- (1.) BY means of this Writ Petition under Article 226 of the Constitution, the petitioners pray that a writ, order or direction in the nature of mandamus be issued directing the respondents not to compel the petitioners to deposit duty of Rs. 5,15,007.00 on the raw material i.e. polyester Chips which were allegedly found short by the officers on 23rd August, 1994 as per the recorded entry before adjudication. We are afraid, we can not pass this order at this stage. We have looked into the matter and found that there is nothing on record to show that there is any such demand in this respect, and further even if there is any oral demand then the petitioners have remedy by filing a representation before the Collector, Central Excise, Meerut, respondents putting forth its grievances alongwith the certified copy of this order.
(2.) IN case such representation is filed, we hope and trust, the same would be decided if possible within a period of ten days from the date of receipt of the representation alongwith the certified copy of this order. With these directions, the petition is finally disposed of.;