BEICO INDUSTRIES PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) At the request of the parties, this Petition is taken up for final disposal at the stage of admission. This for the reason that it is an agreed position between the parties that the issue involved in this Petition stands concluded by the decision of this Court.

(2.) This Petition under Article 226 of the Constitution of India seeks the following reliefs:

(3.) The Petitioner's primary grievance is that EPCG (Export Promotion Capital Goods) Committee (in the office of Respondent No. 2 - The Director General of Foreign Trade) has by its Minutes dated 29th August, 2018 rejected the Petitioner's application for waiver of submission of bill of export to evidence the supplies made to SEZ (Special Economic Zone) as fulfillment of its export obligations. Consequent to the above, the Petitioner is unable to redeem its EPCG License dated 30 th December, 2004. Further resulting in its name has put in the denial entry list and not being able to apply for the license or scrip under the Foreign Trade Policy. The EPCG Committee is empowered to grant relaxation/requirements in terms of paragraph 2.5 of the Foreign Trade Policy 2009-2014 from the requirements of policy and handbook. Paragraph 2.5 of the Foreign Trade Policy 2009-14 reads as under: