- (1.) Counter-affidavit on behalf of the respondent No. 2 was filed on 23.3.2011. Thereupon by the order dated 23.3.2011. time was granted to the learned counsel for the petitioner for filing rejoinder-affidavit.
(2.) Shri S. C. Tiwari, learned counsel for the petitioner states that the petitioner does not propose to file any rejoinder-affidavit in reply to the said counter-affidavit. Therefore, we are proceedings to consider the matter and pass appropriate orders.
(3.) It appears that a checking was made in the premises of the petitioner on 11.3.2011. Copy of the Checking Report has been filed as Annexure-3 to the writ petition. A Provisional Assessment dated 11.1.2011 (Annexure-C.A. 3 to the counter-affidavit) was made which was served on the petitioner on 27.1.2011.;