@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHeard the learned Counsel appearing for the Petitioner and the learned Additional Government Pleader (Taxes), appearing on behalf of the Respondents.
2. By consent of both the parties, the writ petition is taken up for final hearing and disposal.
3. At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice if the order of the second Respondent, dated 30.03.2011, made in S.P. No. 11/11, in VAT No. 11/11, is modified, permitting the Petitioner to furnish a personal bond for the balance amount of taxes of Rs. 10,46,491, and the penalty of Rs. 38,415/-, instead of furnishing security in the form of bank guarantee for the said amounts.
4. The learned Additional Government Pleader (Taxes), appearing on behalf of the Respondents has no objection for this Court passing such an order.
5. In view of the submissions made by the learned Counsels appearing on behalf of the Petitioner, as well as the Respondents, the Petitioner shall pay the sum of Rs. 5,23,250/-, being 25% of the disputed amount of taxes due, before the Assessing Authority, within a period of 6 weeks from today. Further, the order of the second Respondent, dated 30.03.2011, in S.P. No. 11/2011, in VAT No. 11/2011, is modified, permitting the Petitioner to furnish a personal bond for the balance amount of taxes of Rs. 10,46,491, and the penalty of Rs. 38,415/-, instead of furnishing security for the said amounts, within a period of six weeks from today. The writ petition is ordered accordingly. No costs. Consequently connected M.P. No. 1 of 2011 is closed.
