AIROnline 2019 Guj 323

Gujarat High Court

Hon'ble Judge(s): Anant S. Dave, Biren Vaishnav , JJ

Special Economic Zones Act (28 of 2005) , S.5, S.55— Special Economic Zone Rules (2006) , R.53— Special economic zone scheme (SEZs)- New Policy - Setting aside of - On ground of said policy alter SEZs - As per existing SEZs, petitioner permitted to sell their products to Domestic Tariff Area (DTAs) - Said sales were achieving positive Net Foreign Exchange as per R. 53 - Special Economic Zones Act, did not prohibit supplying products to consumers in the Domestic Tariff Area - As per S. 5, power vests with Board / Approval Committee to alter, modify or bring in limitations to DTA sales - Setting aside of policy, improper (Para 3.2 14)