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Judgment
4 paragraphs · 115 words
Sathish Ninan, J
The learned Senior Government Pleader has filed a statement to the effect that there are tax arrears to the tune of Rs.86,913/- and that the application for transfer has not been endorsed, in view of the dues. The learned counsel for the petitioner submits that without prejudice to his rights, the petitioner is willing to pay the amount in order to have the transfer endorsed.
Accordingly, it is ordered that on the petitioner paying the arrears of tax, the transfer shall be endorsed. It is made clear that the payment as above shall be without prejudice to the rights / contentions of the petitioner.
The writ petition is disposed of as above.