- (1.) This writ petition is for a mandamus directing the respondents to cancel four orders mentioned in the petition and to issue quota certificate to the petitioners in respect of their past imports.
(2.) The petitioners are a partnership firm. The petitioners are successors to J. Fernandes and Company of which Josinho Fernandes was the sole proprietor, hereinafter referred to as the original concern.
(3.) In the month of October, 1961 the original concern booked orders for purchase of Surveying and Mathematical Instruments and Surgical and Scientific Instruments with a German firm. The orders were accepted by the German firm, as will appear from the letter dated 7 November. 1961.;