SAPRGIRI AND CO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner, which is a firm, has challenged the demand notices dated 19th October, 1984 and 29th December, 1984 in this writ petition on the ground that both the demand notices are without any authority of law and also illegal.

(2.) IN brief the facts giving rise to the present petition are as under:

(3.) FEELING aggrieved by the said suspension order dated 19th March, 1984, the petitioner had filed the appeal before the Commissioner of Prohibition and Excise, Bombay. The Appellate Authority without suspending the operation of the suspension order, simply called for record of the case from the sub ordinate authority. Having hurt by the said cryptic order, the petitioner approached this Court by filing Writ Petition No.1507 of 1984. This Court directed Respondent No.3 to dispose of an appeal filed by the petitioner within a stipulated time. In pursuance of the said order passed by this Court, Respondent No.3 heard the petitioner and by an order dated 16th August, 1984 dismissed the appeal filed by the petitioner.