DINBANDHU JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) On the basis of an Agreement dated 04.04.2000 (Annexure-1), the premises of the petitioner situate at Haatpara Colony, P.O. & P.S. Rajmahal, District Sahibganj being the upper portion of the house, was taken on rent @Rs. 700/- per month by the Project Officer, Informal Education, Rajmahal with the condition that rent shall be payable monthly, subject to receipt of allotment or payable at the end of each financial year in lump-sum for the purpose of running the office of Informal Education by the Respondent.

(3.) According to the petitioner, vacant possession of the aforesaid house was handed over to the Respondent No. 7 on 04.04.2000 and on occupation thereof, rent for nine months was paid. In April 2003, the premises was suddenly vacated without paying arrear rent from January 2001 till March 2003 total 27 months amounting to Rs. 18,900/- on the verbal statement that a direction has been received from the Respondent Department to close the aforesaid office. Petitioner made several representation such as Annexures 2 & 3 before the Respondent No. 3, but in vain and therefore, has approached this Court.