MANIKANT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) In the present writ petition, petitioner is challenging the order dated 8.4.2015 passed by the Additional Collector-cum-Certificate Officer, Jehanabad in Certificate Case No. 12 of 2014-15 by which he has ignored the objection of the petitioner and directed him to pay the amount as well as for quashing the order dated 14.7.2016.

(3.) The basic premise of the argument of the petitioner is that the Certificate Officer without considering the objection has arrived to a conclusion of being liable to pay the said amount and issued body warrant.