SOURA STAINLESS STEEL INDUSTRY Vs. STATE OF J&K

JUDGEMENT

(1.) IN these two writ petitions common questions of law and fact are involved. Therefore these were heard together and are being decided by a common judgment.

(2.) IN writ petition No. 128/1984 order of respondent No. 2 dated 5 -10 -1983 and order of respondent No. 3 dated 7 -10 -1983 is prayed to be quashed. A writ of mandamus is claimed against the respondents to issue exemption licence to the petitioner for the financial year 1978 -79 in terms of SRO 671 dated Dec. 18th, 1979 in respect of the goods (SIC) exemption licence as required under the notification for the subsequent years.

(3.) IN writ petition No. 165/1984, order of respondent No. 2 dated 10 -10 -1983 and order of respondent No. 3 dated 15 -2 -1986 is prayed to be quashed. A writ of mandamus is also sought against the respondents to issue exemption licence to the petitioner for the financial year 1978 -79 in terms of SRO 671 dated December 18, 1979 in respect of goods mentioned in the writ petition and to renew the exemption licence as required under the notification for the subsequent years.