DROUPADI DEVI MODI Vs. SRI KRISHAN KUMAR AGARWAL

JUDGEMENT

(1.) Since the issues involved in both the writ applications are identical, both these writ applications are disposed of by this common order.

(2.) Heard counsel for the parties.

(3.) The petitioner/plaintiff in both the writ applications has prayed for quashing the orders dated 26.9.2007 passed by the Munsiff, Hazaribagh (in Eviction Suit Nos. 10/2006 and 11/2006) whereby the learned court below has granted leave to the defendants/respondents under Section 14(4) of the Bihar Buildings (Lease, Rent and Eviction) Control Act to contest the suit.