Allahabad High Court
Gopal Das S/O Late Sri Bal Kishan Das, ... vs The Assessing Officer, Trade Tax on 11 July, 2005
Author: Rajes Kumar
Bench: R.K. Agrawal, Rajes Kumar
JUDGMENT Rajes Kumar, J.
1. The present writ petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing the notice under Section 21 of U. P. Trade Tax Act (hereinafter referred to as Act) dated 28.4.2000 for the first year 1995-96 (Annexure-5) to the writ petition.
2. The brief facts of the case are as follows:-
The petitioner was a registered dealer under Section 8-A of the Act was engaged in the business of manufacture and sales of agricultural implements and house hold goods commonly known as Kharal (Imamdasta).. During the course of assessment proceedings, petitioner disclosed total sales at Rs. 1,30,25,142.25p and taxable sales at Rs. 4,12,218.90 within the State of U. P. and had not disclosed any interstate sales The total sale comprises sales of manufactured agricultural implements at Rs 1,14,78.623.85p and U.P. purchased agricultural implements at Rs. 734691.00p. sales of house hold goods at Rs. 1,49,971.90, sales of Iron Scrap at Rs. 2.62.309/-. Tax was admitted on the sales of house hold goods and sales 6f Iron Scrap. An assessment order was passed for the assessment year 1995-96 both under the U.P. Trade tax Act as well as under the Central Sales Tax Act by the Trade Tax Officer, Sector 13. Kanpur vide order dated 27.3.1997. While passing assessment order. Assessing Authority had considered the survey dated 14.9.1995 made by the S.T.O. (S.I.B.) and on the basis of the said survey and other material, books of account had been rejected and the turnover of the house hold Kharal had been estimated at Rs. 3 Lacs and the turnover of Iron Steel (Scrap) had been estimated at 6 Lacs, Assessing Authority, however, granted exemption on the turnover of manufactured agricultural implements and locally purchased agricultural implements for Rs. 1,26,12,861.35p. Against the assessment order, petitioner filed appeal before the Deputy Commissioner (Appeal), Trade Tax, Kanpur, Appeal was allowed and the books of account and the disclosed turnover was accepted vide order dated 13.4.1995.
3. After passing assessment order. Assessing Authority initiated proceeding under Section 21 of the Act on the basis of information received from S.T.O. (SIB). Assessing Authority passed an order under Section 21 of the Act on 18.3.1988, on the basis of information which was alleged to have been sent on the basis of survey dated 26.2.1997, Assessing Authority inferred that the petitioner had not manufactured agricultural implements and held that the petitioner had not manufactured agricultural implements and had sold imported Iron Steel and Iron Steel purchased against Form 3-B and accordingly estimated the turnover at Rs. 1.30.000.00/- of the imported Iron Steel which was alleged to have not been used in the manufacturing of agricultural implements. Against the said order, petitioner filed appeal before the Deputy Commissioner (Appeal) which was allowed vide order dated 30.11.1998 and the order passed under Section 21 of the Act had been quashed and the petitioner was declared non taxable. Respondent again issued a notice under Section 21 of the Act. In the Show-Cause-Notice dated 20.4.2004, following reasons have been given:-
1 vk; ds o"kZ 95&96 ds ewy dj&fu/kkSj.k vkns'k fu;e 41&8 lifVr /kkjk 30 fnukad 27-6-97 dsk ikfjr fd;k x;k Fkk ftlesa vki }kjk :ñ 1]14]78]823-85 dh LofufeZr d`f"k;U= dh fcØh ?kksf"kr dh x;h Fkh ftls ij vfu;fer :i ls dj dqfDr iznku dj nh x;h gS] tcfd O;kikj dj vf/kdkjh fcñ vuqñ 'kkñ izFke bdkbZ dkuiqj ls losZ{k.k fnukad 14-9-95 ds vuqlkj d`f"k;U=ksa ds fuekZ.k dk d;kZ gksrk ugha ik;k x;k Fkk! vr% vkidkj.k crk;sa fd D;ksa u vk;kfrr vk;kju ,.M LVhy dh fcuk dksbZ fuekZ.k ds mlh :i esa fcØh ekurs gq, fu;ekuqlkj 4 izfr'kr dh nj ls dj vkjksfir dj fn;k tk;s ! 2- vk; }kjk LofufeZr [kjy bekenLrk dh fcØh 3]00]000 @& dj;ksX; fu/kkZfjr dh x;h Fkh fdUrq bl ij gkml gksYM xqMl dh fcØh dh Hkk¡fr =`fVo'k 7-5 izfr'kr dh nj ls dj vkjksfir gks x;k gS tcfd fu;ekuqlkj bl ij fey LVksj vkSj yksgs ls cuh oLrq,a ftlds vUrxZr yksgs dk gLikr ds rkj ugha vkrs gSa] fdUrqr blds vUrxZr yksgs ;k bLikr dk ,slk eky ls tks bl vuqlwph dh fdlh vU/ken ds vUnj u vkrk gks dh Js.kh esa fu;ekuqlkj bl ij 10 izfr'kr dh nj ls ljpktZ lfgr dj vkjksfir gksuk pkfg,! vr% dkj.k crk;sa fd D;ksa u mDr [kjy dh fcØh ij 10 izfr'kr dh nj ls fu;ekuqlkj dj vkjksfir dj fn;k tk;!
4. Being aggrieved by the notice under Section 21 of the Act on the aforesaid ground stated in the notice, petitioner filed the present writ petition. Counter and Rejoinder Affidavits have been exchanged.
5. Heard Sri M. Manglik, learned Counsel for the petitioner and Sri MR. Jaiswal. learned Standing Counsel appearing on behalf of the respondent. Learned Counsel for the petitioner submitted that the survey dated 14.9.1995 had been considered by the Assessing Authority in detail while passing the assessment order dated 27.3.1997. He submitted that on consideration of the entire survey report, books of account had been rejected, but the turnover of self manufactured agricultural implements and the turnover of purchased agricultural implements had been exempted. In the Appellate order dated 13.4.1998 also the survey dated 14.9.1995 had been considered and the petitioner's books of account and the disclosed turnover have been accepted. He further submitted that in the order dated 18 3.1996 passed under Section 21 of the Act, Assessing Authority levied tax on the turnover of Iron Steel which is alleged to have not been used in the manufacturing of agricultural implements on the ground that the petitioner had not manufactured agricultural implements. The Appellate Authority while allowing the appeal vide order dated 30.11.1998 again considered the survey dated 14,9,1995 and accepted the claim of the petitioner about the manufacturing of the agricultural implements and accordingly, order of the Assessing Authority passed under Section 21 of the Act had been quashed. He submitted that in the notice same survey dated 14.9.1995 had been made basis which has been considered in detail in the assessment order under Section 7 of the Act, appellate order under Section 21 of the Act. Thus notice under Section 21 of the Act is wholly unwarranted. He submitted that the allegations of the Assessing Authority that the self manufactured Kharal (Imamdasta) had been taxed as a house hold goods @ 7.5% while it should be taxed @ 10% as a Mill Store is also unwarranted, inasmuch as, it is only on account of change of opinion and there was no material on the basis of which, such view could be taken. He submitted that the notice under Section 21 of the Act had been issued on the basis of the same material which was available at the time of assessment proceedings and there was no fresh material on the basis of which, a believed could be formed about the escaped assessment He submitted that the notice was issued merely on the basis of change of opinion, which is wholly unwarranted. In support of his contention, he relied upon the Division Bench decision of this Court in the case of Royal Trading Company v. reported in UPTC 2000 page 210 and the Division Bench decision in the case of Ratan Industries Pvt. Ltd. v. Addl. Commissioner of Trade Tax reported in 2004 UPTC page 347. Learned Standing Counsel submitted that the initiation of proceeding under Section 21 of the Act was wholly justified He submitted that though, the survey dated 14.9.1995 was considered at the time of assessment proceedings, but it was considered for rejecting the books of account and it has not been considered that at the time of survey, manufacturing of agricultural implements was not found leading to the inference that no manufacturing of agricultural implement was carried on at all. He submitted that the self-manufactured Kharal is liable to tax as a Mill Store, while it had been wrongly assessed @ 7.5%' as a house hold goods. In thse circumstances, he submitted that the initiation of proceedings under Section 21 of the Act was justified, In support of his contention, he relied upon the Division Bench decision of this Court in the case of reported in 2002 UPTC page 210 and 2003 UPTC Page 140.
6. Having heard learned Counsel for the parties. We are of the considered opinion that the initiation of proceedings under Section 21 of the Act is wholly illegal, without any basis and unwarranted. Section 21 (1) and (2) reads as follows:-
Section 21 (1) and (2) "( 1) If the Assessing Authority has reason to believe that the whole or any part of the turnover of a dealer, from any assessment year or part thereof, had escaped assessment to tax or has been under assessed or has been assessed to tax at rate lower than that at which it is assessable under this Act, or any deductions or exemptions has been wrongly allowed in respect thereof, the Assessing Authority, after issuing notice to the dealer and making such inquiry as it may consider necessary assess or re-assess the dealer to tax according to law."
"(2) Except as otherwise, provided in this Section, no order of Assessment or re-assessment under any provision of this Act for any assessment year shall be made after the expiration of two years from the end of such year or March, 31, 1998 whichever is later:
Provided that if the Commissioner on his own or on the basis of reasons record by the Assessing Authority is satisfied that is just and expedient so to do authorizes the Assessing Authority in that behalf, such assessment or reassessment may be made after the expiration of the period aforesaid but not after the expiration of eight years from the end of such year notwithstanding that such assessment or reassessment may involve a change of opinion."
7. It appeal's that in the present case, limitation of four years have been expired, therefore, proceedings under Section 21 of the Act had been initiated after obtaining approval from Additional Commissioner under the proviso of Sectional (2).
8. In this case of Royal Trading Company v. CST, petitioner was a dealer of leather sheets and leather boards. Original assessment was completed assessing the turnover of leather sheets @ 4% applicable to the leather as a declared commodity under Section 14 of the Central Sales Tax Act. A notice under Section 21 was issued to reassess the turnover at a higher rate on the ground that the leather sheets sold by the petitioner was not leather as defined in Section 14 of the Central Sales Tax Act. Validity of notice was challenged in the writ petition. This Court held as follows:
"Therefore, action under Section 21 of the Act cannot be taken on the whims of the Assessing Officer by resorting to conjecture of imagination. He has to have before him the facts which are germane to the issue and on the basis of which, a rational man can have reason to believe that the whole or any part of the turnover has escaped assessment or has been under assessed. In Income Tax Officer v. Madnani Engineering Works Ltd. , the Hon'ble Supreme Court while dealing with some what similar provision under Section 147 of the Income Tax Act, 1961 held that the existence of reason to believe on the part of the I.T.O. was a justifiable issue and it was for the Court to be satisfied whether in fact the I.T.O. had reason to believe that income had escaped assessment. In Joti Parshad v. State of Haryana the Hon'ble Supreme Court while dealing with the meaning of expression 'reason to believe' in Section 26 of the Indian Penal Code held that the reason to believe is not the same as suspicion and a person must have reason to believe if the circumstances are such that a reasonable man would, by probable reasoning, conclude or infer regarding the nature of the thing concerned. In Income Tax Officer v. Lakhani Mewal Dut, , the Hon'ble Supreme Court held that the reasons for the formation of the belief contemplated by Section 147(a) of the Income Tax Act, 1961, for the reopening of an assessment must have a rational connection or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the material coming to the notice of the Income Tax Officer and the formation of his belief. The Hon'ble Supreme Court further observed that though it is true that the Court cannot go into the sufficiency or adequacy of the material and substitute its own opinion for that of the Income Tax Officer on the point as to whether action should be initiated for reopening the assessment yet at the same time we have to bear in mind that it is not any and every material, however, vague and indefinite or distant, remote and farfetched, which would warrant the formation of the belief relating to escapement of the income of the assessee from assessment. This view was reiterated by the Hon'ble Supreme Court while dealing with the provisions of Section 21 of the U. P. Trade Tax Act in Commissioner of Sales Tax v. Bhagwan Industries (P) Ltd., (1973) 31 STC 293 in which it was held that reasonable grounds necessarily postulate that they must be germane to the formation of the belief regarding escaped assessment. If the grounds are of an extraneous character, the same would not warrant initiation of proceedings under this section. If however, the grounds are relevant and have a nexus with the formation of belief regarding escaped assessment, the Assessing Authority would be clothed with jurisdiction to take action under this section.
"The aforesaid observations of the Hon'ble Supreme Court also negative the stand taken by the learned Standing Counsel. That it lays down is that the Assessing Officer is bound to do his home work well and find out cogent reason for arriving at a tentative conclusion based on a reasonable belief that income has escaped assessment. In the present case, however, the Assessing Officer has patently rushed into action under Section 21 without undertaking any research or investigation so as to bring on record material which may lead to a reasonable belief that the turnover has escaped assessment or has been under assessed. Reliance was also placed by the learned Standing Counsel on Commissioner of Sales Tax, Sonpal Sanjay Kumar v. Sales Tax Officer, 1997 U.P.T.C. 73. There is nothing in those cases to support the standing set up by the learned Standing Counsel."
"It was contended that in the assessment orders initially famed, the Assessing Officer blindly accepted that the leather sheets which the petitioner sold were leather and that, therefore, action under Section 21 was justified. This contention has no force. May be in the original assessment the Assessing Officer did not investigate into fact but that would not justify a reopening of the assessment in a mechanical manner without bringing on record material that could lead a rational person to believe that what was actually sold was not leather. As pointed out above, the Assessing Officer has not collected any such material and is merely relying on a judgment of Punjab and Haryana High Court without collecting material find out if the commodity sold by the petitioner was of a similar nature.
8. In the case of Ratan Industries Pvt. Ltd. v. Additional Commissioner of Trade Tax reported in 2004 UPTC page 347, petitioner was carrying on the business of manufacture and sales of C.I. Casting, M. S. Castings, Parts and Accessories and animal driven vehicle. In the original assessment proceedings, Show-Cause Notice was issued on the basis of report of Spl. Investigating Branch, Trade Tax Department that the animal driven Vehicle, Hubs, in respect of which, exemption claimed was of a size of 340 mm and 160 mm and are considered and hence, could not be treated as Hubs as animal driven Vehicle. Petitioner filed detailed reply, which was accepted, and the turnover of animal driven Vehicle Hubs was exempted from the tax. A proceeding under Section 21 of the Act was initiated on the ground that the Central Excise Department had found a diameter of Hubs and all were 920 mm while habitual Hubs of a diameter of 220 mm has been inferred that the Hubs sold by the petitioner was not animal driven Vehicle. Notice was challenged in Writ Petition in this Court. This Court held as follows:
"It is a well settled principle of law that the question which has been examined in detail in the original assessment proceedings and thereafter the assessment order has passed, then the said assessment order cannot be reopened under Section 21 of the Act on mere charge of opinion."
"A perusal of the original assessment order dated 30th March, 1999 for the Assessment Year 1996-97 clearly shows that in the assessment proceedings, the question of diameter of the hubs manufactured by the petitioner being 340 mm (340 mm for one side and 160 mm on the other side) as well as the weight of each hubs being 20 to 21 kg. per piece was very much the subject matter of investigation vide the original assessment order dated 31st March, 1999 (Annexure 1 to the petition)."
"However, the Assessing Authority after considering of the Sales Tax Officer (SIB) report, as well as the Circular of the Commissioner, Trade Tax, U. P. Lucknow dated 26th February, 1992 has held that these hubs are normally used in animal driven vehicle and even if it can be used in other vehicles, still it is entitled for exemption under the Notification No. 7038. dated 31st January, 1985. as clarified by the State Government itself."
"Thus, the initiation of reassessment proceedings under Section 21 on the ground of diameter of hubs being 312 mm to 320 mm on the basis of the report of I.I.T. Kanpur is in our opinion illegal and invalid, as it is based on mere change of opinion, and not on the basis of any fresh and cogent material."
9. In the case of Palco Lining Co. v. State of U.P. reported in 1983 UPTC page 1116. the Division Bench of this Court held as follows:-
"Section 21 of the U. P. Sales Tax Act enables the Assessing Authority to reassess a dealer to tax if it has reason to believe that the whole or any part of his turnover for any assessment year or part thereof has escaped assessment to tax or has been under assessed or has been assessed at a rate lower than that at which it should have been assessed or where any deduction and exemption has been wrongly allowed in respect thereof. It does not permit reassessment of turnover which, after due consideration, had been found not exigible to tax merely because the Assessing Authority subsequently comes to take a different view of the matter."
"A perusal of the order of assessment in these cases would show that the Assessing Authority had, after elaborately considering the evidence before it taken the view that what was being sold by the petitioners was nothing but cloth cut in the shape of collar. It turnover of sale was held exempt from tax Notification No. S%T 4069/X 960 (4)/58, dated 25th November, 1958 provided for such exemption for 'cotton fabric of all varieties' subject to some exception."
"Irrespective of the amplitude of the language used in Section 21 of the Act reassessment proceedings are not permissible on mere charge of opinion by the taxing authority at a subsequent stage. The petitioners are right in their submission that issuance of a notice under Section 21 of the Act in the present cases was without authority of law."
10. In the case of Harbans Lal Malhotra v. Asstt. Commissioner of Sales Tax reported in UPTC 1994 page 1041, the stock transfer was accepted by the Assessing Authority in the original assessment proceedings by scrutinizing the transaction, further given a notice under Section 21 of the Act with a view to levy tax on the stock transfer on the ground that the said stock transfer have been wrongly treated as stock transfer. The Division Bench of this Court held as follows:-
"We find in the present case as observed above the original assessment order disclosed the details scrutiny of all the documents of the petitioner including the agreement in question and the very basis of the assessment was on arriving at a conclusion that the documents on record reveal that the transfer of the goods amounts to stock transfer. After recording this finding, the present notice amounts to re-examining the same matter again and make a fresh enquiry in the same matter. Admittedly, nothing has been found by the authorities for the year in question, thus it would only amount to change of opinion. The authority cannot issue any notice on account of change of opinion nor in the absence of any material for the year in question."
11. In the case of Delhi Cloth and General Mills Company Ltd. v. State of Rajasthan and Anr. reported in A.I.R. 80 SC page 1552, Apex Court held as follows: -
"It does not permit re-assessment of turnover which after due consideration, had been found not exigible to tax merely because, the Assessing Authority subsequently come to take different view in the matter."
12. In the case of Samrat Trading Company, Mirzapur and Anr. v. State of U.P. and Anr. reported in 2003 U.P.T.C. page 1269, following the judgment of Constitutional Bench of Hon'ble Supreme Court in the case of Calcutta Discount Company Ltd. v. I.T.O. reported in 41 I.T.R. page 191 (SC), and Division Bench decision in the case of Harbansh Lal Malhotra v. Asstt. Commissioner of Sales Tax reported in UPTC 1994 page 1041, the proceeding initiated under Section 21 of the Act only on account of change of opinion was quashed,
13. On the aforesaid legal position, let us examine the facts of the case. In the present case in the original assessment order dated 27.3.1997, the survey dated 14.9.1995 made by the STO (SIB) has been considered in detail which reads as follows.-
O;kikjh ds fuekZ.k LFky QSDVªh dk tk¡p fnukad 14-9-95 dks O;kikj dj vf/kdkjh fcñ vuqñ 'kkñ izFke bdkbZ dkuiqj }kjk dh x;h ! tk¡p ds le; fnu'kSM ds 7 e'khusa ftuesa xzkUMj] [kjhn e'khusa vkfn ikbZ x;h] ftuesa ls nks [kjhn e'khus pkyw gkyr esa ik;h x;h ! [kjy bekenRrk ds fuekZ.k gksrk ik;k x;xk ! tk¡p ds le; Hkkjh ek=k esa rS;kj [kjy cukus gsrq jk&eSVsfj;y o lsQfQfu"M [kjy dk LVkd ik;k x;k A mDr ds vfrfjDr LVksj esa tax yxk iqjkuk dMkgh 150 ikl j[kk ikbZ x;h rFkk 200 ikl d<kbZ cukus gsrq ls eSVsfj;y ik;k x;k ! tk¡p ds le; gkml gksYM xqMu@[kjy o d<kbZ ds LVkd o mlds fuekZ.k gsrq iz;ksx fd;s tkus okys jk&eSVsfj;y ds vfrfjDr d`f"k ;U= fuekZ.k gsrq dksbZ jk&eSVsfj;y o rS;kj d`f"k;U= dk LVkd ugha ik;k x;k A foñ vuqñ 'kkñ vf/kdkjh ds tk¡p ds le; dksbZ ys[k fglkc izLrqr ugha fd;s x;s FksA fcñ vuqñ 'kkñ vf/kdkjh }kjk izf"kr izfrosnu esa mfYyf[kr rF;ksa ls lquokbZ ds le; O;kikjh dks voxr djk;k x;k] tks fd O;kikjh ds foijhr gS ds laca/k esa fn;s x;s dkj.k crkvksa fusfVl ds izR;qRrj esa O;kikjh us nkf[ky fyf[kr Li"Vhdj.k esa mYys[k fd;k gS fd fnukad 14-9-95 dks O;kikj dj vf/kdkjh foñ vuqñ 'kkñ izFke bdkbZ] dkuiqj ds }kjk tk¡p ,oa LVkd esa jk&eSVsfj;y ds ids u ik;s tkus ds ckjs esa dguk gS fd bdkbZ esa fnukad 12-8-95 dks 4280 fdñ xzkñ jk&eSVsfj;y 'ks"k Fkk ,oa mlls ysoylZ dk fuekZ.k gqvk Fkk A fnukad 14-8-95 dks 1265 fdñ xzkñ okV dfVax gks VsfMax ds fy, [kjhnh x;h Fkh A ysfdu Hkko u feyus ds dkj.k cspk ugha x;k Fkk LVkd esa ;gh Fkk nlls laoy ds rkSj ij rlys dk fueZ.k djk;k x;k FkkA blesa 490 fdñ xzkñ lr lyk rS;kj gqvk Fkk vkSj 686 fdñ xzkñ llys ds lfdZy dkVs x;s Fks pw¡fd blds vykok d`f"k;U=ksa ds fuekZ.k ds fy, dksbZ Hkh jk&eSVsfj;y LVkZd esa ugha FkkA ftlls fd mRiknu gksrk] dsoy 688 fdñ xzkñ v)ZfufeZr loys ds fuekZ.k ds fy, bdkbZ dks pykuk LokHkkfod ugha Fkk vr% fnukad 14-8-95 ls gh bdkbZ dks cUn djus dk fu.kZ; fd;k x;k fnukad 14-6-95 ls 27-8-95 rd bdkbZ esa dksbZ fuekZ.k dk;Z jk&eSVsfj;y u gksus ds dkj.k ugha fd;k x;krS;kj rlyk lEiwy ds :i esa O;kikfj;ksa dks fn[kk;k tkrk jgk rkfd lgkHkko feyus ij bl VsfMax okys eky dks gh fuekZ.k djk;k tk;] ysfdu blesa Hkh lQyrk ugha feyk D;ksafd dfVax tax yxh gqbZ ,oa iqjkuk Fkk] ftls ns[kdj O;kikjh u dj nsrk Fkk O;kikjh us ;g Hkh mYys[k fd;k gS fd ,d NksVk e'khu dh t:jr FkkA ftlls og [kyj dh mRiknu djuk pkgrk Fkk vkSj mlds fy, cjkcj iz;kljr Fkk fd iqjkuk e'khuksa dh [kjhn dh tk; fnukad 16-8-95 dks nks iqjkuk ys;j [kjhn e'khus [kjhnh x;h A iqu% xzkbUMj] gSej csfYMax e'khu dh [kjhn dj fnukad 28-8-95 ls [kyj dk fuekZ.k dk;Z pkyw dj fn;k] tks fd fnukad 6-9-95 rd fuekZ.k ,oa fcØh dk;Z tkjh j[kk fnukad 8-9-95 ls 11-9-95 rd yxkrkj fctyh dk ladV cuk jgk A blh chp QSDVªh ds eSxusV ij VsyhQksu okyks us dsfcy dk [kqnkbZ 'kq: dj nh] ftlls vkokxeu dk lk/ku fcYdqy gh cUn gks x;k A bl le; Hkkjh ljlkr Hkh gqbZ Fkh vkSj ekxZ fo:) Fkk bl lHkh dks ns[krs gq, QSDVªh dh cUnh dh lwpuk foHkkx dks nsus dk Qslyk djds QSDVªh ds iw.kZ :i ls dqN fnuksa rd cUn j[kus dk fu.kZ; fy;k x;k vkSj foHkkx dks jlhn la[;k & 90655 fnukad 13-9-95 ds ek/;e ls lwfpr dj fn;k x;k A fnukad 6-9-95 dks VkVk vk;jy ,.M Lvhy dañ dkuiqj ls lhV dfVax [kjhnus okLrs psd ls Hkqxrku fn;k] ftldk eky j[kus dk leL;k cuh gqbZ Fkh odZ 'kki esa ckgj eky j[kus ij Hkkxus dk Mj Fkk ,oa vUnj bruh txg miyC/k ugha Fkh jkLrk [kjkc gksus ds dkj.k xkMh eSuxsV rd igq¡p Hkh ugha ldrh Fkh vr% fnukad 10-9-95 dks ,d xksnke Jherh nsoh ls lkdsr uxj esa fdjk;s ij fy;k x;k] ftldh ckrphr 29-8-95 dks gh idDdh gks x;k Fkk vkSj muds }kjk ,d LvkEi isij dk [kjhn dj nksuksa i{kksa dk 'krsZ fy[kk x;h Fkh A bu xksnke dk fdjk;k 18-9-95 ls ykxw fd;k x;k A bl xksnke esa izxfr ,fxzdks ,oa lg;ksxh izfr"Bku tkesa fn;k Likr ,.M dk eky j[kus dk fu.kz; fy;k x;k pw¡fd izxfr bfxzdks ,oa tkesfn;k Likr b.Mñ nksuksa dk izksijkbVj ,d gh gS vkSj nksuksa QeZ [k.M&13 esa gh Fkh vr% tkeksfn;k bLikr ,.Mñ ds ysVj iSM ij xksnke ysus dh lwpuk jlhn lañ& 156156 fnñ 5-10-95 ds ek/;e ls nh x;h gS bldh Nk;k izfr Hkh O;kikjh ls layXu dh x;h A bl xksnku esa VkVk vk;ju ,.M Lvhy dañ dkuiqj ls [kjhns x;s ekydksa tks fd fnukad 12-9-96 ls mBuk pkyw gqvk Fkk j[kk x;k FkkA O;kikjh us nkf[ky fyf[kr Li"Vhdj.k esa ;g Hkh mYys[k fd;k gS fd fnukad 14-9-95 dks O;kikj dj vf/kdkjh] foñ vuqñ 'kkñ dk losZ{k.k gqvk ml fnu muds nknk th dk Jk) Fkk vkSj os ?kj ij Fks A pw¡fd QSDVªh cUn dh lwpuk foHkkx dks igys gh ns nh x;h Fkh vkSj QSDVªh esa dk;Z cUn Fkk vr% QSDVªh esa muds jgus dk dksbZ vkSfpR; gh ugha Fkk vf/kdkjh O;kikj dj ls muds HkkbZ Jh v'kksd dqekj dh eqykdkr gqbZ Fkh] tks fd iVuk fcgkj ea jgrs gS vksj ogk¡ ij vijk dkjksckj ns[krs gsA os fnukad 13-9-95 dks Jk) esa 'kfey gksus ds fy, dkuiqj vk;s gq, Fks mUgsa gekjs O;kikj ds ckjs esa dksbZ Hkh tkudkjh ugha Fkh Jheku O;kikj dj vf/kdkjh LosPNk ls ?kwe dj viuk losZ djrs jgs LVkd esa jk eSVsfj;y u gksus dh ckr igys gh Lohdkj dh tk pqdh gS A ftlds dkj.k bdkbZ esa fuekZ.k dk;Z cUn Fkk ;fn QSDVªh esa jk&eSVsfj;y gksrk rks fuekZ.k dk;Z cUn ugha j[kuk iMrkA O;kikjh us bl rF; dk Hkh mYys[k fd;k gS fd O;kikj dj vf/kdkjh fcñ vuqñ 'kkñ us viuh fjiksVZ esa 7 e'khusa ftuesa nks pkyw gS dh ppkZ dh gS] tks fd lR; gS ysfdu LVkd esa ik;s x;s rlyk ,oa mlds jk&eSVsfj;y dh tks dMkgh dk :i fn;k gS og ekuus ;ksX; ugha gS A ys[kk iqLrdksa ds vuqlkj LVkd esa 490 fdñ xzkñ rlyk iqjkuk tax yxk gqvk tks fd ysDlisM eky ls uewus gS rkSj ij cuk;k x;k Fkk ,oa 588 fdñ xzkñ rlyk ds lfdZy esa bu rlyksa ,oa lfdZyksa dks fnukad 14-8-05 dks cuk;k x;k Fk A pw¡fd ;g jk&eSVsfj;y iqjkuk FkkA blh dkj.k blds nke ugha fey ik;s Fks vkSj fcd ugha ldk Fkk vkSj blfy, ckdh VsfMax okys eky dk mRiknu Hkh ugha fd;k x;k FkkA vr% LVkd esa ik;s tkus okyk eky yky gksuk LokHkkfod Fkk A tSls fd Jheku O;kikj dj vf/kdkjh us viuh tk¡p fjiksVZ esa fy[kk gS A ,d ckr xkSj djus ;ksX; ;g Hkh gS fd fnukad 7-9-95 dks gh Jheku vkbZ ñ lhñ dkuiqj dk losZ{kj.k gqvk FkkA mUgksus [kuj ds fuekZ.k dk;Z dks ns[kk Fkk ,oa LVkd esa j[ks gq, rlyk] rlyk ds lfey dks ns[kdj ys[k iqLrdks aesa vius gLrk{kj Hkh fd;s Fks pw¡fd muds ykblsUl esa ?kjsyw midj.k dMkgh ugha gS vr% mud }kjk dMkgh cukus dk loky gh ugha mRiUu gksrk gS A D;ksfd dMkgh esa nksuksa rjQ mldks mBkus dk loky gh ugha mRiUu gksrk gS A D;ksasfd dMkgh esa nskuksa rjQ mldks mBkus ds fy, gSf.M7y yxk gksrk gS tcfd tkWp ds le; ik;s x;s eky esa ,slk dqN Hkh ugha FkkA O;kikjh us ;g Hkh rdZ fn;k fd dMkbZ dh 'khv dkQh eksVkk gksrh gS] tcfd rlyk dk 'khV gYdk gksrk gS vkSj gYdk 'khV dfVAx ds cus rlys ik;s x;s FksA O;kikjh us ;g Hkh rdZ fn;k fd LVkd esa ik;k x;k eky okLro esa rlyk gh Fk] veku Mhñ vkbZñ lhñ egksn; us Hkh lR;kfir fd;k FkkA ;fn mDr losZ esa bdkbZ dks dksbZ ftEesnkj O;fDr ;k os Lo;a feyrs rks O;kikj dj vf/kdkjh] foñ vuqñ 'kkñ dks lHkh rF;ksa ls Hkyh HkkWfr voxr djk fn;k tkrk rFkk tk¡p gsrq ys[ks izLrqr fd;s tkrs A nkf[ky fyf[kr LiVhdj.k esa O;kikjh us bl rF; dk Hkh mYys[k fd;k gS fd [kyj cukus dk ckr Lohdkj ;ksX; gS D;ksafd [kYyj cukus esa lHkh midj.k muds ikl fnukad 24-8-95 rd miyC/k gks pqds FksA vr% fnuakd 28-8-95 dks bldk dPpk eky [kjhn dj [kYyj dk fuekZ.k dk;Z pkyw fd;k x;k Fkk vkSj vxLr eky dh fcØh dk tks :i&i= dk;kZy; esa nkf[ky fn;k x;k gS mlesa n'kkZ;k x;k FkkA pw¡fd jk&eSfVfj;y ds vkHkko esa dkj.k QSDVªh cUnh Fkh vr% odZ'kki esa jk&eSVsfj;y dk u ik;k tkuk LokHkkfd gh FkkA O;kikjh us vHkh rd fn;k gS fd muds ;gk¡ d`f"k;U=ksa dk fuekZ.k cktkj dh vko';drkuqlkj nSfud dkjhxjh ls dkjk;k x;k gS rFkk dkjhxjksa dks fn;s x;s Hkkxrku ds laca/k esa ckmplZ cuk;s x;s gSa rFkk y[sk iqLrdksa esa fu;fer :i ls mldh iqf"V dh x;h gS ;g Hkh vuqjks/k fjrs gq, rdZ fn;k fd dkjhxjksa ds fy, ,d gh gkftjh jftLVj j[kk x;k gS ftlds vk/kkj ij muds dke djus ds fy, fnu tksMdj mudh ekfld Hkqxrku fd;k x;k gS D;ksa fd muds ;gk¡ d`f"k;U= gLrfufeZr gksrs gSa vr% muds fy, dksbZ e'khu dh vko';drk ugha iMrk A ;gh dkj.k gS fd mDr losZ{k.k esa d`f"k;U=ksa ds fuekZ.k gsrq dksbZ e'khu ugha ik;h x;h d`f"k;U=ksa dks cukus ds fy, nlBkgs cus gq, gS] ftu ij Nsuh gFkkSMh dh enn ls d`f"k;U= cuk;s tkrs gS bu Bkgs dks leku O;kikj dj dk vf/kdkjh us vuns[kk djrs gq, losZ{k.k esa mYys[k ugh fd;k A O;kikjh us bl rF; dk Hkh mYys[k fd;k gS fd tks dkjhx.k fuekZ.k dk;Z gsrq yxk;s tkrs gS fd os vius vkStkj Lo;a ykrs gSaA pwWfd d`f"k;U=ksa dk fuekZ.k dk;Z jhk&eSfVfj;y ds vHkko esa cUn FkkA bl dkj.k ls u rks dksbZ dkjhxj ml le; feyk Fkk vkSj u gh mldk vkStkj d`f"k ;U=ksa dk fuekZ.k gLr fufeZr gksus ds dkj.k e'khuksa dk u ik;k tkuk LokHkkfod Fkk A LVkd esa ik;s x;s iw.kZ fufeZr [kYyj] v)Z fufeZr [kYyj ,oa mldh jk&eSfVfj;y muds ys[k fglkc LVkd jftLVj ds vuqlkj gh gS A O;kikjh }kjk LVkd dk fooj.k layXu fd;k x;k gS A tk¡p gsrq LVkd [email protected] jftLVj izLrqr fd;k x;k A losZ{k.k ij ik;s x;s fufeZr [kYyj dk out 1260 fdñ xzkñ v)Z fufeZr [kYyj dk otu 11054 fdñ xzkñ ,oa mlds jk&eSfVfj;y dk otu 1974 fdñ xzkñ gS fldh x.kuk Jheku O;kikj dj vf/kdkjh us ueksa esa f;dk gS LØsi dh ek=k gekjh ys[kk iqLrdksa ds vuqlkj 136 fdñ xzkñ Fkk ftls O;kikj dk vf/kdkjh us yxhkx 100 fdxzkñ ekuk gS O;kikjh us mYys[k fd;k gS fd ys[kk iqLrdksa esa fuekZ.k jgfr;kW dk fooj.k ek=k esa j[kk tkrk gS ftlds vuqlkj leLr fooj.k ek=k esa cuk;s x;s gS A O;kikjh us bl rF; dk Hkh mYys[k dk i)fr ugha gS A vr% leLr fLFkfr otu esa tksM+ dh x;h gSA O;kikjh }kjk fn;k x;k Li"Vhdj.k ekuus ;ksX; ugha gS D;ksafd fuekZ.k LFky ij tk¡p vf/kdkjh ds le{k dksbZ ys[ks izLrqr ugha fd;s x;s gSa] tcfd pkykuoqd o rS;kj o dPps eky dk LVkd [email protected] jftLVj vo'; gksuk pkfg, Fkk tks] fd ugha ik;k x;k losZ{k.k ds le; e'khuksa ds ikl 100 dsñ thñ LVsi ik;k x;k RkFkk 12 lky bap O;kl okys ,sls dVs ik;s x;s gky esa if'peh rjQ cukus esa fd;k x;k gS A mDr ds vfrfjDr 4&5 dwVy vkFkk bap O;kl ds yksgs ds ikbi j[kk ik;k x;k A if'peh nhoky ls lVs yxHkx 300 ihl rS;kj [kjy rFkk fcuk nsxsa ds dVs js[ks ikbi [kjy fuekZ.k gsrq yxHkx 8 Vu ik;s x;s rFkk 4 <sj esa tax yxh dMkgh 150 ihl j[kh gS dMkgh cukus dk jk&eSfVfj;y rFkk gky ds ckgj 2&3 <sj esa [kjy cukus dk 4&6 bap O;kl okys ikbi flysUMj yxHkx 20 Vu j[ks ik;s rFkk ckgj fVu 'ksM esa fcuk isank yxk lseh fQfu'M [kjy yxHkx 4-5 j[kk ik;k x;k ftldksa ns[krs gq, O;kikjh }kjk gkml gksYM xqMlZ ljl dk tks fcØh ?kksf"kr nh x;h gS og ekuus ;ksX; ugha gS losZ{k.k ds le; ik;s x;s [kjy ds LVkd] izkslsl esa fuekZ.kk/khu [kjy dk LVkd rFkk [kjy ds fuekZ.k gsrq ik;s x;s iqjkus flyUMj o ikbi dPps eky dks ns[krs gq, lgt gh fu"d"kZ feyrk gS fd O;kikjh djkioapu ds mís'; ls gkml gksYM xqMl nh vioapu fcØh nh x;h gS A losZ{k.k ds le d`f"k;U= dk dksbZ LVkd u ik;s tkus rFkk d`f"k ;U=ksa dk LVkd u ik;s tkus rfkk fuekZ.k gksrk gqvk u ik;s tkus ds vk/kkj ij ?kksf"kr d`f"k;U=ksa ds fuekZ.k @ fcØh dks iw.kZ :i ls udkjk Hkh ugha tk ldrk gS D;ksafd O;kikjh us ftu ifjfLFkfr;ksa dk mYys[k djrs gq, d`f"k;U=ksa ds fuekZ.kkFkZ jk&eSfVfj;y u gksus o d`f"k;U=ksa dk fuekZ.k u gksus ds laca/k esa tks rdZ f;s gS ;g fopkj.kh; gS d`f"k;U= fuekZ.k u gksus ds laca/k esa tks rdZ fn;s gSa ;g fopkj.kh; gS d`f"k;U= fuekZ.k gsrq losZ{k.k ls iwoZ tqykbZ ds ckn ekg flrEcj esa 12-9-95 ls QkeZ & [k ls jk&eSfVfj;y dh [kjhn dh x;h gS rFkk QkeZ 31 ls 18-7-95 rd [kjhn dh x;h gS LokHkkfod gS fd mDr jk&eSfVfj;y dk miHkkx ekg flrEcj 95 ls vFkkZr tkWp dh frfFk ls igys gks pqdk Fkk O;kikjh }kjk 27-8-95 dks fgUnqLrkj ,fxzdks] dkuiqj ls vk;ju ,.M Lvhy dk VSDl isM [kjhn ikbi dfVax o 'khV dfVax dh x;h gS A O;kikj }kjk tkWp gsrq izLrqr LVkd jftLVj ds voyksdu ls ;g rF; hkh izdk'k esa vk;k fd fnukad 7-9-95 dksVhñ vkbZñ lhñ dkuiqj ds vf/kdkjh }kjk gLrk{kj fd;s x;s gSa] ftlls ;g rks izekf.kr gksrk gS fd O;kikjh }kjk LVkd jftLVj @ fuekZ.k jftLVj j[kk x;k gS A O;kikjh us tk¡p vf/kdkjh ds le{k ys[k izLrqr u fd;s tkus ds dkj.k dks tks mYys[k fd;k gS fd muds nknk th dk Jk) Fkk vkSj os ?kj ij Fks rFkk QSDVªh cUn Fkk rFkk losZ{k.k ds le;
muds HkbZ v'kksd dqekj tks feys Fks A og 13-9-95 dks Jk) esa lkfey gksus iVuk ls dkuiqj vk;s Fks ftUgsa O;kikj ls lacaf/kr dksbZ tkudkjh ugha Fkk rFkk dksbZ ,dkmUVsUV vFkok vU; dksbZ ftEesnkj O;fDr u feyus ds dkj.k gh ys[ks izLrqr ugha fd;s tk lds Fks vkSj QSDVªh esa LVkd miyC/k LVkd ds ckjs esa lgh tkudkjh tk¡p vf/kdkjh dks ugha nh tk ldh FkhA O;kikjh ds bl rdZ esa Hkh cy izrhr gksrk gS fd muds }kjk mDR of.kZr ifjfLFkfr;ksa o'k fuekZ.k dk;Z cUn fd;s tkus ds laca/kesa dk;Zy; jlhn lañ 90656 fnukad 13-9-95 dks jlhn dk IysVksa izfrizLrqr dh x;h gS ftldh QksVks izfr Hkh i=kokyh ij miyC/k gS A bl izdkj ls ;g fu"d"kZ fudkyuk fd buds }kjk d`f"k;U=ksa dk fuekZ.k @ fcØh ugha dh x;h gS A U;k;laxr u gksxk D;ksafd tks fcØh ?kksf"kr dh x;h gS mldk vf/kdka'kr% Hkqxrku psd@MªQ~V ls izkIr gqvk gS rFkk ys[kksa esa fu;fer :i ls bUnzt fd;k x;k gS A :ñ 751979-50 dk vkns'k lsy djuk iznf'kr fd;k x;k gs mlds laca/k esa dksbZ fooj.k izLrqr u fd;k tkus ds laca/k esa fn;s x;s dkj.k crkvksa uksfVl ds izR;qÙkj esa O;kikjh us nkf[ky fyf[kr Li"Vhdj.k esa mYys[k fd;k gS fd udnh fcØh LFkkuh; ,oa ckgj ls O;kikfj;ksa dks dh x;h gS A O;kikjh us mYys[k fd;k gS fd Øsrk O;kikjh eky ,oa Hkko ns[krk gS rFkk eu ilUn vkus ij udn :ñ ns;dj eky ys tkrk gS udnh fcØh ds laca/k esa O;kikjh us fu;fer :i ls dS'kcqd esa bUnzkt fd;s tkus dk mYys[k fd;k gS rFkk tk¡p gsrq dS'keheksa cqd o dS'kcqd izLrqr fd;k rFkk dS'k lsYl ds laca/k esa lwph nkf[ky dh A O;kikjh }kjk tks dS'k lsYl ?kksf"kr dh x;h gS mldks iw.kZ :i ls ekU;rk ugha nh tk ldrh D;ksafd izLrqr dS'k eheks ds voyksdu ls ik;k x;k fd O;kikjh us Øsrk O;kikjh ds laca/k esa dksbZ iw.kZ forj.k vafdr ugha fd;k gS A bl izdkj ls O;kikjh }kjk gkml gksYM xqMl o LØsi dks tks dS'k lsYl dh x;h gS mldksa Hkh iw.kZ fooj.k o lR;kiu ds vHkko esa ekU;rk ugha nh tk ldrh gS A O;kikjh }kjk dS'k lsYl dh vkM esa d`f"k;U=ksa dh fcØh dh x;h gS rFkk dj ns;rk ls cpus ds fy, rFkk mldks fu;fer djus ds fy, dS'keheksa tkjh djrs gq, dS'k lsYl ?kksf"kr dh x;h gS A tkWp losZ{k.k ds le; ikbZ x;h e'khuksa dk [kjhn ds laca/k esa fLFkfr Li"V djus gsrq fn;s x;s dkj.k crkvksa uksfVl ds mÙkj esa O;kikjh us mYys[k fd;k gS fd QSDVªh esa 4 ys[k e'khu ftuesa nks pkyw gkyr esa gS] ,d xzkbUMj e'khu] ,d gSej e'khu ,oa ,d fMªy e'khyu gS ;g lkrksa e'khusa LFkk;h :i ls VhulsM ds uhps iM+h gqbZ gSA ,d osfMax e'khu gS rks fd vLFkk;h gS A bls Hkhrj ckgj dgh Hkh mBkdj j[kk tk ldrk gS A e'khuksa ds laca/k esa O;kikjh us mYys[k fd;k gS fd nsk ys[k e'khus igys nh Fkh tks fnñ 1-7-94 ,oa 8-5-95 dks [kjhnh x;h Fkh e'khusa iw.kZ :I ls pkyw ugha Fkh vr% buds midj.k /khjs&/khjs [kjhns x;s fnukad 16-8-95 dks lSfud VsªMlZ Q:Z[kkckn ls iwjkuh e'khuksa dks Ø; fd;k x;k ftuls [kYyj fuekZ.k fd;k x;k gS O;kikjh us e'khuksa dh [kjhn ds laca/k esa ckmpj @ fcyksa dks tkWp gsrq izLrqrr fdk A vr% mDr ds vk/kkj ij dksbZ foijhr fu"kd"kZ fudkyuk U;k;laxr u gksxk A MijksDr leL; rF;ksa ds foospu ls ;g Li"V :i ls fu"d"kZ fudyrk gS fd O;kikj dj vf/kdkjh] foñ vuqñ 'kkñ }kjk fd;s x;s tkWp losZ{k.k ds le; tks LVkD fufeZr @ v)ZfufeZr rFkk jk&eSfVfj;y i;k x;k Fkk mldk rqyuk esa O;kikjh }kjk gkml gksYM xqMl dh fcØh ?kksf"kr ugha dh x;h gS vkSj tkWp ds le; dksbZ Hkh ys[k fglkc ;gh rd LVkd jftLVj pkyku cqd vkfn ugha ik;s x;s A ;gkW ;g Hkh mYys[k djuk vuqfpr u gksxk fd O;kikjh }kjk foñ vuqñ 'kkñ vf/kdkjh fd le{K losZ{kj.k i'pkr Hkh dksbZ ys[k izFLrqr ugha fd;s x;s A vr% esjs le{k tks ys[ks izLrqr fd;s x;s gSa] mUgsa mDR foosfpr dkj.kksa o'k iw.kZ :i ls ekU;rk ugha nh tk ldrk gS A vr% mijksDr of.kZr leLr rF;ksa dh iqf"V Hkwfe esa O;kikjh }kjk ?kksf"kr fcØh dks vLohdkj djrs gq, Js"Bre U;k; ,oa foods ls lEiw.kZ dj ;ksX; fcØh 900000-00 dh fu/kkZfjr dh tkrh gS] ftlesa ls 600000-00 dh vk;ju ,.M Lvhy@LØsi dh rFkk 300000-00 dk gkml gksYM xqMl [kjy dk dj;ksX; fcØh fu/kkZfjr dh tkrh gSA izkUr ckgj dsUnzh; fcØh fd;s tkus dk dksbZ izek.k vfHkys[k ij ugha gS vr% lEiw.kZ dj;ksX; fcØh izkUr ds vUn fu/kkZfjr dh tkrh gS A mijksDr leLr rF;ksa ds ifjizs{; esa dj lax.kuk fuEu izdkj lsnh tkrh gS %& izkUr ds vUrxZr 1- vk;ju ,.M LVhy@LdSi dh dj ;ksX; fcØh 600000-00 4 izfr'kr 24000-00 2- gkml gksyM xqMlZ [kjy dh dj ;ksX fcØh 300000-00 7-5 izfr'kr 22500-00 3- LofufeZr ,xzhdYoj bEIyknesUV o LFkkuh; [kjhns ,xzhdYoj bEiykbesaV~l rFkk vk;jy ,.M LVhy dh djeqDr fcØh 12612864-35 djeqDr dqy fcØh 13512861-35 46500-00 dj;ksX; fcØh 900000-00
14. The Deputy Commissioner (Appeal) in its order dated 30.4.1998 has again considered the survey dated 14 9.1995 in detail which is as follows:-
