- (1.) Heard.
(2.) This writ petition has been filed against the order dated 19.6.2010, passed by respondent no. 3-The Sub-Divisional Officer, Hazaribagh, directing the petitioner to vacate the premises, on the ground that he could not produce any document in support of his ownership and he is a tenant.
(3.) Mr. Anil Kumar, learned counsel appearing for the petitioner, submitted that though petitioner claimed ownership over the suit land but at best he can be said to be a tenant and for his eviction, a procedure established by the law under the Jharkhand Building ( Lease, Rent & Eviction) Control Act was required to be resorted to by respondent no. 4 and she could not approach the Deputy Commissioner or S.D.O. for eviction of the petitioner and the said authorities could not pass order on her complaint/petition, and therefore the impugned order is illegal and arbitrary.;