COLLECTOR OF CENTRAL EXCISE MADRAS Vs. K RANGANATHAN

JUDGEMENT

(1.) This appeal is directed against the order of the learned Judge in W.P. No. 808 of 1979, decided on 6-7-1982.

(2.) It is not necessary to go into the facts of the case as the same have been given by the learned single Judge in the order under appeal.

(3.) The sole ground on which the writ petition was allowed by the learned single Judge was the acquittal of the respondent in a criminal case. A criminal appeal at that time was admittedly pending in this Court. The criminal appeal has since been dismissed though the order of confiscation the goods has been confirmed.