ADITYA TRADING COMPANY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner is aggrieved of a notice-cum-order dated October 30, 1999 by which the petitioner, a dealer under the U.P. Trade Tax Act, 1948, has been directed to furnish additional security in the form of a bank guarantee for Rs. 20,00,000.

(2.) We have heard Sri Kunwar Saxena, learned counsel for the petitioner and Sri R.D. Gupta, learned Standing Counsel for the respondents. No counter-affidavit was proposed to be filed and the petitioner has been heard finally and is disposed of on merits.

(3.) The petitioner is a registered dealer and has already furnished security as required under Section 8-C(l) of the Act. By the impugned notice-cum-order, the petitioner has been directed to file additional security in the sum of Rs. 20 lacs in the form of a bank guarantee. Such an order could have been passed in terms of Sub-section (2) of Section 8-C where it appears necessary to do so for the proper realisation of any tax, penalty or other sums due or payable under the Act or for the proper custody or use of the forms, etc. The order demanding additional security adversely affects a dealer and it is necessary before passing an order demanding additional security to give the dealer an opportunity of hearing. That is why the impugned order purports to be a show cause notice as well though in fact it does not give any opportunity to the petitioner to show cause and a final order had been passed. The order mentions that on the examination of the records, it has come to notice that the dealer was claiming that it was selling iron scrap on which tax had already been paid and that on the verification of the dealer's so-called tax paid purchases for the years 1997-98 and 1998-99, the dealer's claim did not appear to be proper. It is also stated that for the year 1998-99 the result of enquiry by the special investigation branch made out a case of tax evasion. Thus, the notice is extremely vague and does not contain any facts brought out from the record or from the investigation against which the dealer may make an effective representation.