SUJIT NARAYAN PRASAD,J - (1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the order dated 11.02.2016 as also the order dated 18.07.2016, passed in JBC No. 66 of 2015 are under challenge.
(2.) The court of the Sub-Divisional Officer, Sadar, Ranchi in the aforesaid case has passed the order on 11.02.2016 in exercise of the power conferred under Section 27 (1) of the Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011, hereinafter to be referred as 'the Act, 2011', directing the petitioner to make payment of arrears of rent for the period from March, 2014 to December, 2015 to the tune of Rs. 22,000/- within 15 days from the date of order and till the disposal of the application. The monthly rent for each month is to be paid in favour of the first party, in presence of the Court.
(3.) The Rent Controller-cum-Sub-Divisional Officer, Sadar, Ranchi vide order dated 18.07.2016, passed in the aforesaid case has struck off the defence of the Opposite Party/petitioner in exercise of the power conferred under Section 27 (1) of the Act, 2011.;