HINDUSTAN ELECTRO GRAPHITES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India.

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

(3.) During the pendency of the petition, respondent No. 4 issued a corrigendum Exhibit A, to the show cause notice and called upon the petitioners to show cause why the amount of short levy for the period from 1-9-1977 to 31-7-1983 amounting to Rs. 38,79,523.19 Paise be not recovered from the petitioners. The petitioners have, therefore, prayed that the notice Annexure A, read with Annexure Al be quashed.