POLY TEX INDUSTRIES REPRESENTED BY ITS MANAGING PARTNER M SHAHUL HAMEED Vs. ASSISTANT COMMISSIONER OF CENTRAL EXERCISE

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court with a prayer for issuance of a writ in the nature of Certiorari for quashing the notice, dated 18.10.2004 and 05.10.2005, demanding interest on delayed payment of duty assessed under the Central Excise Act.

(2.) The Petitioner has also challenged the order dated 1.2.2006 attaching the property for recovery of the demanded amount.

(3.) The impugned order reads as under: