AJIT KUMAR SAH Vs. UMA SHANKAR SINGH

JUDGEMENT

(1.) Heard learned senior counsel appearing on behalf of the petitioner as well as learned counsel for the opposite party/respondent.

(2.) The matter has been coming up under the heading 'for hearing on admission' and I intend to dispose of the matter at the stage of admission itself.

(3.) The petitioner has filed the instant revision petition under Sec. 14(8) of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 (hereinafter 'the Act') against the judgment and decree dtd. 18/9/2017 and 17/4/2017, respectively passed in Title Eviction Suit No. 14 of 2012 by learned Munsif-II, Sadar Bhagalpur whereby and whereunder the defendant petitioner has been directed to handover the vacant possession of the premises to the plaintiff/opposite party within 60 days from the date of the said order.