Deepanjali Devi vs The State Of Bihar
2022 Latest Caselaw 3377 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.3814 of 2020
     ======================================================

1. Deepanjali Devi W/o Niraj Kumar Resident of Purani Adalat Parav, P.O.-

Ara, P.S.- Ara Town, Distt- Bhojpur.

2. Mrs. Asha Devi W/o Ashok Kumar Resident of Purani Adalat Parav, P.O.-

Ara, P.S.- Ara Town, Distt- Bhojpur.

3. Mrs. Anita Devi W/o Binod Kumar Resident of Purani Adalat Parav, P.O.-

Ara, P.S.- Ara Town, Distt- Bhojpur.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary Land Reform and Revenue Department, Patna, Bihar.

2. The District Magistrate Ara, Bhojpur.

3. The District Sub- Registrar, Ara, Bhojpur.

4. The District Certificate Officer, Ara, Bhojpur.

5. The Chairman- Cum- Member Board of Revenue, Patna.

6. The Office of Inspector Registration, Patna, Bihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Rajendra Nath Sinha, Advocate For the Respondent/s : Mr.Sajid Salim Khan, SC-25 ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH and HONOURABLE MR. JUSTICE DR. ANSHUMAN ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH)

Date : 30-06-2022

The petitioners have filed the present application

under Article 226 of the Constitution of India challenging the

notices issued to them under Section 7 of the Public Demand

Recovery Act whereby each of them has been asked to pay

Rs.2,46,718/- as public demand for deficit amount of stamp.

2. Learned counsel for the petitioners admits that the Patna High Court CWJC No.3814 of 2020 dt.30-06-2022

petitioners have appeared before the Certificate Officer and filed

their objection under Section 9 of the Public Demand Recovery

Act. He further admits that the matter is sub judice before the

quasi judicial authority for final determination of the demand

made from the petitioners.

3. In that view of the matter, we are not inclined to

entertain the present application under extra-ordinary writ

jurisdiction. The application is dismissed.

(Ashwani Kumar Singh, J)

( Dr. Anshuman, J)

kanchan/-

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Uploading Date          04.07.2022
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