Rajendra Babu and Bros. vs Collector of Central Excise and Another

Govindasamy, J.—When the writ miscellaneous petition came up for hearing, by consent, the writ petition itself is taken up for final disposal.

Aggrieved by the order of Customs, Excise and Gold (Control) Appellate Tribunal, dated 10.12.1991 in E/stay/147/91 in A. No. E/184/91

whereby the petitioner was directed to make a pre-deposit of Rs. 75,000/- on or before 28.02.1992 and to report compliance, the petitioner has

filed the above writ petition for issue of a writ of certiorarified mandamus to quash the said order and to direct the 2nd respondent to waive the

whole of the duty demanded by the 1st respondent against the petitioner.

The only grievance of the petitioner is that the petitioner is not in a position to pay by reason of the strained financial circumstances and if the

petitioner has not complied with the impugned order, the petitioner''s appeal would not be heard, ''with the result, the petitioner would suffer

heavily.

Though, the petitioner has explained the circumstances in detail in the affidavit filed in support of the above writ petition, this Court feels that

there is no justification to interfere with the impugned order, for the reason that the petitioner''s liability to pay tax is to the tune of Rs. 7,79,775.40

apart from the penalty of Rs. 50,000/-. However, having regard to the circumstances explained by the petitioner in the affidavit filed in support of

the above writ petition and the difficulties that the petitioner has to encounter, the petitioner is permitted to pay the amount of pre-deposit on or

before 30th June, 1992, and in case the petitioner pays the amount on or before 30.6.1992, the Tribunal shall entertain the appeal and proceed

according to law. Till 30.6.1992, the subject-matter of the order under appeal shall be stayed. Accordingly, the writ petition is ordered. No order

as to costs. No order is necessary in the writ miscellaneous petition.