- (1.) It appears that on the basis of Checking made on 24.3.2011, the Provisional Assessment dated 4th July, 2011 (Annexure No. 2 to the writ petition) was made in respect of the petitioner. A Demand Notice dated 11.8.2011 (Annexure No. 5 to the writ petition) was issued to the petitioner on the basis of the Provisional Assessment. The petitioner filed writ petition before this Court being Civil Misc. Writ Petition No. 50626 of 2011 raising the grievance that the Objection filed by the petitioner against the Provisional Assessment had not been decided.
(2.) This Court by the Order dated 8.9.2011 (Annexure No. 6 to the writ petition) disposed of the said Civil Misc. Writ Petition No. 50626 of 2011 directing the respondent No. 2 (Executive Engineer, Paschimanchal Vidyut Vitran Nigam Ltd., Vidhut Vitran Khand-3, Bulandshahar) to dispose of the Objection filed by the petitioner within the time mentioned in the Order dated 8.9.2011.
(3.) Pursuant to the direction given in the Order dated 8.9.2011, the Executive Engineer, Paschimanchal Vidyut Vitran Nigam Ltd., Vidhut Vitran Khand-3, Bulandshahar (Respondent No. 2) has passed the Order dated 26.9.2012 dismissing the Objection filed by the petitioner. Copy of the order dated 26.9.2012 has been filed as Annexure No. 7 to the Writ petition.;