MD. SHAKIL ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Writ Petition has been filed for issuance of a Writ in the nature of Certiorari for quashing the order dtd. 28/12/2024 as contained in Memo No.43/DB, Sahebganj dtd. 10/2/2005 passed by Deputy Commissioner, Sahebganj (Respondent No.2) in Title (Eviction) Appeal No.01/2024-25 (Annexure-5).

(2.) The order of eviction passed under Sec. 19 of the Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011 [ in short it be referred as Act of 2011] has been affirmed.

(3.) From plain reading of the memo of the instant Writ Petition, it is apparent that the instant Writ Petition has been filed without exhausting the statutory remedy of revision under Sec. 37 of the said Act, 2011.