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.;