SHIVESHWAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Writ petition is filed for the following reliefs:-

(2.) It is the specific contention of the Learned counsel for the petitioner that the certificate proceeding initiated against the petitioner in Certificate Case No. 322/2017-18 by the Certificate Officer, Jaynagar, under Sec. 7 of the Bihar and Orissa Public Demands Recovery Act, 1914, is for recovery of a sum of Rs.57,976.20-. In spite of filing the objections under Sec. 9 of the PDR Act, the final order has not been passed by the Certificate Officer under Sec. 10 of the PDR Act.

(3.) On the other hand, the learned counsel for the respondents contended that the objections were not in the proper format so as to be considered by the Certificate Officer.