Citation : 2021 Latest Caselaw 5940 Patna
Judgement Date : 7 December, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4406 of 2021
======================================================
Kishore Sah @ Raj Kishore Sah (Male) aged about 58 years, Son of Late Nageshwar Sah R/O Village - Hamidpur, P.O. Balukram, P.S. and District - Vaishali (Ex- Mukhiya Bhagwanpur Rati Panchayat)
... ... Petitioner/s Versus
1. The State of Bihar through the Principal Secretary, Department of Panchayati Raj Government of Bihar, Patna.
2. The Director, Panchayati Raj Department, Govt. of Bihar, Patna.
3. The District Panchayat Raj Officer Vaishali at Hajipur.
4. The District Magistrate, Vaishali at Hajipur.
5. The Certificate Officer, Vaishali at Hajipur.
6. The Deputy Development Commissioner-Cum-Chief Executive Officer, District Board Vaishali at Hajipur.
7. The Block Development Officer, Vaishali.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr. Ranjit Kumar Thakur, Advocate
For the Respondent/s : JC to SC 7
====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)
Date : 07-12-2021
Heard learned counsel for the parties.
Admittedly, the case of the petitioner is pending before
the Certificate Officer. In the eventuality, he has filed his objection
under Section 9 of the Bihar and Orissa Public Demand Recovery
Act, 1914 (hereinafter referred to as the 'Act'), the Certificate
Officer shall decide the same expeditiously as per law. Needless to Patna High Court CWJC No.4406 of 2021 dt.07-12-2021
observe that he shall be at liberty to pass final order under Section
10 of the Act within a period of four weeks.
Till then, no coercive action shall be taken against the
petitioner.
(Rajan Gupta, J)
(Mohit Kumar Shah, J)
P.Kumar/Anand Kr.
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