RAVINDRA PRAKASH Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, made returnable forthwith and taken up for hearing and final disposal.

(2.) The Writ Petition under Article 226 of the Constitution of India challenges the final order dated 27th February 2017 issued by the third Respondent the Additional Director General (Adjudication) of the Directorate of Revenue Intelligence. Having heard counsel for both sides, we are satisfied that this order cannot be sustained and that there is a breach of fundamental rules of natural justice.

(3.) A few facts are necessary. On 25th July 2014 a show cause notice was issued to the Petitioner. A copy is at Annexure 5 at page 133. A corrigendum came to be issued thereafter on 23rd April 2015 (Annexure 6 at page 173). The Petitioner replied on 28th May 2016 (Annexure 8). There was another reply of 15th December 2016 (Annexure 30 at page 466).