GANAPATHI STONE CRUSHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner inter alia seeks a writ of certiorari for quashment of the impugned demand notice dtd. 16/3/2022 as well as a writ of mandamus to the Senior Geologist, Department of Mines and Geology to calculate the royalty paid by the petitioner through Government contract allotted to it and the amount deducted and paid by respondent nos.6 to 8 to respondent no.5.

(2.) We have heard the learned Counsel for the parties at length. The impugned demand notice dtd. 16/3/2022 determining the liability of the petitioner has been issued without affording an opportunity of hearing to it. It is, therefore, directed that the impugned demand notice dtd. 16/3/2022 shall be treated as a show cause notice. The petitioner is granted liberty to file objections to the aforesaid demand notice within a period of two weeks from the date of receipt of a copy of the order passed today. The Senior Geologist, Department of Mines and Geology, shall consider the objections and afford an opportunity of hearing to the petitioner and thereafter pass a fresh order within a period of two months from the date of filing of the objections.