MAYA PRINTERS AND STATIONERIES Vs. VINAY GOENKA

JUDGEMENT

(1.) These cases are taken up through video conferencing.

(2.) W.P.(C) No.1025 of 2021 has been filed for quashing the order dtd. 8/2/2021 passed by the Commissioner, South Chotanagpur Division, Ranchi-cum-The Revisional Authority under the Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2011 (hereinafter to be referred as 'the Act, 2011') in JBC Revision Case No.14 of 2020, whereby the revision preferred by M/s Maya Printers and Stationeries (hereinafter to be referred as 'the tenant') against the order dtd. 13/11/2020 passed by the House Rent Controller-cum-Sub Divisional Magistrate, Sadar Ranchi (in short 'HRC') in JBC No.22 of 2018 has been rejected. Further prayer has been made for quashing the order dtd. 13/11/2020 passed by the HRC in JBC No.22 of 2018 in terms of which the defence of the tenant against the eviction case has been struck off.

(3.) W.P.(C) No.994 of 2020 has been filed by Vinay Goenka (hereinafter referred as the 'landlord') for issuance of direction upon the HRC to expeditiously decide JBC No.22 of 2018 filed by him for eviction of the tenants (respondent nos.2 and 3).