M.Katju, J. - (1.) This writ petition has been filed for quashing the impugned orders dt. 31st July, 1997 (Annexures 1 to 5 to the petition) passed by the Addl. CIT, Muzaffarnagar, respondent No. 1. The petitioner has also prayed for a mandamus directing the respondents not to disregard or ignore the earlier orders, copies of which are Annexures 8 to 12 to the writ petition.
(2.) Heard learned counsel for the parties.
(3.) The petitioner is a company registered under the Indian Companies Act. It is engaged in the business of manufacture and sale of sugar, industrial alcohol, etc., in its three manufacturing units, (1) Upper Doab Sugar Mill located at Shamli in District Muzaffarnagar, (2) Shamli Distillery and Chemical Works, located at Shamli in District Muzaffarnagar, and (3) Pilkhani Distillery and Chemical Works, located at Pilkhani in District Saharanpur.;