D JAYAMOHANA Vs. COLLECTOR OF CENTRAL EXCISE

JUDGEMENT

(1.) In all these three writ appeals, the appellant is common. In view of the limited scope of the writ appeals, by consent, they are taken up for final disposal.

(2.) These three writ appeals are filed against separate orders in W.P. Nos. 156 of 1992, [Order dated 8.1.1992 in W.P. No. 156 of 1992 is reported as Jayamohana v. Collector of Central Excise, Madurai-2 in [1993] 41 ECC 207 (Mad)] 14120 of 1991 and 12799 of 1992, respectively dated 8.1.1992, 8.10.1991 and 25.8.1992.

(3.) The facts leading to the filing of these writ appeals are the following:--