Md. Firoz @ Md. Sayeed Akhtar Firoz vs Majhar Imam & Ors. ... ... Opp. Parties
2025 Latest Caselaw 457 Jhar

Jharkhand High Court

Md. Firoz @ Md. Sayeed Akhtar Firoz vs Majhar Imam & Ors. ... ... Opp. Parties on 1 July, 2025

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Civil Revision No. 27 of 2025
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Md. Firoz @ Md. Sayeed Akhtar Firoz ... ... Petitioner Versus Majhar Imam & Ors. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioner : Mr. Vishal Kumar, Advocate : Mr. Ishaani Singh, Advocate For the Opp. Parties : Mr. Ashish Kr. Thakur, Advocate : Mrs. Kabisha Goenka, Advocate

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st Order No. 02/ Dated: 01 July, 2025 I.A. No. 5773 of 2025:-

1. Heard learned counsel of both sides.

2. It is submitted by learned counsel for the petitioner that there is delay of 146 days in filing this civil revision.

3. It is further submitted that the remedy of the petitioner was to file a civil revision before the Hon'ble Court but due to wrong advice, the petitioner filed a civil appeal being Civil Appeal No. 13 of 2017 against the impugned judgment and decree passed in Eviction Suit No. 06 of 1999 under Section 14 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 and the said civil appeal was dismissed as not maintainable on 24.05.2024.

Proper relief to the petitioner was to file civil revision before the Hon'ble High Court. There is no deliberate delay on the part of the petitioner and the delay occurred in filing this revision is fit to be condoned. Hence, this revision may be admitted for hearing on merits.

4. On the other hand, learned counsel for the opposite parties has raised no serious objection against the contentions raised by learned counsel for the petitioner.

5. Considering the submission of learned counsel for the petitioner, I find sufficient reasons for condoning the delay in filing this revision. The delay of 146 days is hereby condoned.

6. I.A. No. 5773 of 2025 is allowed.

Civil Revision No. 27 of 2025:-

7. This civil revision is admitted for hearing.

8. List this case on 11.07.2025.

(Pradeep Kumar Srivastava, J.)

Arpit