(1.) BY filing this petition, under Article 226 and 227 of the Constitution of India, the petitioner seeks to challenge the show cause notice, dated 9.5.2003 (Annexure P-8), issued by the Mandi Board under section 21(3) of the Krishi Upaj Mandi Adhiniyam, 1972. By impugned show cause the petitioner is asked to produce all related papers pertaining to transactions made by the petitioner from January 1986 till 7.2.1990 to enable the Board to make its reassessment as contemplated under section 21(3) of the Act. Though these notices ask the petitioner to appear in May, 2003, it is not know as to what the petitioner did i.e. whether appeared pursuant to impugned notice and if so whether they complied with the requirement of notice. Submission of learned counsel for the petitioner was that Deputy Director had no authority to issue the impugned notice. I do not agree to this submission. Mere perusal of the impugned show cause notice would indicate that it refers to a specific authority letter issued by Board authorizing the Deputy Director to reassess the assessment already made. Indeed section 21(3) of the Act enables the authority to make reassessment only when there is an authorization in his favour. Since, the impugned show cause notice itself gives reference to the authorization made in favour of Deputy Director of Mandi Board, the impugned show cause confirms to the requirement of section 21(3) ibid. The next submission of learned counsel for the petitioner was that atleast the respondent should give a copy of authorization mentioned in the impugned show cause notice so that petitioner may know whether there really exists an authorization within the meaning of section 21(3) ibid. In my view, this Court while dismissing the writ and upholding of the impugned show cause notice is inclined to observe that in case if the proceeding for reassessment as contemplated under section 21(3) ibid are not yet completed then the respondent i.e. Deputy Director Mandi Board should ensure supply of copy of authorization mentioned in the impugned notice to the petitioner. It is with these observations, the petition is dismissed.