SRIVEN MARKETINGS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Akula Venu, appellant-in-person and Mr. Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing for respondent Nos.1 to 6. We have also heard Mr. P.Sri Raghu Ram, learned Senior Counsel appearing on behalf of Mr. T.Sudhakar Reddy, learned counsel for respondent No.7.

(2.) This intra-court appeal under Clause 15 of the Letters Patent is directed against the judgment and order dtd. 23/1/2012 passed by the learned Single Judge dismissing Writ Petition No.16349 of 2011 filed by the appellant as the petitioner.

(3.) Appellant had filed the related writ petition assailing the legality and validity of the public notice No.47(RE-2010)/2009-2014 dtd. 18/5/2011 issued by the Director General of Foreign Trade as illegal and arbitrary and sought for quashing of the same.