GHANSHYAM PATEL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant writ petition has been filed against the order of eviction passed in Eviction Revision No.65 of 2023 by which the order passed by the Rent Controller, has been affirmed for eviction from the premise built over the portion of land situated at Village Khirgaon, P.S. Sadar Bara Bazar, O.P. appertaining to Khata No.229, Plot No.831 and Plot No.831/91 total area measuring 23.66 decimals.

(2.) Heard both the sides.

(3.) The main plea raised on behalf of the petitioner is that the, land in question, was a Parti land which was let out to the petitioner in the year, 1980 on which the petitioner is running a saw mill by constructing two wooden rooms and installing necessary machineries. The rent had been regularly paid to the plaintiff-respondent no.5 and on their refusal since 2002, it was disbursed by money order or by cheque, but the same was also not received. It is further contended that the petitioner was not given sufficient opportunity to lead evidence and was dispossessed within four months from institution of the case.