SHAHID HADI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties. The petitioner claims to be tenant of Oriental Studio measuring an area of 15 ' x 25. ' situated opposite to Patna University at Ashok Raj Path. He states that the shop Katra originally belongs to one Jawahar Lal from whom the petitioner 's predecessor took tenancy in the year, 1960. Since then rent is being regularly paid to the owner.

(2.) It is submitted that after exchange of land one Soni Mian, respondent No. 5 became the owner of the shop Katra in 2004. He submits that the aforesaid Soni Mian has realized rent @ Rs. 800/ - up to November, 2006. Photostat copy of the rent receipts have been annexed as Annexures 1 to 1/c. The petitioner even got his business registered under the Excise Act.

(3.) THE petitioner alleges that on 1.1.2007 at 9 P.M. respondents No. 5 to 7 came at his residence and threatened him to vacate the said shop. However, when he came to his shop on 2.1.2007 at 9.30 A.M. he saw the lock of the shop broken. Further more in presence of respondent No. 4 and his constables, goods of the shop were whisked away on Gipsy on point of pistol.