- (1.) THIS writ petition has been filed for issuance of an appropriate writ, order or direction for quashing the order dated 17.9.2007, passed by the learned District Certificate Officer (Panchayat Branch), Hazaribagh, in Certificate Case No. 10 of 1995 -96, whereby and whereunder, the objection preferred by the petitioner has been dismissed and an order has been passed to deposit the entire award amount within a fortnight along with statutory interest. Learned counsel for the petitioner submits that there is an error on record with regard to the principal amount, which is Rs.21,000/ -and the interest payable on it should be at the rate of 12% per annum in accordance with Section 17 of the Act. Learned counsel for respondent no.3 submits that the dues are with effect from 1987 and even though the principal amount is Rs.21,000/ -but the petitioner committed default in payment and was accordingly saddled with an interest of 18% per annum and it is in these background that the interest has been calculated on an amount of Rs.51,240/ -. However, after some argument learned counsel for the petitioner as well as respondent no.3 agree that if the total interest commencing from 1987 at the rate of 12% per annum is paid within a period of two months, the claimant will be satisfied. Considering the aforesaid facts and circumstances of the case, this writ petition is disposed of with a direction to the petitioner to deposit the principal amount as well as the interest with effect from the date of institution of the claim petition with the claimant (respondent no.3) within a period of two month from the date of receipt/production of a copy of this order.;