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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6620 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 8323 OF 2016] AMAR JAIN MEDICAL RELIEF SOCIETY AND ANR.    Appellant(s)

                               VERSUS STATE OF RAJASTHAN AND ORS.                  Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted.  

2. The appellants are before this Court, aggrieved by the interim order dated 18.03.2016, whereby the appellants have been directed to deposit 50% of the Urban Development Tax component.  According to the appellants, the liability to pay the tax component is the subject matter of Civil Writ Petition No. 3068 of 2016 pending before the High Court.   

3. It  is  submitted  that  in  case  the  High  Court allows the writ petition, there is no liability for the  appellants  to  pay  the  Urban  Development  Tax. There are other contentions as well.   

4. However, in the nature of the order we propose to pass in this case, it is not necessary for us to go into those contentions advanced by counsel on both

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sides.    5. On 01.04.2016, this Court stayed the operation of the direction issued by the learned Single Judge in the matter of deposit of 50% of the Urban Development Tax  component.   There  is  also  a  stay  on  coercive steps pursuant to the Demand Notices issued by the Municipal Corporation, Jaipur.   

6. We are of the view that the High Court should first decide the Civil Writ Petition No. 3068 of 2016 expeditiously.   

7. The appeal is, hence, disposed of with a request to the High Court to dispose of Civil Writ Petition No. 3068 of 2016 expeditiously and preferably within six months from today.  Till the writ petition is disposed  of,  the  order  dated  01.04.2016  passed  by this Court shall continue.   

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; July 22, 2016.