Ishwar Dayal Jain vs Union Of India Etc.
1983 Latest Caselaw 100 Del

Citation : 1983 Latest Caselaw 100 Del
Judgement Date : 7 April, 1983

Delhi High Court

Ishwar Dayal Jain vs Union Of India Etc. on 7 April, 1983

Equivalent citations: AIR 1983 Delhi 330, 1984 (6) DRJ 210, 1983 RLR 474

Author: S Wad

Bench: S Wad

JUDGMENT

S.B. Wad, J.

(1) That Government cannot suddenly become aware that the trade is very profitable and the profit should go to state agencies and co-operatives. Export policy announced every year provides guidelines of comparatively abiding nature. Ad-hoc grant of quota/license or changeability should have a definite direction of National interest of improving trade and to earn more Foreign Exchange. In the instant case due to lac of rational intelligible policy and improper exercise of discretion, the petitioner was deprived of his profits on his firms contracts. with foreign payers. The action qua the petitioner was arbitrary and has to be set aside.

Download the LatestLaws.com Mobile App