SANJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) CWJC No. 9763 of 2005 has been filed by the petitioner Sanjay Kumar Singh challenging order dated 14.5.2005 passed in Certificate Case No. 11 of 2003-04 by which the Certificate Officer, Dehri in the district of Rohtas directed the petitioner to deposit Rs.1,98,523.00 without deciding the preliminary objection with regard to jurisdiction of that court and also challenging the entire proceeding of the aforesaid certificate case which was initiated against the petitioner due to non-compliance of the mandatory requirement mentioned in Schedule-I of Clause 15 of the Bihar and Orissa Public Demands Recovery Act, 1914 (hereinafter referred to as the Act for the sake of brevity).

(2.) CWJC No. 9912 of 2005 has been filed by the petitioner Suraj Kumar challenging order dated 30.6.2005 passed by the Sub- Divisional Certificate Officer, Sasaram, Rohtas by which the petitioner was directed to deposit Rs.40,441.34 and also challenging the entire proceeding of Certificate Case No. 16E of 2003-04 which was initiated against the petitioner due to non-compliance of the mandatory requirement mentioned in Schedule-I of Clause 15 of the Act.

(3.) CWJC No. 9920 of 2005 has been filed by the petitioner Manish Kumar challenging order dated 30.6.2005 passed by the Sub-Divisional Certificate Officer, Sasaram, Rohtas by which the petitioner was directed to deposit Rs. 1,18,807.24 and also challenging the entire proceeding of Certificate Case Ho. 17E of 2003-04 which was initiated against the petitioner due to non-compliance of the mandatory requirement mentioned in Schedule-I of Clause 15 of the Act.