SUJIT NARAYAN PRASAD,J. - (1.) In pursuance to the order dated 11.11.2019, Mr. Satya Prakash, at present holding the post of Sub-Divisional Officer and in that capacity is also Rent Controller under the Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2011.
(2.) The writ petition has been filed for a direction upon the Sub-Divisional Officer-cum-Rent Controller to allow the eviction suit filed by the petitioner. The reason for filing writ petition with such relief that the Sub-Divisional Officer-cum-Rent Controller is not accepting the suit.
(3.) This Court, after having heard the learned counsel for the petitioner on 11.11.2019, has passed the following order :- "6/Dated: 11th November, 2019 This writ petition is under Article 226 of the Constitution of India, whereby and whereunder the grievance of the petitioner is that in spite of coming into effect of Jharkhand Buildings (Lease Rent and Eviction) Control Act, 2011 implemented with effect from 15.04.2015, the Sub Divisional Officer, Chainpur cum Rent Controller having power to adjudicate upon the eviction suit but Sub Divisional Officer in the capacity of Rent Controller is not accepting the petition. The matter was taken up on 06.11.2019 and on that date the following order was passed: "It is a case under Article 226 of the Constitution of India whereby and whereunder the petitioner has agitated the grievance to the effect that he has filed eviction case before the Rent Controller-cum-Sub-Divisional Officer, Chainpur in exercise of power conferred to it under Bihar Lease Eviction Control Act, 2011 way back on 01.02.2018 but as yet it has not been accepted. ;