1. After hearing the learned counsel for both the parties we are unable to uphold the order of the High Court. It appears that subsequent facts have come to the notice of the Income Tax Department that the facts disclosed in the return are not true and correct declaration of facts. In that view of the matter we set aside the order of the High Court passed in Writ Petition No. 163 of 1988 with Writ Petition No. 1919 of 1988 and send the case back on remand to the Income Tax Officer for decision in accordance with law after giving an opportunity of hearing to the parties concerned.
2. The special leave petitions are disposed of.