RADIO HOUSEKULLAPPA SPINNING MILLS SHANKARA TEXTILE MILLS Vs. UNION OF INDIA ENFORCEMENT OFFICER EMERGENCY RISKS INSURANCE SCHEME

JUDGEMENT

(1.) As common questions of law are involved in all these four cases the same were heard together.

(2.) Writ petition No. 1066 of 1969 is by M/s Radio House, Bangalore, who has prayed for quashing of the order passed by the Chief Enforcement Officer, bearing No. 5/69, dated 29th January, 1969, under section 8(1) of the Emergency Risks (Goods) Insurance Act, 1962 (hereinafter referred to as "the Act"), requiring the petitioner to pay a sum of Rs. 2,212 on the ground that the petitioner has evaded payment of premium during the period when the Act was in force.

(3.) Writ Petition No. 1739 of 1969 is by Kullappa Spinning Mills, Chitradurga, in which the petitioner has challenged the notice dated 26th April, 1969, issued by the Enforcement Office under section 8 of the Act, requiring the petitioner to pay a sum of Rs. 25,499, on the ground that the petitioner has evaded payment of premium money during the period when the Act in force and that if the petitioner has objections to the ascertainment made, to submit his objections for consideration.