KRISHNA PANDEYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application has been filed for quashing the order, as contained in Annexure 3, whereby and whereunder direction has been issued to realise penal rent from the petitioner for occupying a Government quarter at Sasaram.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein that the petitioner since was in occupation of Quarter No. F -02 at Sasaram unauthorisedly since 27.08.1993, he is liable to pay penal rent till the date he vacated the quarter aforesaid on 15.10.1997.