ITC LIMITED Vs. SECRETARY TO GOVERNMENT AND ORS

JUDGEMENT

(1.) By consent the writ petition itself is taken up for final disposal. Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) Petitioner has approached this Court for issuance of a writ of writ of certiorarified mandamus to quash the impugned demand notice dated 22.08.2013 issued by the 2nd respondent and

(3.) Considering the nature of disposal, it is not necessary to go into the merits of the issue involved in this writ petition. By the order impugned in this writ petition, the petitioner was called upon to pay a sum of Rs. 50,51,920/- towards deficit stamp duty within 10 days by way of demand draft drawn in favour of "The Sub Registrar, Thiruvottiyur" payable at Chennai. Challenging the same, petitioner has come forward with the present writ petition.