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Judgment
Gautam Kumar Choudhary, J
Heard, learned counsel for the parties.
The instant Writ Petition has been filed for issuance of a Writ in the nature of Certiorari for quashing the order dated 28.12.2024 as contained in Memo No.43/DB, Sahebganj dated 10.02.2005 passed by Deputy Commissioner, Sahebganj (Respondent No.2) in Title (Eviction) Appeal No.01/2024-25 (Annexure-5).
The order of eviction passed under Section 19 of the Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011 [ in short it be referred as Act of 2011] has been affirmed.
From plain reading of the memo of the instant Writ Petition, it is apparent that the instant Writ Petition has been filed without exhausting the statutory remedy of revision under Section 37 of the said Act, 2011.
In this view of the matter, the instant Writ Petition is dismissed as not maintainable as the petitioner has alternative and efficacious forum to prefer revision as per the law.
Writ Petition is dismissed reserving liberty with the petitioner to prefer revision against the impugned order as per the law.
Pending I.A., if any, stands disposed of.