ISPAT INDUSTRIES LTD Vs. COLLECTOR DIST RAIGAD

JUDGEMENT

(1.) Heard finally by consent of the parties.

(2.) The petitioners have challenged the various demand notices including an order dated 12.2.2009 passed by the respective respondents.

(3.) This Court by an Order dated 23.1.2009 in Writ Petition No. 1673-09, (Ispat Industries Ltd. Vs. The Collector, ors. Dist.Raigad & ors.), reported in 2009(3) Bom.C.R. 76 on earlier occasion, where similar challenge was raised, observed as under: