BALRAMPUR CHINI MILLS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) IN compliance of the order dated May 7, 2012, Shri A.K. Misra, Chief Commissioner is present and he states that the circular dated October 3, 2009, was issued by his predecessor and he retired on attaining the age of superannuation. At the outset it has been submitted by the learned counsel for the parties mat since the question involved in the above captioned writ petitions is different from the question involved in Writ Petition Nos. 4477 of 2011 (M/B), 1069 (M/B) of 2012, 1802 of 2012 (M/B), 1816 of 2012 (M/B), 3923 (M/B) of 2011 and 1262 of 2012 (M/B), as such, the same be de -linked from the instant bunch of writ petitions.

(2.) ACCORDINGLY , the registry is directed to de -link Writ Petition Nos. 4477 of 2011 (M/B), 1069 (M/B) of 2012, 1802 of 2012 (M/B), 1816 of 2012 (M/B), 3923 (M/B) of 2011 and 1262 of 2012 (M/B) and list it separately.

(3.) IN all these writ petitions, the petitioners pray for quashing the circular dated October 28,2009, issued by the Central Board of Excise and Customs, the circular dated October 3, 2009 issued by the Central Excise, U.P., Lucknow and demand notice dated September 24/27, 2010 issued by the Joint Commissioner, Customs, Central Excise and Service Tax.