ROUNAK JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the appeals arise out of a common order. The appeal being L.P.A. No. 465 of 2023 has been filed by the writ petitioner, namely, Rounak Jaiswal and the appeal being L.P.A. No. 395 of 2023 has been filed by the respondent no.5 to the writ petition, namely, Bhola Prasad Swarnkar.

(2.) The instant appeals under clause 10 of the letters patent are directed against the order/judgment dtd. 14/6/2023 passed by the learned Single Judge in W.P.(C) No. 662 of 2022, whereby and whereunder, the writ petition has been disposed by quashing and setting aside the order dtd. 16/12/2021 passed by the Commissioner, North Chhotanagpur Division, Hazaribagh in House Rent Control Revision No.06 of 2020, whereby the order dtd. 25/4/2018 passed by the respondent no.4-Sub-Divisional Officer-cum-House Rent Controller, Dumri in H.R. Case No. 05/2017-18 and the order dtd. 27/9/2019 passed by the respondent no. 3 the Deputy Commissioner-cum- District Magistrate, Giridih in H.R.C Appeal No. 01/2018 have been quashed and set aside.

(3.) The brief facts of the case as per the pleading made in the writ petition which requires to be enumerated herein, reads as under: