Madras High Court
Chennai Rice Exporters Association vs The Government Of India on 13 June, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.1695 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.06.2024
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.No.1695 of 2021
and
W.M.P.Nos. 1893 & 1894 of 2021
Chennai Rice Exporters Association,
Rep. by its President,
No.489, GNT Road,
Thandalkazhani,
Chennai – 600 066. .... Petitioner
Vs
1.The Government of India,
Rep. by its Secretary to Government,
Ministry of Commerce and Industries,
New Delhi.
2. The Director General of Foreign Trade,
Government of India,
Ministry of Commerce and Industry,
Department of Commerce,
Udyog Bhavan,
New Delhi.
3. The Chairman,
APEDA, 3rd Floor, NCOI Building,
No.3, Sivi Institute Area,
August Granti Village,
Opposite Asia Village, New Delhi – 110 016.
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W.P.No.1695 of 2021
4. The Chief Commissioner of Exports,
No.60, Krishna Block, Rajaji Salai,
Opposite to Collectorate,
Chennai – 600 001.
5. The Director,
Export Inspection Council,
Block D, East Idwai Nagar,
New Delhi – 110 023. .... Respondents
Prayer:- Writ Petition filed under Article 226 of Constitution of India for
the issuance of Writ of Certiorarified Mandamus, calling for the records
relating to Notification No.51/2015-2020 dated 29.12.2020 of the second
respondent herein, quash the same and consequently forbear the
respondents from insisting for certificate of inspection by the Export
Inspection Council/Export Inspection Agency for export of non basmati
rice and basmati rice to States and Countries which do not insist for such
certificate.
For Petitioner : M/s.S.A.Kanmai
For R1 & R2 : Mr.V.Ashok Kumar
Central Government Standing Counsel
For R4 : Mr.Rajnish Pathiyil
For R5 : Mr.R.Vasudevan
ORDER
This Writ Petition has been filed challenging the Notification dated 29.12.2020 issued by the second respondent.
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2. The learned counsel, who represents on behalf of the petitioner, submitted that the petitioner died long back. However, no one has taken any steps to substitute to represent before this Court.
3. Therefore, this writ petition stands dismissed as abated.
However, the newly elected President is at liberty to substitute himself as the petitioner to restore the writ petition. Consequently, connected miscellaneous petitions are closed. No costs.
13.06.2024 Internet : Yes Index : Yes/No Speaking/Non-speaking order Neutral Citation : Yes/No Lpp To
1.The Government of India, Rep. by its Secretary to Government, Ministry of Commerce and Industries, New Delhi.
2. The Director General of Foreign Trade, Government of India, Ministry of Commerce and Industry, Department of Commerce, Udyog Bhavan, New Delhi.
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Lpp
3. The Chairman, APEDA, 3rd Floor, NCOI Building, No.3, Sivi Institute Area, August Granti Village, Opposite Asia Village, New Delhi – 110 016.
4. The Chief Commissioner of Exports, No.60, Krishna Block, Rajaji Salai, Opposite to Collectorate, Chennai – 600 001.
5. The Director, Export Inspection Council, Block D, East Idwai Nagar, New Delhi – 110 023.
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