M.Katju, J. - (1.) Civil Misc. Writ Petition No. 915 of 1999, Writ Petition No. 415 of 2000 and Writ Petition No. 923 of 1999 are being disposed of by a common judgment. Heard Shri P.K. Jain, learned Counsel, for petitioner and learned Standing Counsel for Central Government.
(2.) Writ Petition No. 915 of 1999 is being treated as the leading case. The prayer in Writ Petition No. 915 of 1999 is for mandamus directing the respondents to issue drawback and DEPB licences to the petitioner in respect of the export made by the petitioner and give all benefits to the petitioner for which the petitioner is legally entitled and to decide the application of the petitioner copies of which are Annexure 3 and 5 to the writ petition. A further prayer is for a mandamus directing the respondents to comply with the circular letter dated 8-12-1997 and to give all benefits for the exports made by the petitioner.
(3.) In para 2 of the writ petition it is alleged that the petitioner is doing business of export to overseas buyers and is entitled for the drawback, duty entitled passbook scheme as per the export policy of the Government of India, in para 3 of the writ petition it is stated that the petitioner had exported readymade garments from Moradabad from the month of June to August, 1998 as per statement enclosed as Annexure 1 to the writ petition and they had realised the payments through the bank copy of bank certificates of export and realisation is Annexure 2 to the writ petition. The petitioner had given a notice to the respondent for release of DEPB licences and drawback cheque. The petitioner has alleged in para 7 of the writ petition that he has exported goods worth of 32,70,226 dollar and earned foreign exchange for the country but respondents are deliberately without any reason not issuing drawback cheque to which the petitioner is entitled.;