RANJEET SINGH Vs. JOKHAN PD. CHATURVEDI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the counsel appearing on behalf of the State.

(2.) Petitioner has filed the present writ application challenging the order dtd. 10/11/98 passed in Case No. 4/HC- 1998 whereby the Rent Controller-cum-Sub-Divisional Officer, Sasaram has passed order directing the petitioner-tenant to pay arrears of rent within three months.

(3.) Learned counsel for the petitioner has drawn attention of this court to the order passed by the Rent Controller. He has drawn attention of the Court to contend that Rent Controller has limited jurisdiction he cannot usurp the power of court of plenary jurisdiction.