PARAMJIT MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) IN this writ application, a certificate in certificate case No. 9/ Misc. Case of 1978 pending before the Special Certificate Officer, Bhadrak, is assailed on the ground thru there was no valid requisition as required by the Orissa Public Demands Recovery Act, 1952 for the filing, of the certificate by the Certificate Officer.

(3.) THE petitioner, however, through his counsel agrees that he is willing to clear up the dues, if payment by suitable installments is directed, and he is also agreeable that he shall pay the entire dues with interest as stipulated in the loan agreement. We, therefore direct the Collector, Balasore or the A. D. M., Balisore, to give an opportunity of hearing to the petitioner and determine the amount due from him after taking that into account and after deducting the amount paid By the petitioner, who shall clear up the dues in monthly instalments at the rate of Rs. 200/ -. The monthly instalment of Rs. 200/ - shall be deducted from his salary and shall be adjusted towards the dues.