- (1.) The Court Adjudication of the show cause notice dated 21st May, 2002 is held up for 12 years. The allegation of the petitioners, all along, has been that copies of the documents seized and relied upon by the respondent-authorities have not been furnished to them.
(2.) Mr. Justice Harish Tandon, in a writ (WP No. 1079 of 2013) filed by the petitioners, directed on 24th January, 2014 that copies of the documents asked for by the writ petitioner in another letter dated 23rd March, 2006 had to be handed over to them within a fortnight from the date of communication of that order.
(3.) This letter dated 23rd March, 2006 is at page 123-124 of the writ petition being annexure P2. The documents referred to therein are as follows: "(a) R.G.-1 for the period of December, 1999 to March, 2001 (b) R.G.-23A Part I and II for the period of December, 1999 to March, 2001 (c) Invoice referred to in para (ii) Page 3 of the Show Cause Notice alleged by having Nos. 550 to 700, 701 to 750. (d) Alleged private records referred to in para 3.4.1 of the Show Cause Notice and serial No. (i) to (vii). (e) Documents referred to in para 3.4.2 of the Show Cause Notice. (f) All seizure List dated 23rd February, 2001 and 10th September, 2001. (g) Copies of the R.T. 12 returns filed during the period of 23rd February, 2001 and September, 2001.";