MANMATI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed against the impleadment of the petitioners as judgment debtors in Certificate Case No.197/2019-2020 without deciding the objections filed by the petitioners under Sec. 9 of the Bihar and Orissa Public Demand Recovery Act, 1974. The husband of the petitioner was partner of M/s Kamla Industries who had taken loan from respondent no.3 sometimes in the year 1988. A loan of Rs.25,18,889.00 and the part of the loan amount has already been paid. The husband of the petitioner no.1, who was the partner when the loan had been taken, died in the year 2018.

(2.) The certificate proceeding was initiated by respondent no.3 being Certificate Case No.197/2019-2020 before the District Collector, Kolkata on 26/3/2018. The certificate case was transferred to Deputy Commissioner, Palamau from where notice has been issued.

(3.) Before entering into the grounds on which the notice has been impugned, it appears that the objection petition which was filed by petitioners under Sec. 9 of Bihar and Orissa Public Demand Recovery Act, 1974 before the Court of District Certificate Officer, Palamau, has not been heard and disposed of.