CHAMUNDI STEEL CASTINGS (INDIA) LTD Vs. CEGAT

JUDGEMENT

(1.) In this Writ Petition, this Court ordered notice of motion on 18-8-1999. The respondents have been served and they also filed a counter.

(2.) Heard Mr. K. Jayachandran, learned Counsel appearing for the petitioner and Mr. V.M.G. Varadarajan, learned Additional Central Government Standing Counsel, appearing for the respondents.

(3.) In this Writ Petition, the petitioner prays for the issue of a Writ of Certiorarified Mandamus calling for the records relating to the order passed by the second respondent in Order No. 6 of 1999 dated 29-1-1999 and quash the same as illegal and without authority of law and further direct the second respondent to grant abatement as per Section 3A(3) of Central Excise Act, for the period from 1-9-1997 to 31-12-1998, during which period, the furnaces were not functioning and no manufacturing activity carried on or excisable goods produced through the non-functioning furnaces.