- (1.) The present Writ Petition has been filed making the following prayers: (i) issue a writ, order or direction in nature of mandamus commanding the Respondent No. 3 to decide the representation of the Petitioner dated 24.1.2011 (Annexure No. 4 to the writ petition). (ii). issue a writ, order or direction in the nature of mandamus commanding the Respondent No. 3 not to take any coercive method against the Petitioner without deciding the representation of Petitioner dated 24.1.2011. (iii), issue a writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case. (iv) award cost of the petition in favour of the Petitioner.
(2.) It appears that a checking was made in the premises of the Petitioner on 19.6.2010, and theft of electricity was allegedly detected. Provisional Assessment dated 22.6.2010 (Annexure-SA-1 to the Supplementary Affidavit) was made.
(3.) Objections dated 3.7.2010 (Annexure-SA-2 to the Supplementary Affidavit) was filed by the Petitioner against the said Provisional Assessment. Subsequently, the Petitioner claims to have made another Representation dated 24.1.2011 (Annexure-4 to the Writ Petition).;