- (1.)BY filing this petition under Articles 226 and 227 of the Constitution of India, the petitioner has questioned the legality and validity of show cause notice dated October 31, 1991 (annexure P6) issued by the Sales Tax Officer, Circle 7, Indore.
(2.)THE show cause notice which is sought to be quashed reads as under :. . (VERNACULAR MATTER OMMITED ). .
(3.)AS stated supra, it is this show cause notice which is directly challenged by the petitioner in this writ instead of submitting it by filing a reply. The short question, therefore that falls for consideration is whether any case is made out for quashing this show cause in exercise of my writ jurisdiction under Articles 226 and 227 of the Constitution of India ?