HARENDRA TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant Writ application, the Petitioner has prayed for quashing of the order dtd. 22/10/2022 (Annexure-6); whereby final order has been passed in Certificate Case No. CIII 55/22-23 by the 2nd Respondent without considering the objection dtd. 23/09/2022 (Annexure-5), filed by the Petitioner u/s 9 of The Bihar and Orissa Public Demand Recover Act, 1914 (In short PDR Act).

(3.) Petitioner has further prayed for quashing of the order dtd. 20/01/2023 (Annexure-7); whereby review application preferred by the petitioner u/s 63 of PDR Act has been dismissed without hearing the petitioner.