ASHOK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The instant writ application has been preferred by the Petitioner assailing the Order dtd. 13/12/2021, passed by the Commissioner, North Chotanagpur Division, Hazaribaghin JBC Revision Case No. 2/2021 (Annexure-13), whereby the Commissioner has dismissed the revision application preferred by the Petitioner and has confirmed the Order dtd. 4/1/2021 passed by the 5thRespondent in JBCA Appeal No. 45/2018-19 (Annexure-11); who confirmed the Order dtd. 31/1/2019 passed by the 7thRespondent in JBCA Case No. 32/2016 (Annexure-6).

(3.) The genesis of the dispute lies in the Order dtd. 31/1/2019 passed by the 7thRespondent-Rent Controller in JBCA Case No. 32/2016 whovide its order, has considered the Petitioner as tenant of Respondent Nos. 2, 3 and 4 with respect to a shop, being Shop No. 06 on the ground floor of a building named 'Natraj Mansion' situated at By-pass Road, Chas, Bokaro Steel City (hereinafter to be referred as said Shop). Based on the said consideration, the Rent Controller, in the said order, had fixed the rent of the said Shop as Rs.15,950.00 per month with effect from 22/8/2016 and had further directed the Petitioner to pay the said rent to the Respondent Nos. 2, 3 and 4. The said order of the Rent Controller was confirmed by the Deputy Commissioner and the Commissioner respectively. The Impugned Orders (Annexures 6, 11 and 13) have been passed by the concerned authorities in the proceedings under the Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011 (for short 'JBC Act, 2011') for the purpose of fixation of rent of the said Shop.