SANGHAVI VASANTLAL RAVCHANDBHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition under Art. 226 of the Constitution of India, the petitioner claims the following relief :

(2.) The petitioner is a proprietory firm. When we say the petitioner, it should be taken as the deceased petitioner, for, we have allowed the Notice of Motion No. 126 of 2018 to substitute the name of deceased petitioner with that of the applicants in the Notice of Motion stated to be his heirs and legal representatives.

(3.) It is stated that the deceased petitioner was carrying on business as registered exporter. That was during the relevant import and export policy. The Respondent No. 1 is the Union of India whereas Respondent Nos. 2 and 3 are the licensing authorities discharging the duties and functions under the provisions of Foreign Trade Development and Regulation Act, 1992 and Import Control Order 1955 and the Import Export Policies issued from time to time by Respondent No. 1.