- (1.) Heard Shri Govind Krishna, learned counsel for the petitioners and Shri Nripendra Mishra appearing for the respondent nos. 1 to 3.
(2.) Counter and rejoinder affidavits have been exchanged between the parties, and with the consent of the learned counsel for the parties, the writ petition is being finally decided.
(3.) By this writ petition, the petitioners have prayed for quashing the order dated 18/11/2009, by which the Executive Engineer after rejecting the objection of the petitioners finalised the assessment against the petitioners under Section 126 of the Electricity Act, 2003.;