Ashok Kumar, J. - (1.) Heard Sri Suyash Agarwal, learned counsel for the petitioner and Sri B.K.S. Raghuvanshi, learned counsel for the respondents.
(2.) This writ petition has been filed for seeking the following reliefs:- "(i) Issue writ, order or direction in the nature of certiorari quashing revisional order no. 199/132-135/2014 dated 04.01.2018 served on 18.01.2018 passed by the Additional Secretary, Government of India, Ministry of Finance (Department of Revenue) Respondent No. 2 (Annexure no. 7); (ii) Issue a writ, order or direction in the nature of Mandamus directing the respondent nos. to adjudicate the 4 revisions of the petitioner on merits."
(3.) The brief facts of the case are that the petitioner is a company which is registered under the provision of Companies Act, 1956. The petitioner is manufacturer of excisable goods namely Tyres and Tyres Tubes. The aforesaid items falls under Chapter Heading 40 of the First Schedule to the Central Excise Tarrif Act, 1985, hereinafter referred as 'Tarrif Act'.;