Patna High Court
Ram Das Prasad vs Shri Kedar Prasad on 19 January, 2017
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15555 of 2013
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1. Ram Das Prasad Son Of Late Ram Chandra Prasad Resident Of Village &
P.O. Damodarpur, P.S. Kanti, District- Muzaffarpur
.... .... Petitioner/s
Versus
1. Shri Kedar Prasad Son Of Late Ram Singhasan Prasad Of Mohalla-
Saraiganj, Ward No. 20, P.O. & P.S., Town, District- Muzaffarpur
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sri Nandan Prasad Singh, Adv and Mr.
Surendra Prasad Singh, Adv
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL JUDGMENT
Date: 19-01-2017 Heard Mr. Sri Nandan Prasad Singh, learned counsel for the petitioner.
The legal sustainability of the impugned order passed under Section 15 of the BBC Act directing the defendant to pay the petitioner arrears of rent as well as current rent has been questioned in this application under Article 227 of the Constitution of India.
After considering the submissions and materials on Patna High Court CWJC No.15555 of 2013 dt.19-01-2017 2 record including the impugned order, this Court does not find that the court below has committed illegality and material irregularity in passing the impugned order justifying the interference under Article 227 of the Constitution of India.
The application is, accordingly, dismissed.
(V. Nath, J) Ranjan/-
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