SUMIT KUMAR KESHRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Common issues are involved in both the writ petitions. They have been heard together and have been decided by this common order with the consent of the parties at this stage.

(3.) In both the cases, certificate cases were initiated against the same petitioner being Certificate Case No. 05(GR)/2009-10 and 06(GR)/2009-10 for recovery of certain demands i.e. Rs. 1,18,946.00 towards principal and Rs. 57,094.00 towards interest in the first case at the time of institution of the demand. In the second case, amount recoverable is Rs. 79,296.00 towards principal and Rs. 38,062.00 towards interest at the time of institution of the demand before the Certificate Officer. Petitioner received a notice under section 7 of Bihar and Orissa Public Demand Recovery Act, 1914 (now Jharkhand Act) in both the cases and submitted his objection after considerable time, as would appear from the pleadings on record. He is aggrieved on account of issuance of warrant of attachment for recovery of Rs. 3,04,559.00 and Rs. 1,95,738.00 by the impugned Annexure-4 in issued by the Respondent No. 3 - Certificate Officer, (Mining), South Chhotanagpur Circle, Ranchi in both the cases to be returnable by 31.12.2015 after rejection of his objection by a non-speaking orders dated 28.08.2014.