INDRAJIT MAHANTY,C.J. - (1.) Instant writ petition has been filed by petitioner-Company with the following prayers: "(a) Quash/set aside the judgment of Tribunal dated 13.04.2018 (Annexure-1) (b) Quash/set aside the communications/demand dated 5.1.2016, 15.03.2016 and 22.09.2016 (Annexure-2, 3 and 3A) (c) Declare the action of the respondents of raising the demand in pursuance to audit objections as illegal and arbitrary."
(2.) I have heard learned counsels for the respective parties.
(3.) Learned counsel for the petitioner submitted that the khatedari land measuring 07 bigha 09 biswa was acquired by a partnership firm, namely M/s Assam Roller Flour Mills vide registered Sale Deed dated 27.09.1960 and thereafter got it converted into industrial under the provisions of Rajasthan Industrial Areas Allotment Rules, 1959. Consequent thereto, a lease deed between M/s Assam Roller Flour Mills and Government of Rajasthan was executed on 13.07.1966 and got registered on 10.08.1966.;