MD.KHALIL Vs. LAXMI DEVI

JUDGEMENT

(1.) HEARD Mr. Amrendra Narayan learned counsel for the petitioner and Mr. Raj Kumar learned counsel for the Opposite Party Nos. 1 and 2.

(2.) THE petitioner has filed this revision application under Sec. 14(8) of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (in short "the Act"). The Eviction Suit No. 1/00 was decreed against him by judgment and order dated 28.6.2006 passed by Sri Krishna Bihari Pandey, Munsif 1st Purnia. The undisputed facts of this case are that on 21.6.1993 the petitioner and Opposite Party No. 1 entered into a registered deed of lease. The period of tenancy was for a fixed period of 5 years. The period of tenancy commenced on 1.7.1993 and ended on 30.6.1998. It is further admitted that no notice under Section 18 of the Act was ever given for extension of the period of lease for the statutory period enumerated therein.

(3.) THE plaintiff -opposite party filed Eviction Suit No. 1 of 2000 claiming the decree of eviction against the petitioner on the ground that the lease deed dated 21.6.1993 had expired on 30.6.1998 and he cannot be permitted to continue any further. He was not vacating the premises despite demand to vacate by the opposite party.