ALPINE SOLVEX LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) BY filing this writ under Articles 226 and 227 of the Constitution of India, the petitioner seeks to quash the show cause notice dated 29. 1. 1993, issued by the Collector Customs and Central Excise (Annexure D ). Facts in brief are these.

(2.) THE petitioner is engaged in the business of manufacture of finding (sic) [miexed] vegetable oil and is having their solvent extraction plant.

(3.) ON 29/1/1993, the Collector Customs and Central Excise issued a show cause notice (Annexure D) to the petitioner. The show cause notice is founded on following allegations: