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Judgment
Ashok B. Hinchigeri, J.�Sri B.N. Gururaj, the learned counsel for the petitioner submits that the respondents are not justified in issuing the demand notice at Annexure-M after issuing the redemption letter. Sri T.M. Venkata Reddy, the learned C.G.C. appearing for the respondents submits that, if the petitioner submits the reply to the impugned demand notice, the case could be considered afresh.
On hearing the learned advocates, I dispose of these petitions. The impugned communication is not to be treated as an executable order. It is to be read down to mean only the show cause notice to the petitioner. On the petitioner submitting the reply thereto, the case would be considered afresh.
Two weeks'' time is granted to the petitioner''s side to file its objections/reply/representation in response to the notice at Annexure-M. Thereafter, that is, within two weeks from the date of receipt of the petitioner''s objections, the respondents shall take a fresh decision of accordance with law. No order as to costs.