HIRALAL MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The writ petition is under Article 226 of the Constitution of India, by which the orders dated 03.01.2013 of 16.01.2013, 01.02.2013 and 07.01.2013 passed in Certificate Case No. 40, 31, 30, 35, 3, 39, 38, 05, 12, 09, 32, 11, 06, 04, 34, 37/10-11 by the Certificate Officer, Seraikella has been sought to be quashed.

(2.) Mr. Harendra Kumar Mahto, learned counsel for the petitioners has drawn the attention of this Court towards the order dated 05.08.2013 passed by Co-ordinate Bench of this Court. According to him, in the said order the petitioner has been given liberty to file relevant documents for consideration by the Certificate Officer but he has got no instruction about the outcome of the proceeding after the order dated 05.08.2013 passed by this Court.

(3.) Mr. D.C. Mishra, learned A.C. to Sr. S.C-III appearing for the respondent-State of Jharkhand has submitted that counter affidavit has been filed subsequent to the order dated 05.08.2013, wherein the order passed in Misc. Case No. 69 of 2009-10 whereby and whereunder the decision has been taken by the Deputy Commissioner, Seraikella to initiate proceeding under the Bihar and Orissa Public Demand Recovery Act for recovery of the money and in pursuance thereto certificate proceeding has been initiated, which is the subject matter of the present writ petition.