- (1.) We have heard Shri B.C. Rai, learned counsel for the petitioner and Shri Rajenda Kumar Mishra, learned counsel appearing for the respondents.
(2.) Counter and rejoinder affidavits having been exchanged between the parties, with the consent of the learned counsel for the parties, we proceed to decide the writ petition finally.
(3.) By this writ petition, the petitioner, proprietor of M/s Monex Glass Private Limited has challenged the order dated 30/9/2009, by which the Executive Engineer finalized the theft assessment on the basis of checking dated 16/8/2009. Petitioner has also prayed for appropriate writ, order or direction declaring the meter testing report dated 03/9/2009 as illegal and arbitrary.;