BNS IMPORT EXPORT Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent of both the Counsel, the Petition itself is taken up for final disposal at the stage of admission.

(2.) This Petition under Art. 226 of the Constitution of India challenges the order-inoriginal dated 17th May, 2012 passed by the Joint Director General of Foreign Trade under Sec. 14 read with Sec. 9 of the Foreign Trade (Development and Regulation) Act, 1992 (for short "the Act") and the order-in-Appeal dated 27th March, 2017 passed by the Additional Director General of Foreign Trade under Sec. 15 of the Act.

(3.) The primary grievance of the Petitioner is that the impugned orders dated 17th May, 2012 and 27th March, 2017 had been passed in breach of principles of natural justice. This on account of the fact that the letter dated 16th Feb., 2012 received by the Joint Director General of Foreign Trade from the Directorate of Revenue Intelligence, Kolkata Zonal Unit, the only document which formed the basis/relied upon in the show cause notice dated 27th April, 2012 against the Petitioner, was not furnished to the Petitioner. This inspite of the Petitioner seeking a copy of the same.