A.Lala, J. - (1.) This writ petition is made, inter alia, praying relief in the nature of writ of mandamus commending the respondents, their servants, agents, subordinates and/or assigns to act and proceed in accordance with law in respect of the present investigation being conducted by them against the petitioner No. 1 and in the event any central excise duty is found payable by the petitioner No. 1 to issue show-cause notice or notices-cum-demand in accordance with law and adjudicate the case or cases after giving all reasonable opportunities to the petitioners of being heard in the matter. The consequential reliefs are sought for in respect of the alleged exercising coercion, undue influence, torture and/or from taking any steps prejudicial to the rights, interest and liberty of the Officers, Directors and Chairman of the petitioner No. 1, company in any manner whatsoever.
(2.) A writ of certiorari is also asking for production of documents relating to evasion of Central Excise duty being conducted by the Officers of Central Excise Intelligence, Director General of Central Excise Intelligence at Jamshedpur to this Court.
(3.) An interim order is sought to restrain the respondents from compelling the petitioner No. 1 to pay the Central Excise Duty on ad-hoc basis without issuance of show-cause notice by exercising coercion, undue influence, torture and threats of arrest of the Chairman of the petitioner No. 1 and to deposit an amount of Rs. 4.30 crores in a separate account and not to take any prejudicial step to the interest of the petitioners.;