CONSTITUTION
Supreme Court has reiterated that a writ petition should normally not be entertained against mere issuance of show cause notice. The Court further noted that in the present case the High Court has entertained a writ petition and directed the Excise Department to prima facie consider whether there was material to proceed with the matter. The Court said that it may not be proper for the writ court to entertain a petition against a show cause notice issued by the Excise Authorities.
Tags : SC WRIT PETITION
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