APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the defendant-petitioner herein and landlord-respondents.
(2.) Petitioner has taken a point of jurisdiction at this stage upon passing of the interlocutory order dated 6th March, 2017 in Title (Eviction) Suit no. 2 of 2016; 3 of 2016 and 4 of 2016 impugned in the respective writ petitions.
(3.) Counsel for the petitioner submits that after coming into force of Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2011, proceedings for eviction of tenant lie before Rent Controller under Section 19 of the Act. Controller is defined under Section 2(d) of the Act as under:- "2(d): "Controller" means the person appointed by the State Government under Section 31 of the Act.";