S.C.MOHAPATRA, J. - (1.)RAMESWAR Das Bajaj was a dealer registered under the Orissa Sales Tax Act, 1947 (hereinafter referred to as "the Act"), to carry on business of sale and purchase of goods in the trade name of M/s. Commercial Enterprises. In the month of December, 1973, Rameswar Das died leaving behind Sankarlal, his son to continue the business. In respect of the years 1971-72, the Sales Tax Officer initiated a proceeding under section 12 (8) of the Act. In respect of the years 1972-73 and 1973-74, regular assessments were made under section 12 (4) of the Act. As required under section 12 (2) (a) of the Act, notices were required to be served on the dealer. By the time the notices were issued, Rameswar Das had already expired in December, 1973. The Tribunal set aside the orders of assessment and directed the Sales Tax Officer to assess afresh. Grievance of Sankarlal is that assessment proceeding ought to have been annulled. Since the Tribunal refused to state a case, this Court called upon the Tribunal to state a case on the following question of law in respect of all the three years :
" Whether, on the facts and in the circumstances of the case, the Tribunal is correct in setting aside the assessment or he should have annulled the same in view of the death of the dealer ?"

(2.)ANNULMENT of an assessment is permissible where the taxing authority would have no jurisdiction to assess. In all other cases, where three is jurisdiction to assess, the assessment order may be set aside if there is any error, which requires further enquiry to be conducted by the appellate authority.
Whether the Sales Tax Officer had jurisdiction on the date the order of assessment for these three years was passed, would depend upon the date of service of notice and date of death and liability of legal representative under other provisions of the Act. If no notice had been served by the time the dealer was alive the question of assessment of his legal representative would arise under section 19 and 19-A of the Act. If the dealer is Hindu undivided family the question may arise as to continunce of the assessment in the name of the Karta after the erstwhile Karta expired since on death of Karta the office does not remain vacant and automatically is filled up. These aspects of the matter have not been taken into consideration by the Tribunal. Accordingly, the real question of law involved in the second appeal is whether the Tribunal decided the second appeal considering the correct principle of law.

(3.)ON perusal of the orders in second appeals, we are satisfied that facts material for the purpose of decision for considering the validity of assessments having not been considered by the Tribunal, orders are vitiated.