- (1.) As per the averments made in the Writ Petition, a checking was made in the premises of the petitioner on 12.10.2010. Theft of electricity was allegedly deducted. The petitioner deposited Rs. 1 lac as compounding fee on the said date, i.e., 12.10.2008.
(2.) An amount of Rs. 1,19,585/- was assessed as payable by the petitioner on account of the alleged theft. Accordingly, a Recovery Certificate dated 3.11.2010 was sent by the respondent no.2 to the Collector Allahabad (respondent no.3).
(3.) However, in the mean-time, on Representation made by the petitioner, the amount payable by the petitioner, as per the assessment on account of the alleged theft, was reduced to Rs. 39,591/-. The said amount of Rs. 39,591 was deposited by the petitioner on 29.12.2010. Copies of the documents in this regard have been filed as part of Annexure-5 to the Writ Petition.;