CHERAN CHIT FUNDS (P) LTD., REP. BY ITS DIRECTOR, COIMBATORE Vs. STATE OF TAMIL NADU, REP. BY SECRETARY TO GOVERNMENT,COMMERCIAL TAXES DEPARTMENT, CHENNAI,

JUDGEMENT

(1.) Even though the matter had been listed for considering the petition for vacating the stay, on consent of the counsels appearing, writ petition itself was heard on merits.

(2.) Petitioner has filed this writ petition seeking to quash the order passed by the first respondent confirming the order of the second respondent directing the present petitioner to pay certain amount to the respondent Nos.3 & 4 under the Chit Funds Act, 1982 (hereinafter called the Act).

(3.) Petitioner is a Chit Fund concern. Respondent Nos.3 & 4 had filed application under Sec. 64 of the Act to refer certain dispute for arbitration. After considering the case of the present respondent Nos.3 & 4 and the present petitioner, the Original Authority directed the present petitioner to pay the following amount under different heads : -