Ajay Nath Ray, J. - (1.) This writ application is directed against an order of the Designated Authority passed under the Finance (No. II) Act, 1988. The order is dated 10-2-1999 and calls for deposit as per Kar Vivad Samadhan Scheme.
(2.) Mr. Bajoria points out that the Designated Authority has proceeded on what is, according to him, an error apparent on the record.
(3.) The dues from the assessee were on the excise account and included amounts for duty, penalty and redemption. The aggregate amount exceeded Rs. 30,00,000/-.;