WRECKO GLASS INDUSTRIES Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been heard through video conferencing.

(2.) This writ petition, under Article 226 of the Constitution of India, has been filed for quashing the entire proceeding of Certificate Case No. 362 of 2000 instituted against the petitioner on the requisition of Assistant Commissioner, Commercial Tax, Koderma and pending in the Court of Certificate Officer-cum-Sub Divisional Officer, Koderma and; further for quashing of order dtd. 12/12/2012 passed by Certificate Officer-cum-Sub Divisional Officer, Koderma by which the bailable warrant was issued against the writ petitioner.

(3.) Mr. Deepak Kumar, learned counsel appearing for the petitioner has submitted by taking the ground that bailable warrant/distress warrant was issued by the Certificate Officer even though objection under Sec. 9 of the Public Demands Recovery Act, 1914 was filed but the same has not yet been decided.