- (1.) Heard learned counsel for the parties.
(2.) This writ petition is directed against assessment order dated 16.10.2000 (Annexure-VI to the writ petition) and order dated 15.10.2005 passed by the Appellate Committee (Annexure-XIII to the writ petition) and recovery proceedings pursuant thereto. A writ of mandamus has also been sought directing respondent No.4, Executive Engineer, Electricity Urban Distribution Division-II, Sector-16, NOIDA to refund the amount of Rs.13,13,267/- realised from the petitioner along with interest.
(3.) Annexure-IV to the writ petition is judgment dated 09.12.1999 passed by Civil Judge (S.D.), Gautam Budh Nagar in O.S. No.9 of 1999, M/s Midi Extrusions Limited and another Vs. V.P. Electricity Board and another. Pursuant to the judgment of the Civil Court, details of arrears were provided to the petitioner and thereafter, petitioner filed representation, he was personally heard and then assessment order dated 16.10.2000 was passed.;