MOST. BACHCHI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This writ application has been filed for commanding the respondents to make payment of dues of rent of house and godown as per the order dtd. 30/8/2001 (Annexure-3) passed by Rent Controlcum-Sub Divisional Officer, Hatua, Distt.-Gopalganj read with order dtd. 17/5/2011 (Annexur-5) passed earlier by this Court in C.W.J.C. No.8752 of 2005 whereby the writ application was allowed in the following terms :- "5. In the result, the writ petition is allowed with costs quantified at Rs.10,000.00 (ten thousand) which shall be paid along with the arrears of rent and interest. Respondent No.3 is hereby directed toensure payment of the rent as per the order dtd. 30/8/2001 (Annexure 3) of the Rent Controller, and indicated hereinabove. The petitioner shall be entitled to interest @ 11% from the dates the amounts became due till the date of payment."

(3.) The petitioner has further prayed for commanding the respondents to pay the remaining dues along with interest to be calculated @ 11 per cent from the dates the amounts became due till the date when the payment would be made.