RAM PRIT RAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Manan Kumar Mishra for the petitioner, Mr. Ambuj Nayan Choubey for respondent nos. 1 and"2, and Mr. Lala Sachindra Kumar for respondent no. 3. This writ petition has been preferred with the prayer to quash Certificate Case No. 26 of 2003, pending before the District Certificate Officer, Bettiah.

(2.) ACCORDING to the writ petition, the petitioner is a tenant from the court of wards and is in occupation of the house in question for residential purposes, situate in the township of Bettiah, on a monthly rental. The tenancy had commenced on a monthly rental of Rs.107/ - per month which went on up to February 2000, and was enhanced to Rs.800/ - per month with effect from March, 2000. The petitioner fell in arrears leading to the certificate proceedings.

(3.) RESPONDENT No. 3 has placed on record his counter affidavit and has opposed the writ petition.