BIHAR STATE MINERAL DEVELOPMENT Vs. SUB-DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) Heard the learned counsel for the parties. In the facts and circumstances, this application is being disposed of at this stage on merit.

(2.) In a proceeding under Section 15 (2) of the Payment of Wages Act, 1936 (the Act) respondent No. 1, the Authority under the Act attached all the movable and immovable properties of Eastern Manganese and Minerals Ltd. under Section 17-A by order dated 9-5-1980.

(3.) Respondent Nos. 2 and 4 filed an application for release of the machineries lying in the mines claiming that these belong to them. After hearing the petitioner and respondent Nos. 2 and 4, by order dated 23-7-1985/ 25-7-1986 respondent No. 1 ordered that the petitioner shall pay Rs. 13,000.00 to respondent Nos. 2 and 4 as rent for the machineries. This has been challenged by the petitioner in this writ petition.