P.L.HANDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE main grievance of the petitioner is that the Certificate Officer (O.P. No. 3) is not disposing of the Certificate Proceeding bearing Certificate Case No. 1/WC/1997 -1998 in spite of various direction given by this Court.

(2.) IT appears that in view of the order dated 3.4.2007, a show cause has been filed by the Certificate Officer. In the said showcause, at paragraph no. 10, the Certificate Officer had categorically stated that vide order dated 24.11.2006, possible step was taken to sell the seized property of the concerned factory. It is further submitted that the said seized articles were not put on auction because the same had been stolen for which a report was given by the Certificate Holder and Circle Officer, Jharia. Accordingly, it is stated that though Certificate Officer is taking all interest for selling the property of the concerned factory but since the Certificate Officer has no knowledge about the property, therefore, the same has not yet been sold. No rejoinder to the aforesaid statement was filed on behalf of the petitioner.

(3.) CONSIDERING the aforesaid submission, I give liberty to the petitioner to file application before the Certificate Officer giving the detail of the property of the Bihar State Super Phosphate Factory, Sindri. Sri Kalyan Roy, leanred counsel for the petitioner submits that at present the petitioner is in Punjab. Thus petitioner have a liberty to file the application through his son or authorized representative.