LAXMI ORGANIC INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent of the parties, Rule is made returnable forthwith.

(2.) By this Writ Petition under Article 226 of the Constitution of India, the petitioners are praying for issuance of a writ of mandamus or any other writ, order or direction declaring a circular dated 4th March, 2013 as ultra vires to Articles 14 & 19(1)(g) of the Constitution of India and/or Section 5 of the Foreign Trade (Development and Regulation) Act, 1992 ( for short, "Foreign Trade Act").

(3.) The challenge is raised in the following factual background.