SHIV SHANKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant intra-court appeal preferred under Clause-10 of Letters Patent, is directed against the order dtd. 14/8/2024 passed by the learned Single Judge of this Court in W.P.(C) No.1021 of 2024, whereby and whereunder, the order dtd. 9/10/2023 passed by the Commissioner, South Chhotanagpur Division has been assailed, by which, the order passed by the revisional authority has been held to be proper and the writ petition has been dismissed.

(2.) The brief facts of the case, as per the pleading made in the writ petition, required to be enumerated, which read as under:

(3.) It is evident from the factual aspect that the appellant has entered into tenancy agreement by virtue of deed of agreement of lease dtd. 1/9/2012. The appellant has entered into possession of the said land in the capacity of tenant. The private respondent no.5, landlord has made an application before the Rent Controller-cum Sub Divisional Magistrate, Sadar, Ranchi by filing an application for eviction of the present appellant on the ground of Sec. 19(1)(a)(d)(e) of the Jharkhand Buildings (Lease, Rent & Eviction) Control Act, 2011 (hereinafter referred to as 'the Act, 2011'), i.e., on the ground of breach of condition of tenancy in default of making payment of rent and expiry of the period of lease.