PINKI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) W.P.(C) No. 834 of 2020 has been filed for quashing Certificate Case No. 57/2019 instituted under Sec. 5 of the Bihar and Orissa Public Demands Recovery Act, 1914 (hereinafter referred to as "the Act, 1914") pending in the court of the respondent no. 5 - the Certificate Officer-cum-Sub-Divisional Officer, Barhi, Hazaribagh as well as the impugned show cause notice dtd. 22/1/2020 issued under Sec. 7 of the Act, 1914 to the petitioner in the said certificate case for recovery of an amount of Rs.5,32,032.00.

(2.) W.P.(C) No. 815 of 2020 has been filed for quashing Certificate Case No. 68/2019 instituted under Sec. 5 of the Act, 1914 pending in the court of the respondent no. 5 as well as the impugned show cause notice dtd. 22/1/2020 issued under Sec. 7 of the Act, 1914 to the petitioner in the said certificate case for recovery of an amount of Rs.5,10,192.00.

(3.) W.P.(C) No. 835 of 2020 has been filed for quashing Certificate Case No. 39/2019-20 instituted under Sec. 5 of the Act, 1914 pending in the court of the respondent no. 5 as well as the impugned show cause notice dtd. 23/11/2019 issued under Sec. 7 of the Act, 1914 to the petitioner in the said certificate case for recovery of an amount of Rs.2,12,960.00.