Allahabad High Court
M/S Sf Star International And 2 Others vs Union Of India And Another on 21 August, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:133861-DB Court No. - 40 Case :- WRIT - C No. - 26144 of 2024 Petitioner :- M/S Sf Star International And 2 Others Respondent :- Union Of India And Another Counsel for Petitioner :- Akanksha Mishra Counsel for Respondent :- A.S.G.I.,Krishna Ji Shukla Hon'ble Shekhar B. Saraf,J.
Hon'ble Manjive Shukla,J.
1. Heard learned counsel appearing on behalf of the parties.
2. This is a petition under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by non registration of the complaint dated April 18, 2024 filed by the petitioner as per the regulations contained under Chapter VIII of Foreign Trade Policy, 2023.
3. Learned counsel appearing on behalf of the petitioner submits that the petitioner is unable to file his complaint online as the petitioner does not have the Import Export Code (IEC).
4. Upon hearing learned counsel appearing on behalf of the parties, we are of the view that the complaint of the petitioner should be entertained by the Director General of Foreign Trade, Government of India, Udyog Bhawan, New Delhi (being respondent no.2 herein) via physical mode.
5. Accordingly, the Director General of Foreign Trade, Government of India, Udyog Bhawan, New Delhi (being respondent no.2 herein) is directed to pass a reasoned order upon the complaint of the petitioner dated April 18, 2024 filed via physical mode within a period of eight weeks from date after granting an opportunity of personal hearing to the petitioner.
6. In light of the same, the writ petition is disposed of.
Order Date :- 21.8.2024 Dev/-
(Manjive Shukla,J.) (Shekhar B. Saraf,J.)