RAJ KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants in both the appeals.

(2.) These two appeals arise out of a common judgment delivered on 28.11.2018 by a learned Single Judge in two writ petitions.

(3.) The first writ petition C.W.J.C. No. 5288 of 2014 was filed by three petitioners claiming themselves to be the tenant of the premises of which the petitioner of C.W.J.C. No. 20064 of 2016 Pandit Upendra Nath is stated to be the landlord. They came up with their plea that they are the tenants of three shops whereas the Respondent Nos. 7 and 8 in the writ petition who are the appellants before us claim themselves to be the purchasers of the shops from the agnate of Pandit Upendra Nath. The challenge raised by the tenants was that in connivance with the police authorities, particularly an Assistant Sub- Inspector of Police by the name of Rakesh Ranjan, locks were forcibly put on the three shops by the appellants and this, therefore, amounted to a highhandedness on the part of the authorities; hence the petitions. The said three persons claiming possession as tenants therefore came up before this Court and the learned Single Judge after getting certain affidavits from the authorities ultimately disposed of the writ petition for handing over the possession of the shops to the petitioners of C.W.J.C. No. 5288 of 2014 [Bigan Mistry and two others] by the impugned judgment.