Ruma Pal, J. - (1.) The question involved in this writ application is whether the petitioner could have imported Olive Oil without a licence under the Import and Export Policy or whether it was a restricted item of import.
(2.) There is no dispute that under the 1990-93 Import and Export Policy Olive Oil was importable under Open General Licence being classified as a "crude durg".
(3.) Appendix 6 of the Import & Export Policy, 1990-93 Appendix-6 provides for the import of items under Open General Licence (OGL). Item 39 of Appendix 6 reads as follows :- JUDGEMENT_361_ELT64_1993Html1.htm;