SIVA SPRINGS Vs. COLLECTOR OF CENTRAL EXCISE MADURAI

JUDGEMENT

(1.) THE Order of the Court is as follows :- THE writ petition is filed seeking for a writ of certiorarified Mandamus calling for the records of the first respondent culminating in his order C. No. V/73.08/15/3/90, Adjourned, dated 8-8-1991 to quash the same and to remand the matter with a direction to the first respondent to give the petitioners an opportunity of hearing, copies of the replies of respondents 2 and 3 and a joint hearing of all parties.

(2.) LEARNED counsel for the petitioners has argued that in this case, the first respondent has violated the principles of natural justice as the replies so filed by respondents 2 and 3 have not been served on the petitioners. The other point urged by the learned counsel for the petitioners is that after hearing the arguments made on behalf of the petitioners, the first respondent has not issued any notice of hearing in respect of subsequent dates when respondents 2 and 3 were heard.

(3.) IN this case, it is seen that the authority has not changed any item or switched over to any alternative procedure. Therefore, relying upon the above said judgments, it has to be held that no further notice of adjournment need be given to the petitioners.