ASHWINI ASHISH DIGHE Vs. UNION OF INDIA

JUDGEMENT

(1.) At the request of the parties, the petition is taken up for final disposal at the stage of admission.

(2.) This petition, as originally filed, had challenged:

(3.) After the petition was filed, the Deputy Director General of Foreign Trade with the approval of the Director General of Foreign Trade - respondent no. 3, by a communication dated 18 July, 2019, informed the petitioner that it would not be entitled to the benefits of MEIS. This on the ground that supplies made from Domestic Traffic Area (DTA) units to Free Trade Warehousing Zones (FTWZ) are excluded by virtue of paragraph 3.06 (i) of the FTP and exports made by units in FTWZ by virtue of paragraph 3.06 (vii) of the FTP 2015-20. On receipt of the above communication, the petitioner amended the petition and also challenged the communication/order dated 18 July, 2019 passed by Deputy Director General of Foreign Trade with the approval of the Director General of Foreign Trade - respondent no. 3.