KRISHNA SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This writ petition has been filed for quashing the order dated 23.9.2003, passed by the Commissioner ( respondent No. 2) in H.R.C. Revision No. 72 of 2000, dismissing the revision and also the order dated 9.7.2000, passed by the Deputy Commissioner ( respondent No. 3) in Appeal Case No. 104 of 1999, setting aside the order dated 2 1.3.1996, passed by the Sub-divisional Magistrate cum Rent Controller ( respondent No. 4), whereby he directed the Divisional Forest Officer, State Trading Division, Chatra ( respondent No. 5) (hereinafter referred to as the tenant) to pay Rs. 1400/- per month as monthly rent, to the petitioner ( hereinafter referred to as the landlord).

(3.) The facts, in short, are as follows. Under an agreement dated 20.1.1986, the premises in question covering an area of 1265 sq ft. was given on monthly rent of Rs. 800/- per month to the tenent for running it's office.