 (Exhibit 'o') and the order dated 12th may, 1994 (Exhibit 'q').

(2.) The order dated 19th August, 1991 (Exhibit 'm') is the order passed by the Additional Chief Controller of Imports and Exports imposing fiscal penalty of Rs. 1,00,00,000/- upon the petitioner and its partners exclusive of the value of the licenses that they surrendered,

(3.) The order dated 25th September, 1991 (Exhibit 'n') is debarment order under clause 8 (1) of the Imports (Control) Order, 1955 passed by the Deputy chief Controller of Imports and Exports debarring the petitioner firm and its partners from importing any goods or getting any licenses/ccps/exim Scrips and getting allotments of imported goods from canalising agencies such as stc/mmtc.