Mohammad Rafiq, J. - (1.) THE matter was heard on stay petition at length. Having heard learned counsel for the parties and considering that hearing of writ petition is likely to take a long, therefore, in order to safeguard the interest of both the parties, it is directed that if the writ petitioner satisfies 50 per cent of the demand within a period of one month, there shall be stay on recovery of remaining 50 per cent of the demand. It is made clear that in case the writ petition succeeds, the writ petitioner shall be entitled for refund of the amount with interest at the statutorily prescribed rate. The stay petition is accordingly disposed of. Writ petition may be listed for admission on 23rd Nov., 2013.;