MD. NADEEM EQUBAL MALLICK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has filed instant writ petition with a prayer for quashing letter no. 1300, dtd. 12/8/2023, issued by respondent no. 4 whereby and whereunder, six months' time has been granted to respondent no. 5 to vacate house of the petitioner. It has been alleged that said order is in contravention of his own order dtd. 28/7/2023 in which respondent no. 4 had directed to vacate house within twenty days from the date of said order passed in Eviction Suit No. 01/2023 under Ss. 19(1), (c), (d) and (e) of the Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011.

(3.) At the very outset, it has been brought to the notice that petitioner and respondent no. 5 are the full-blood brothers and as such, they are ready for amicable settlement of the matter outside the Court.