PADMAVATI ROAD CARRIERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant intra-court appeal preferred under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 2/3/2020 passed by the learned Single Judge of this Court in W.P.(S) No. 4281 of 2014, whereby and whereunder, the learned Single Judge has declined to quash the entire certificate proceeding being Certificate Case No.21(MC)/2012-13 including notice dtd. 28/4/2014 as contained in Memo No. 23 by which the appellant-writ petitioner has been directed to deposit an amount of Rs.11,96,856.00.

(2.) The brief facts, as per the pleading made in the writ petition, which require to be enumerated, read as hereunder:

(3.) Mr. Indrajit Sinha, learned counsel for the appellant/writ petitioner has submitted that the learned Single Judge has not appreciated the fact that the appellant/writ petitioner is not liable to make payment as has been referred in the notice dtd. 28/4/2014 issued by the Certificate Officer passed in Certificate Case No. 21(MC)/2012-13, therefore, the order passed by the learned Single Judge suffers from material irregularity, as such, the order impugned may be quashed and set aside.