fo}ku vf/koDrk ds rdksZ dks lwuk x;k rFkk vihyh; i=koyh dk voyksdu fd;k x;k A O;kikj dj vf/kdkjh] foñ vuqñ 'kkñ }kjk vihydrkZ ds O;kikj LFky dk losZ{k.k fnukad 14-9-95 fd;k x;k Fkk fnukad 14-9-95 dks losZ{k.k ds le; O;kikj Lfky ij fglkc&fdrkc vkfn ugha feys FksA bl laca/k esa fo}ku vf/koDrk dk dFku gS fd fnukad 8-5-95 ls 11-9-95 rd yxkrkj fctyh dk ladV cuk jgk vkSj blh chp QSDVªh ds esu xsV ij VsyhQksu okyksa us dsfcy dh [kqnkbZ 'kq: dj nh] ftlds dkj.k vkokxeu okf/kr Fkk vkSj blh e/; o"kksZ gksgks x;h] ftlls ekxZ vo:) gks x;k A bl reke dkj.kksa ls QSDVªh cUn djus dk fu.kZ; fy;k x;k vkSj bldh lwpuk foHkkx dks jlhn lañ 90856 fnñ 13-8-95 ds }kjk ns nh x;h Fkh A blh izdkj ds Li"V gS fd losZ{k.k ds le; QSDVªh cUn Fkh vkSj ftldh lwpuk foHkkx dks nh x;h Fkh vr% ;g vis{kk djuk fd bl losZ{K.k esa dksbZ O;fDr@ys[kk iqLrdsa feys vuqifLFkr gS A dj fu/kkZj.k vf/kdkjh us tks [kkrs vLohdkj fd;s gS mldk dkj.k dj fu/kkZj.k vkns'k ds ist 14 ij fy[kk x;k gS fd O;kikj dj vf/kdkjh] foñ vuqñ 'kkñ }kjk fd;s x;s tk¡p losZ{k.k ds le; tks LVkd fufeZr@v)ZfufeZr rFkk jk&eSfVfj;y ik;k x;k Fkk] mldh rquk esa gkml gksYM xqMlZ dh fcØh ?kksf"kr ugha dh x;h gS vkSj [kkrs vLohdkj djus dk ;g gS fd ys[kk iqLrdsa ;gk¡ rd fd LVkd jftLVj pkyku cqd vkfn Hkh ugha ik;s x;s A eSa dj fu/kkZj.k vf/kdkjh ds bl er ls lger ugha gw¡ D;ksafd tc fuekZ.k@O;kikj cUn Fkk tks buds fglkc&fdrkc dh vis{kk djuk mfpr ugha gSA esjs le{k tsk ys[kk izLrqr fd;s x;s gSa rFkk fn;s x;s dkj.k crkvksa uksfVl ,oa mlds laca/k esa nf;s x;s Li"Vhdj.k dks izLrqr fd;k x;k mlds voyksdu ls ik;k x;k fd vihydrkZ }kjk fuekZ.k ds laca/k esa tks LVkd@ fuekZ.k jftLVj] j[kk x;k gS ml ij Mhñ vkbZñ lhñ] dkuiqj ds vf/kdkfj;ksa }kjk gLrk{kj Hkh fd;s x;s gSa ftlls ;g rks izekf.kr gksrk gS fd vihydrkZ }kjk fuekZ.k @ fcØh dh x;h gS A dj fu/kkZj.k vf/kdkjh }kjk LFkkuh; [kjhn eky dh fcØh ij tkWpksijkUr dksbZ foijhr rF; ik;s tkus ds dkj.k Lo;a dj eqfDr nh x;h gS fo}ku vf/koDrk ds bl rdZ esa Hkh cy gS fd tkWp losZ{k.k le; tks Jh v'kksd dqekj feys Fks] tks fd vihydrkZ ds NksVs HkkbZ gSa] tkWp losZ{k.k dh frfFk ij vius ckck dh Jk) esa lfEefyr gksus ds fy, iVuk fcgkj ls ,d fnu iwoZ vk;s Fks] ftugsa fd vihydrkZ ds O;kikj ls lacaf/kar dksbZ Hkh tkudkjh ugha Fkh] ,slh fLFkfr esa jh v'kksd dqekj ls dksbZ ys[k izLrqr djus vFkok dksbZ tkudkjh fn;k tkuk lEHko ugha Fkk dj fu/kkZj.k vf/kdkjh }kjk ikfjr vkns'k esa dgha Hkh bl rF; dk mYys[k ugha fd;k gS fd vihydrkZ ds ys[k fglkc esa veqd LFkku ij veqd =qfV gS A dj fu/kkZj.k vf/kdkjh }kjk ek= tkWp losZ{k.k ds le; ys[kk fglkc izLrqr u fd;s tkus ds dkj.k dj fu/kkZj.k ds le; izLrqr ys[kk izLrkad dks vLohdkj djus dk vk/kkj cuk;k gS] tks fd mfpr ugha gS A
15. Against the re-assessment order dated 18.9.1998 when the matter went in appeal, the Deputy Commissioner (Appeal) in its order dated 30.11.1998 again considered the survey dated 14.9.1995 in detail which is as follows:-
fo}ku vf/koDrk ds rdksa dks lquk x;k! ,d dj fu/kkZj.k i=koyh] xksiuh; i=koyh rFkk foñ vuqñ 'kkñ i=koyh dk fujh{k.k fd;k x;k ! o"kZ 95&96 dh i=koyh ds vuqlkj ftlesa fd 1]14]78]623-00 ds d`f"k;U=ksa dh fcØh dh x;h gS A iSt 93 ,oa 94 esa mu leLr O;kikfj;ksa ds uke o irs fn;s x;s gS A ftudk d`f"k;U=ksa dh fcØh dh x;h gS vkSj Hkqxrku ls fd;s x;s gS muds vuqlkj 1]07]26]649-00 dh fcØh iathd`r O;kikfj;ksa ds dh x;h gS A vkSj muds Hkqxrku psd ls izkIr gksrs gSA okRor esa tks dj ;ksX; fcØh gS mldh Hkh dkQh ek=k esa dS'k fcØh esa fcyksa Hkqxrku ds laca/k esa izkUr cSad @ MªkQ~V ds laca/k esa tkWp djus ls ik;k x;k fd O;kikjh }kjk tks ØsfMV lsy dh x;h gS og iathd`r O;kikfj;ksa dks dh x;h gS rFkk ys[kksa esa bUnzkt psd o MªkQ~V }kjk izkIr gqvk gS vr% fcØh dks vLohdkj fd;k tkus dk dksbZ i;kZIr@lcy vk/kkj u gksus ds dkj.k Lohdkj fd;k tkrk gSA vr% djeqfDr ns; gS A vr% blls Li"V gS fd ewy dj fu/kkZj.k vkns'k esa dj fu/kkZj.k vf/kdkjh us leLr rF;ksa dks ns[krs gq, vkSj ;g ns[krs gq, fd 14-9-95 ds losZ{k.k esa O;kikj LFky ij d`f"k;U= ugha cu jgs Fks A vihydrkZ dks d`f"k;U=kksa dh fcØh ds fy, dj eqDr ?kksf"kr fd;k gS ! vr% fo}ku vf/koDrk ds bu rdksZ esa i;kZIr cy gS fd lEiw.kZ fopkj gS ds ckn tc d`f"k;U=ksa dh fcØh djeqDr ?kksf"kr dh tk pqdh gSA iqu% /kkjk 21 dh dk;Zokgh dk dksbZ vk/kkj ugha gS fo}ku vf/koDrk ds bu rdksZ esa Hkh i;kZIr cy gS fd dHkh Hkh lc ny rFkk tkWp pkSdh ds vf/kdkfj;ksa }kjk vFkok foñ vuqñ 'kkñ vf/kdkfj;ksa }kjk dHkh Hkh jk&eSfVfj;y esa iqls gq, ugha ik;k x;k vkSj nwljh rjQ vf/kdka'k fcØh iathd`r QthZ dh pSd @ MªkQ~V ds Hkqxrku dh x;h gS dj fu/kkZj.k vf/kdkjh us /kkjk 21 dh dk;Zokgh ds dkj.k foñ vuqñ 'kkñ dk loZ 26-2-97 dks cuk;k gS ;g losZ{k.k 95&96 esa ykxw ugha gksrk gS vkSj fo}ku vf/koDrk ds bu rdksZ ds i;kZIr cy gS fd blds vk/kkj ij 95&96 esa dksbZ dk;Zokgh ugha dh tk ldrh gS eSaus xksiuh; i=koyh foñ vuqñ 'kkñ i=koyh dk voyksdu fd;k A o"kZ 94&96 esa QeZ izkjEHk gqbZ gS vkSj 94&95 esa 1]02]14]866-00 ds d`f"k;U=ksa dks djeqDr fd;k x;k gS A o"kZ 96&97 esa Hkh vihydÙkkZ ds [kkrs Lohdkj gq, gSa vkSj 1]99]19]485-00 dh d`f"k;U=ksa dh fcØh ekuh x;h gS vkSj blds djeqDr ?kksf"kr fd;k x;k gS bl o"kZ 1]75]21]000-00 dh d`f"k;U=ksa dh fcØh iathd`r O;kikfj;ksa dks dh x;h gS vkSj muds psd ,oa MªkQ~V ls Hkqxrku izkIr fd;s x;s gS A ;g fcØh