- (1.) The Court: Under this writ petition, the petitioners basically challenged the notice being File No. 20/596/am-96/EPCGI 2532 dated 11th October, 2001 by which concerned office of the Director General of Foreign Trade (hereinafter called as DGFT), Government of India, Ministry of Commerce, Udyog Bhavan, New Delhi informed the company Noida at their office in Uttar Pradesh calling them to submit upto dated export statement for giving benefit of extension of export obligation period under public notice No. 3 dated 31st March, 2001.
(2.) The petitioner having its office at Noida, Uttar Pradesh submitted to the said DGFT at New Delhi by making a representation giving details of ground for export obligation period under the aforesaid public notice. Even similar appeal has been made by the Chemical and Allied Products Promotion Council to such DGFT at New Delhi.
(3.) The petitioners have invoked the writ jurisdiction of this Court by saying that they are carrying on business from their registered office at Balasore, Orissa but they are also carrying on business at and from their head office at 113, Park Street, Poddar Court, 8th Floor, Calcutta-700 016. They received their earlier notice on 29th/31st August, 2001 from the aforesaid authority at their Calcutta Office. I also find that even reply of such notice was given from the office of the petitioners at Noida, Uttar Pradesh but not from Calcutta. It further appears that as against such public notice in question which was issued from New Delhi a bank guarantee was given by a Calcutta Bank in favour of Commissioner of Customs, Ministry of Finance, Government of India, New Delhi.;