MOHD TAHIR Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL these three writ applications have been heard together as common questions of law and facts are involved and they are being disposed of by this common order.

(2.) HEARD Mr. Parmeshwar Prasad, Learned Counsel for the petitioners and Mr. Ram Balak Mahto, learned Senior Counsel appearing on behalf of respondent No. 3 to 5.

(3.) THE order as contained in Annexure -4 in each of the writ applications, passed by the Sub -Divisional Magistrate, Bhagalpur in purported exercise of his power under Sec. 4 of the Bihar Government Premises (Rent Recovery and Eviction) Act, 1956 (hereinafter referred to as the Act), are under challenge.