M.Y.EQBAL, J. - (1.) HEARD the learned counsel for the parties.
(2.) THE petitioner prays for quashing the entire certificate proceeding being Certificate Case No. 140/2005 pending before the Certificate Officer, Hazaribagh. Petitioners case is that a certificate case was initiated against his father for the recovery of certain stamp duty in respect of sale transaction. On being noticed, the petitioner filed show cause taking various pleas i.e. the proceeding is barred by limitation, the proceeding was initiated against a dead person and denial of the liability.
(3.) ADMITTEDLY no final order has been passed by the Certificate Officer. In that view of the matter I do not find any reason to quash the entire certificate proceeding. However, the Certificate Officer, Hazaribagh is directed to consider all the points taken by the petitioner in the show cause and dispose of the certificate case by passing reasoned order within a period of two months from the date of receipt of a copy of this order.;