- (1.) AN affidavit of service is filed, let the same be kept on record.
(2.) THE petitioner accepts the final assessment and prays for liquidation of entire amount by instalments.
(3.) THE petitioner has represented before the concerned authority for making payment of the finally assessed amount in twelve (12) instalments. Such representation was made on January 4, 2013. In view of the averments made in the writ petition and after hearing the learned advocate appearing on behalf of the licensing authority, I am of the view that justice will be sub -served dns in the event the petitioner is given a breathing time to make payment of the admitted amount in instalments.;