Shree Chandrashekhar,J. - (1.) Aggrieved by orders dated 21.09.2013 and 30.07.2014, the petitioner has approached this Court.
(2.) It is submitted that challenging the original order dated 29.10.2010 in Certificate Case No. 16 of 20092010, the petitioner had earlier approached this court in W.P. (C) No. 3827 of 2011 which was disposed of vide order dated 03.04.2013 directing the petitioner to file review petition before the Certificate Officer, Hazaribagh and the Certificate Officer was directed to decide the review petition within a period of four weeks from the date of receipt of the order. Consequently vide order dated 21.09.2013, the review petition preferred by the petitioner was dismissed and vide order dated 30.07.2014, the petitioner was sent in civil prison.
(3.) Relying on the judgment of the Hon'ble Patna High Court in "Dasharath Sharma v. State of Bihar and Ors." reported in 2005 (3) PLJR 687, the learned counsel appearing for the petitioner has submitted that before the Certificate Officer neither a statement was made that the petitioner despite having sufficient property was trying to sell the property nor he was trying to conceal the same nor he has made untrue statement, still order dated 30.07.2014 has been passed by the Certificate Officer which cannot be sustained in law.;