NILU DEVI Vs. GOPAL KRISHNA VERMA

JUDGEMENT

(1.) Heard Mr. Mahesh Tewari along with Mr. Abhishek Kumar Dubey, learned counsel appearing for the petitioner, Mr. Anup Kumar Sinha along with Mr. Karan Shahdeo, learned counsel appearing for the respondent No. 1 and Mr. Sachin Kumar along with Ms Surabhi, learned counsel appearing for the respondent No. 2-Jharkhand State Housing Board.

(2.) Mr. Sachin Kumar, learned counsel appearing for the respondent-Jharkhand State Housing Board submits that by order dtd. 29/11/2023, the Jharkhand State Housing Board was directed to be made as a party respondent No. 2 in the present case, pursuant to that the counter affidavit has been filed on behalf of the respondent No. 2-Jharkhand State Housing Board. He submits that the Jharkhand State Housing Board was not a party before the learned court, who has passed two orders, which are under challenge.

(3.) This petition has been filed under Article 227 of the Constitution of India challenging the legality and validity of the orders dtd. 8/8/2023 and 18/7/2023, passed by the learned Sub-Divisional Officer-cum-Rent Controller, Seraikella under the Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011, in connection with Eviction Case No. 176 of 2022.