SHAMSHAD RAHMAN Vs. JAGANNATH PRASAD SINGH

JUDGEMENT

(1.) AS the questions involved in all the civil revisions applications being one and the same and the parties also being the same, they have been heard together and are being disposed of by this common order.

(2.) OUT of 20 civil revision applications, 10 have been filed by the Bihar State Sunni Wakf Board (hereinafter referred to as the Wakf Board) and remaining have been filed by the tenants. They have challenged the common order dated 2.5.2001 passed in the Title Eviction Suits by the court below allowing, the prayer of the plaintiffs/opposite parties and holding that the defence of the tenants be struck off for non -compliance of the order passed under Section 15 of the Bihar Buildings (Lease, Rent & Eviction) Control Act (hereinafter referred to as the Act) to pay future rent, rejecting their objection regarding the jurisdiction of the Court to try the suit and also rejecting the prayer made by the Wakf Board to re -hear the matter under Section 15 of the Act as earlier order was passed before its addition as a party.

(3.) IN pursuance of the aforesaid direction of the Apex Court, the trial Court has disposed of the matter with regard to arrears of rent.