SURESH MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) PETITIONERS in these cases have challenged the order dated 29th October 2010 passed by the Certificate Officer in Certificate Case Nos. 16/2009 -10, 7/2009 -10, 11/2009 -10 and 08/2009 -10 in each individual cases.

(3.) COUNSEL for the petitioners submits that during the pendency of the instant writ applications, coercive steps in the nature of distress warrant for attachment of the property of the individual petitioners were initiated which have been impugned through interlocutory applications filed in each individual cases. Counsel for the petitioners further submits that in January 2011, the petitioners have preferred individual review petitions before the Certificate Officer under section 63 of the Bihar and Orissa Public Demand Recovery Act, 1914, now adopted by the State of Jharkhand, for recall of the impugned orders which is pending before the Certificate Officer. It is submitted that the impugned coercive steps have been taken during the pendency of the writ applications, though review petitions have not been decided. Counsel for the petitioners submits further that the petitioners have already submitted to the jurisdiction of the Certificate Officer for review of the impugned orders and the Certificate Officer may be directed to decide the individual review petitions expeditiously and only depending upon the outcome of the individual review petitions, any consequential action may be taken against them.