RAJESH KARAMLI Vs. AYUB KHAN

JUDGEMENT

(1.) Defects as pointed out by the office is hereby ignored.

(2.) Heard, learned counsel for the petitioner, Ms. Monalisa Singh and learned counsel for the respondent, Mr. A.K. Sahani.

(3.) Petitioner - Rajesh Karamli @ Rajesh Vishwakarma, son of Raju Karmali, resident of village Naisarai, P.O.-Ramgarh, P.S. Ramgarh, District-Ramgarh, Jharkhand, having his shop at Suderbagh Tand, Raja Bangla, Main Road, Ramgarh, P.O., P.S. and District-Ramgarh, Jharkhand has assailed the eviction proceeding initiated under the provisions of Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011.