MADHUMILAN SYNTEX PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a petition under Articles 226 and 227 of the Constitution of India praying for the issuance of a writ of certiorari to quash the order dated 27-5-1985 passed by the Collector of Customs and Central Excise (Appeals) under Section 35a (3) of the Central Excises and Salt Act, 1944 (hereinafter referred to as "the Act") in appeals No. 134-135-C. E. /appl. IND/84.

(2.) THE material facts giving rise to this petition, briefly, are as follows :

(3.) AT the time of hearing, the petitioners sought leave to amend the petition. By the proposed amendment, the petitioners prayed that the notice dated 6-6-1985 sent by the Assistant Collector to the petitioners, demanding differential duty from March 1984 to April 1985, be quashed. The proposed amendment was allowed. Thus by this petition, as amended, the petitioners have sought two reliefs :