HYDERABAD RACE CLUB Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also the learned Government Pleader for Revenue.

(2.) The petitioner has approached this Court by way of the present writ petition questioning the notice of demand in Form II dated 2-9-1995, issued by the second respondent herein, on the ground that the same was made without giving opportunity to the petitioner.

(3.) The petitioner had approached this Court earlier by way of Writ Petition No. 8010 of 1995 questioning an earlier demand notice in Form II dated 23-8-1994 on a similar ground. This Court disposed of the said writ petition by order dated 21-4-1995 in the following manner :