RAKESH KUMAR SON OF LATE JAYNANDAN SHARMA, RESIDENT OF VILLAGE Vs. STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF MINES, GOVT. OF BIHAR, PATNA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner. None, however, appears on behalf of the respondents.

(2.) The present writ petition has been filed for quashing the certificate proceedings initiated against the petitioner under the Bihar and Orissa Public Demands Recovery Act (for short, the Act) in Certificate Case No. 36 of 2012-13, pending before the Certificate Officer, Gaya and for connected reliefs.

(3.) The immediate concern of petitioner in this case is that warrant of arrest has been issued against him in connection with recovery of alleged dues amounted to Rs. 1,64, 110.00.