Mr. Rajmangal Mishra vs The State Of Bihar
2023 Latest Caselaw 1004 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.1040 of 2023
     ======================================================

Mr. Rajmangal Mishra S/o Late Mahakant Mishra, R/o Village - Kushar, Post

- Kushar, P.S. - Tariyani, District - Sheohar, Bihar. (843329)

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Rural Development, Government of Bihar, Old Secretariat, Patna.

2. The Principal Secretary, Rural Development Department, Govt. of Bihar, Old Secretariat, Patna.

3. The Collector-cum-District Magistrate, Sheohar.

4. The District Rural Development Agency, Sheohar through the Deputy Development Commissioner, Sheohar.

5. The Deputy Development Commissioner, Sheohar.

6. The Certificate Officer cum Sub-Divisional Officer, District Sheohar.

7. The Block Development Officer, Block Sheohar, District Sheohar.

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

For the Petitioner/s : Mrs. P. Sharma, Advocate Mr. Sri Ram Krishna, Advocate Mr. Prabhat Kumar Singh, Advocate For the State : Mr. Rama Kant Raman, Advocate, AC to SC-11 ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA

ORAL JUDGMENT

Date : 15-03-2023

The petitioner by way of this writ petition seeks

quashing of the notice dated 12.06.2015 whereby the petitioner has

been directed to deposit a sum of Rs. 5,48,000/- and also the

notice dated 08.11.2022 issued by the Certificate Officer.

The petitioner has a remedy first to take up the

objections under Section 9 of the Act. If such objections are raised,

the same shall be decided positively within a period of three Patna High Court CWJC No.1040 of 2023 dt.15-03-2023

months by the concerned authority before passing a final order.

The petitioner would always be at liberty to challenge the final

order in terms of the provisions of Bihar and Orissa Public

Demands Recovery Act, 1974.

Granting the aforesaid liberty, the writ petition is

disposed of.

(Sanjeev Prakash Sharma, J) Gauravkr/-

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