ALLAHABAD BANK Vs. S K BHATTACHARYA

JUDGEMENT

(1.) -Order dated November 3, 1998 passed by the Recovery Officer, Employees Provident Fund Organisation, West Bengal in Certificate Case No. R.Ex 1267 (W.B.) of 1998 is the subject matter of challenge in both the aforesaid revisional applications under Article 227 of the Constitution of India.

(2.) C.O. No. 3247 of 1998 has been filed by four Nationalised Banks viz. Allahabad Bank, Bank of Baroda, Canara Bank and Punjab National Bank, while the other revisional application being C.O. No. 2903 of 1998 has been filed by United Bank of India, who is also a proforma respondent in the other revisional application filed by the four Nationalised Banks.

(3.) On July 15, 1998, the Recovery Officer, Employees' Provident Fund Organisation had issued a public notice in "Asian Age" for sale of the entire premises No. 41/A, A.J.C. Bose Road, Calcutta-700 017 for the purpose of realisation of certificate dues of Rs. 1.56 crores and Rs. 65 lakhs from two companies in execution of certificates stated to have been issued by the competent authority under Employees' Provident Fund and Miscellaneous Provision Act. From the said notice it further appeared that the said premises were attached by the Recovery Officer although no date of such attachment was mentioned in the said notice.