LALITA DEVI AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioners is permitted to change the seriatim of the respondent-M/s Jamshedpur General Consumer's Central Co-operative Store Limited, Jamshedpur, East Singhbhum as the respondent No.3 in the cause title of the present writ petition.

(2.) Let necessary correction in the cause title of the present writ petition be made by learned counsel for the petitioners in course of the day.

(3.) The present writ petition has been filed for quashing the order dtd. 26/12/2019 (Annexure-6 to the writ petition) passed by the respondent No.2 whereby the petitioners' ancestor, namely, Late Hari Shankar Agarwal (second party in H.R.C. Case No. 73/2015) has been directed under Sec. 27 of the Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011 [hereinafter referred to as 'the Act, 2011'] to make payment of arrears of rent for the period from January, 2010 to June, 2017 amounting to Rs.1,85,400.00 within a period of 15 days, failing which the defence of the second party would be struck off.