- (1.) We have heard Mr. R.N. Mathur, learned Senior Counsel assisted by Mr. Kapil Bardhar, appearing for the appellant, and Mr. Anurag Sharma, learned Additional Advocate General, appearing for the respondents.
(2.) This Special Appeal is directed against the judgment of learned Single Judge, dated 04.08.2015, in S.B. Civil Writ Petition No.2659/2015- Reliance General Insurance Company Ltd. Vs. State of Rajasthan & Ors., by which the appellant has assailed the order dated 23.05.2014, passed by the District Collector, Jaipur, rejecting the application of the appellant/petitioner seeking production of the documents under Section 25 of the Rajasthan Public Demands Recovery Act, 1952 (in short, 'the Act of 1952'). The writ petition was dismissed by learned Single Judge, on the ground that the petitioner, with a view to prolong the payment of public demand, had filed the application, and that the petitioner was not allowing the matter to proceed for issuance of certificate of recovery under Section 8(1), though most of the documents sought in the application, were available with the petitioner, and the others were either provided, or the details thereof were made available to the petitioner through C.D.
(3.) The Collector(Recovery), Collectorate, Jaipur, has, in the meantime, passed an order on 06.08.2015, under the Proviso to Section 12 of the Act of 1952, by which he has rejected the objections filed by the appellant, and has directed a certificate of recovery, to be issued, and has also issued a warrant of attachment under the proviso to Section 12 of the Act of 1952.;