EASTMAN INDUSTRIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has prayed for the issuance of a writ in the nature of certiorari for quashing the order dtd. 10/3/2017 (Annexure P-8) passed by the Joint Director General of Foreign Trade, Ministry of Commerce and Industry, Government of India.

(2.) In short, the petitioner had applied for The Duty Free Import Authorisation (in short "DFIA") Licence on 2/6/2015 which was issued by respondent No.3 bearing DFIA Licence No.3010103853 on 3/10/2016 and on the basis of said licence, the petitioner was entitled to import various items including Natural Rubber. The case of petitioner is that during the period from June 2015 to October 2015, the petitioner had exported Automobile Tyre reinforced with Nylon Tyre Cord Warp Sheet etc. by way of 31 shipping bills.

(3.) The petitioner was thus entitled to import Natural Rubber in view of standard input and output norms (SION) in which it is so provided and is reproduced as under:- <IMG>JUDGEMENT_431_LAWS(P&H)11_2019_1.jpg</IMG>