PIYUSH AGRAWAL,J. - (1.) By means of the present writ petition the petitioner has sought a writ of certiorari quashing the Circular No. D012/20/2015-SEZ dated 13th February, 2018 passed by the respondent no. 2 by which the respondents have sought amendment in circular letter dated 17.9.2013 which was required to be fulfilled by the Units established at Special Economic Zone (in short 'SEZ').
(2.) We have heard Sri Nishant Mishra, learned counsel for the petitioner and Sri B.K. Singh Raghuvanshi, learned counsel for the respondents.
(3.) Brief facts of the case are that the petitioner is engaged in reprocessing of plastic films/ scrap and established Unit in Noida Special Economic Zone. By letter dated 5.11.1997 the petitioner was permitted to recycle plastic raw material from imported scrap in the Export Processing Zone as empowered by Special Economic Zones Act, 2005 (hereinafter referred to as the Act, 2005) read with Special Economic Zones Rules, 2006 (hereinafter referred to as the Rules, 2006). Section 2(1) and all provisions of the Act, 2005 were made applicable to the petitioner and the letter of approval was extended under Rule 19(6) of the Rules, 2006 from time to time.;