@JUDGMENTTAG-ORDER
K.K. Sasidharan, J.—The petitioner challenges the letter dated 13 March, 2009 on the file of the Superintendent of Central Excise Preventive Unit, Sivakasi Division, on multiple grounds.
2. The respondent filed a counter-affidavit, wherein it was contended that only a letter was issued to the petitioner and the same was taken as an order to file this Writ Petition. According to the respondent, appropriate orders would be passed on merits.
3. The learned Standing Counsel for the respondent submitted that the petitioner has to produce documents in support of their plea of exemption.
4. The competent authority is directed to issue notice to the petitioner to appear for hearing along with documents and thereafter, pass appropriate orders on merits and as per law.
5. The Writ Petition is disposed of with the above direction. No costs.
