JAKEER HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners.

(2.) On the last date, we had directed the learned Additional Government Advocate to take instructions whether the principles of natural justice were complied with by issuing show cause notices before issuing the impugned demand notices vide Annexures-A to N3. The learned Additional Government Advocate, on instructions, states that show cause notices were not served to the petitioners before issuing the impugned demand notices. Hence, the principles of natural justice have been violated.

(3.) In view of this statement, we pass the following order: