PRAVAKAR PATRA Vs. CERTIFICATE OFFICER

JUDGEMENT

(1.) THIS is an application under Article 226 of the Constitution of India for Issue of a writ in nature of certiorary or any other appropriate writ quashing Annexure -4 calling upon petitioner to deposit Rs, 3,328/ - towards dues in a proceeding under the Orissa Public Demands Recovery Act, 1963 (hereinafter referred to as 'the Act').

(2.) CASE of petitioner is that his father who expired on 11 -5 -1981 was owner of a motor vehicle. Regional Transport Officer, Bolangir, as certificate holder sent a requisition to Certificate Officer, Patnagarh for realisation of Rs. 2,651/ - from the petitioner towards tax for the period between July, 19?5 and March, 1988 in respect of the said -vehicle ORR 437. On that basis Certificate Officer signed a certificate under the Act making the petitioner certificate debtor. On receipt of notice petitioner filed his petition denying liability' Under Section 8 of the Act. During pendency of his petition. Certificate Officer has issued Annexure -4.

(3.) ANNEXURE 4 reads as follows :