- (1.) Heard learned counsel for the parties. The appellant-State is aggrieved against the order dated 30.6.2006 passed by learned Single Judge in C.W.J.C. No. 6793 of 1996(P) Reported in 2006 (4) JLJR whereby the learned Single Judge has fixed the lump sum rent of the premises in question, @ Rs. 4,500/- per month payable from 1.1.1990 till the possession of the premises has been handed over to the landlord i.e., 31.5.2006. The premises in question was initially let out in the year 1945 and had 17,451 sq. ft covered and 20,003 uncovered, total 37,454 sq. ft area.
(2.) Brief facts of the case are that a property consisting of 17,451 sq. ft. covered area and 20,003 sq. ft. uncovered area, total 37,454 sq. ft., was let out by the landlord to the State for running Sub-Jail at Sahibganj on monthly rent of Rs. 300/- per month with 22.50 paise per month as Latrine Tax.
(3.) The petitioner filed an application on 11.6.1990 before the Sub-Divisional Officer-cum-House Rent Controller, Sahibganj for enhancement of rent which was registered as H.R. Case No. 10 of 1990. The House Rent Controller by order dated 21.10.1992 fixed 0.15 Paise per sq. ft. as flat rate for the covered area of 17,451 sq. ft. and for the uncovered area of 20,003 sq. ft., total 37,454 sq. ft. which came to about Rs. 5,600/- per month, payable with effect from 1.7.1990.;