- (1.) BEING aggrieved against the order passed by Chairman, NOIDA dated May 5, 1988, by means of which he indicated that the unit of the petitioner was ineligible for grant of sales tax exemption and rejected the application of the petitioner for grant of exemption, the petitioner has invoked the jurisdiction of this Court under article 226 of the Constitution. We find that the order which has been communicated to the petitioner by the Area Development Officer (Industries) does not indicate any reason. The question as to whether the petitioner-unit could be exempted from payment of sales tax or not ought to have been dealt by the Chairman, NOIDA by giving reasons, for rejecting the review application but no reason has been indicted in the order. We are of the view that the order is vitiated for the reason that it is not a speaking order, hence it deserves to be quashed. In view of what we have indicated herein above, the writ petition succeeds. A writ in the nature of certiorari quashing the order dated May 5, 1988 contained in annexure 5 to the writ petition is issued. A writ in the nature of mandamus directing the Chairman, NOIDA, to consider the review application of the petitioner afresh on merit and pass a speaking order indicating reasons, after giving an opportunity to the petitioner to submit his argument, within a period of three months from the date of receipt of a certified copy of this of order, is issued. Writ petition allowed. .;