KAMAL KISHORE PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsels for the parties are present.

(2.) This writ petition has been filed for the following reliefs:

(3.) Learned counsel for the petitioner submits that the petitioner is primarily aggrieved by the order dtd. 29/3/2007 passed by the Certificate Officer whereby, the petitioner has been asked to deposit an amount of Rs.20,000.00 without deciding the objection filed by the petitioner in terms of Sec. 9 of Bihar and Orissa Public Demands Recovery Act. Learned counsel submits that though objection filed under Sec. 9 has not been placed on record, but the order dtd. 29/3/2007 itself indicates that the petitioner had filed petition for production of certain documents by the respondent - bank. Learned counsel submits that whatever be the nature of objection, the Certificate Officer ought to have decided the same prior to directing the petitioner to deposit Rs.20,000.00.