(1.) This writ application was filed on behalf of the petitioner for quashing, an interim order passed by the Commissioner, Patna Division, while entertaining a revision application against orders of the Collector and the House Controller, Patna. It appears that the petitioner had filed an application before the House Controller for fixation of the fair rest of the - building in question. Then the building was in possession of M/s Bihar Water Development Corporation Limited (hereinafter referred to as 'the Corporation'). The House Controller fixed the rent of the building in question at the rate of Rs. 10,560/ - per month. Being aggrieved by that order, the Corporation filed an appeal before the Collector, Patna in accordance with the provisions of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter referred to as 'the Act'). The Collector, Patna, while admitting the appeal, passed an order directing the Corporation to deposit the arrears of rent in accordance with Sec. 16 of the Act. The Corporation thereafter filed a revision application before the Commissioner, who admitted the said application and stayed the direction of the Collector, Patna, in respect of the deposit of rent during the pendency of the appeal. Against that order, the present writ application was filed saying that in view of Sec. 16 (1) of the Act, the Commissioner had no power to stay the direction of the Collector, Patna, directing the Corporation to deposit the arrears as well as current rent at the rate fixed by the House Controller.
(2.) this Court on 4.6.87 passed an order directing the Commissioner, Patna Division to dispose of the said revision application and to reconsider the order of stay passed by her in the light of Sec. 16 (1) of the Act.
(3.) Today at the stage of admission itself the Corporation has entered appearance.