ABUL HASSAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant civil misc. petition has been filed under Article 227 of the Constitution of India for quashing the order dtd. 11/2/2022 passed by the District Magistrate-cum-Deputy Commissioner, Giridih confirming the eviction order passed by the Sub Divisional Magistrate, Giridih in Eviction Case No. 14 of 2018 on 21/12/2020.

(2.) Heard learned counsel for the petitioner on the point of maintainability.

(3.) It is submitted by learned counsel for the petitioner that the final eviction order passed by the Deputy Commissioner is maintainable before this Court in view of the judgment delivered by the Hon'ble Apex Court in Sameer Singh and another Vs. Abdul Rab and others {(2015) 1 SCC 379}.