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Judgment
Sujata Manohar, J.—The facts in this petition are similar to those in Writ Petition No. 1877 of 1984 except that in this case REP Licence was issued to the petitioner along with two endorsements. On 28.4.1986 the petitioner applied to the respondents for deletion of condition No. 2 of the licence. In answer the respondents have issued a show cause notice dated 5.6.1986 for deletion of both the endorsements. For reasons which are set out in my judgment delivered today in Writ Petition No. 1877 of 1984, since the petitioner has availed of the import licence on the basis of the first endorsement which is made long prior to the issue of the show cause notice, the respondents are now stopped from taking any steps against the petitioner for deletion of the first condition. In view, however, of the fact that exports made by the petitioner in the circumstances of the present case did not comply with paragraph 9(1) of Appendix 20 to the Import Policy of 1980-81 no further relief can be granted to the petitioner.
Petition is therefore partly allowed and the rule is made absolute in terms of prayer (a) only.
In the circumstances of the case there will be no order as to costs.