GAYANESHWAR SARAN SRIVASTAVA Vs. JHARIA DHANBAD GOSHALA

JUDGEMENT

(1.) This writ petition has been filed on 23.12.2009 challenging the order passed far back on 19.8.2004 by the Sub Judge, 1st, Dhanbad in Title (Eviction) Suit No. 01 of 2002 directing the petitioner to deposit arrears and current rent in terms of section 15 of the Bihar Buildings (Lease, Rent and Eviction) Control Act (for short "the Act").

(2.) It is submitted that a petition was filed by the petitioner for permitting him to deposit the arrears and current rent within a given time, but no order has been passed thereon.

(3.) On being asked, Mr. Arvind Kumar Sinha, learned counsel appearing for the petitioner, admitted that such petition was also filed after about five years of passing of the said order i.e. in 2009.