SHISHIR KUMAR Vs. SANDEEP KUMAR GUPTA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This application under Article 227 of the Constitution of India has been filed by the petitioner for quashing the order dated 22.12.2018 passed by the learned Munsif-I, Darbhanga in Eviction Suit No. 15 of 2017 by which he has allowed the petition dated 12.06.2018 filed by the respondent under Section 14(4) of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (for short 'Act').

(3.) The short facts of the case are that the petitioner filed Eviction Suit No. 15 of 2017 against the respondent with a prayer to grant decree of eviction of the respondent from the suit premises on the ground of expiry of lease deed on 30.11.2014. After summons, the respondent did not appear in the suit. Later, he filed an application under Section 14(4) of the Act with a prayer to permit him to contest the suit. The said prayer was allowed by the learned Munsif-I, Darbhanga vide impugned order dated 22.12.2018.