Hkh 96&97 esa euh"k LVhy] VªsMlZ] dqyh cktkj dkuiqj] ujs'k cznlZ] tqyh cktkj] dkuiqj dks ,DlhysV] bUVjizkbtst] vk;Zuxj dkuiqj Hkkjr vk;jy ,.M LVhy eSU;wñ dañ dqyh cktkj dkuiqj tks dh x;h gS A lHkh QthZ ds ikVhZ ,dkmUVl dh izkfr;kW dj fu/kkZj.k i=koyh esa yxh gS rFkk dj fu/kkZj.k ds le; dj fu/kkZj.k vf/kdkjh }kjk leLr fcyksa dks lR;kiu fd;k xk;k vkSj 96&97 esa dj fu/kkZj.k vksn'k ds vuqlkj lHkh Hkqxrku psd ls ikzIr fd;k vkSj 96&97 esa dj fu/kkZj.k vksn'k ds vuqlkj lHkh Hkqxrku psd ls izkIr fd;k gS foñ vuqñ 'kkñ i=koyh ds vuqlkj 26-2-97 dks tks vkdfLed losZ{k.k fd;k x;k blesa ftl lTtu dk uke irk ds dkye esa losZ{k.k vf/kdkjh dh fVIi.kh gS fd QeZ Lokeh dksbZ ugha vkSj u gh QeZ dk dksbZ oksMZ yxk gS bruk fy[kk gksus ls Li"V gS fd O;kikj LFky ij QeZ dk dksbZ cksMZ yxk gS bruk fy[kk gksus ls Li"V gS fd O;kikj LFky ij QeZ dk dksbZ Hkh cksMZ ugha yxk gqvk Fkk] blls Li"V gS fd O;kikj LFky ij QeZ dk dksbZ Hkh cksMZ ugha yxk gqvk Fkk blls Li"VC gS tks yksds'ku losZ{k.k vf/kdkjh }kjk crkbZ tk jgh gS ;g eSa ctjax Ldsi lIykbZ ds lk{khnkj ek;k jke ij fuHkZj crkbZ tk jgh gS ysfdu ;gkW ;g rF; mYys[kuh; gS fd Jh ek;k jke us izxfr ,fxzdks uked QeZ ds ekfyd dk uke egkohj tSu crk;k x;k ;g crk;k fd ;s dgh vkpkZ uxj esa jgrs gSa tcfd izxfr ,fxzdks dks ekfyd tSlk fd xksiuh; i=koyh ds :i&i= 14 ls Li"V gS fd Jh xksiky nkl iq= Hkh cky fd'ku nkl gS os 13@385 f}rh; , ijxV dkuiqj esa jgrs gSa blls Li"V gS fd fo}ku vf/koDrk ds bl rdZ esa i;kZIr cy gS fd lg losZ{k.k muds O;kikj i= dk ugha fd;kx;k gS A ;gkW lcls rdZiw.kZ fLFkfr ;g gS fd losZ{k.k v/fkdkjh gh fy[krs gSa fd QeZ esa dksbZ cksMZ ugha yxk gS tks yksds'ku vihydrkZ crk jgs gS ;g yksds'ku Hkh los{k.k esa fy[kh yksds'ku ls fHkUu gS vihydrkZ dk ;g Hkh dFku gS fd mudk yky jax dk xsV ugha gS losZ{K.k vf/kdkjh us ;g Hkh fy[kk gS fd ikl esa vU; yksxksa }kjk Hkh crk;k x;k fd egkchu ftuds iq= dh ugha gS A buds iq= dk uke vafdr gS Jh xksiky nkl lEiznk; ls tSu gS gh ugha vkSj budk yMdk O;kikj esa cSBRuk gh ugha ukckfyx FkkA bl losZ{k.k ls ;g Li"V gS fd ikl esa dgh yYyw tSu Fks A vkSj ftl QSDVh dk losZ{k.k vf/kdkjh }kjk fd;k x;k o fdlh egkchj tSu dh QSDVªh Fkh bl losZ{k.k v/fkdkjh }kjk fd;k x;k o fdlh egkohj tSu ns jgh gS vkSj vUnj ,d dejk gS ftlesa est iM+h fn[kkbZ iM jgh gS A blls Li"V gS fd ftl LFkku dk losZ{k.k vf/kdkjh us fd;k gS ogkW fd ;g fLFkfr Fkh A ogkW blh ls yxrk gS fd foñ vuqñ 'kkñ dh izfke bdkbZ us 14-9-95 dks tks los{k.k fd;k Fkk mlesa dejk ugha Fkk fVu lsMesa 7 e'khus ftuesa xzkbUMj vkSj nks [kjkc e'khu ik;h x;kh Fkh A blls ;g fLfkfr lafnX/k izrhr gksrh gS fd ;g losZ{k.k bl QeZ dk fd;k gh ugha x;k gS A
16. The observation and the findings of Assessing Authority and the Appellate Authority clearly shows that the survey dated 14.9.1995 was fully considered by the Assessing Authority and by the Appellate Authority in detail. All the authorities have considered that at the time of survey dated 14.9.1995, the manufacturing of agricultural implements was not found which had been made basis for inferring the sale of imported Iron Steel in the same form and condition, in the impugned notice under Section 21 of the Act. With regard to levy of tax on the self manufactured Kharal also no material, had been brought on record which i could led to believe that the turnover of Kharal was liable to tax as a Mill Store which had been wrongly assessed to tax @ 7.5%. Assessing Authority had proceeded to treat the self manufactured Kharal as a Mill Store only on account of change of opinion.
17. For the reasons stated above, we are of a considered opinion that the proceeding under Section 21 was initiated on the basis of same material, which were in existence at the time of original assessment proceeding only on account of change of opinion. There was no fresh material with the Assessing Authority at the time of issue of notice, on the basis of which, a believe could be formed about the escaped assessment, which is a condition precedent for initiation of proceeding as referred hereinabove. The survey dated 14.9.1995 had been considered in detail by the Assessing Authority in the assessment order and by the Appellate Authority and with regard to the self manufactured Kharal, there was no material on the basis of which, a believe could be formed by the Assessing Authority that it was liable to tax as a Mill Store @ 10%.
18. The submissions of learned Standing Counsel that the survey was not subject matter of assessment and the appeal, can not be accepted in view of the fact stated above. The decisions cited by the learned Standing Counsel in the case of Royal Trading Company v. reported in 2002 UPTC page 210 and in the case of Bhagwan Das and Company v. State of U.P. and Anr. reported in 2003 UPTC page 140 are not applicable to the present case. They are distinguishable on the facts of the case.
19. In the result, writ petition is allowed. The notice under Section 21 of the Act (Annexure-5 to the writ petition) and the entire proceeding under Section 21 of the Act for the assessment year 1995-96 are quashed.