DHIRISH TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Writ Petition No. 8054 of 1983 has been filed for a writ of certiorarifiedmandamusto call for the records and to quash the order of the second respondent in S. 30/824/79/ACC, dated 18-5-1983 and consequently direct the second respondent not to enforce the same. THE Writ Petition No. 8055 of 1983 has been filed seeking for a writ ofcertiorarito call for and to quash the proceedings No. S. 30/824/79/ACC, dated 23-9-1980.

(2.) THE order impugned in the Writ Petition No. 8054/83 is in effect as against the demand of the writ petitioners and it is unnecessary for me to go into the details to the merits of the claim at this stage having regard to the manner of disposal, I intend to give these writ petitions.

(3.) THE petitioners in paragraph 11 of the affidavit has contended as follows :-