MD SAHJAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ petition has been filed for quashing order dated 5 -8 -1999 and 6 -8 -1999 issued by the Executive Magistrate, Madhupur contained in Annexures -1 and 1/A. By those orders, the Executive Magistrate has directed respondents Nos. 3 to 6 to remove the petitioner by 10 -8 -99 from Ashanshol Muslim Hotel and hand over its possession to respondent No. 7.

(3.) From the case made out in the writ petition it will appear that the father of the petitioner had been permitted by respondent No. 7 to run a Hotel in the name and style of "Ashanshol Muslim Hotel" in the premises in question. Petitioner's case is that he was regularly paying rent Badri Sah, respondent No. 7. The petitioner has, of course, not filed any document in support of his claim that he has been regularly paying rent to respondent No. 7.