- (1.) THERE is no occasion for the petitioner to be aggrieved by the order 27th July, 1987 communicated to the petitioner from the Inspector, Central Excise, Sector -III, Range, Rampur. The only requirement of this communication is that the petitioner may clear the excess production for which it may be eligible under the notification dated 10th April, 1987. The Communication further says that in case the petitioner has availed any quantity over and above the ratio stipulated, then, the requisite debit entry may be made in the personal ledger account. In the circumstances whatever has to be done whether to clear excess production or to make debit entry has been left on the trust and faith of petitioner by filing return and take the consequential action as advised.
(2.) THIS matter does not call for any interference by the High Court. Dismissed.;