The challenge in the present appeal is to an order passed by the High Court of Judicature at Patna dated whereby a writ petition filed by respondent No herein was ... allowed holding that the tenant in the premises in question was representing a joint Hindu family and that the Karta was not competent to surrender the tenancy rights in favour of respondent No -The Bihar State Sunni Wakf Board and consequently the induction of the appellant as a tenant by the Wakf Board was illegal Accordingly a direction was issued to dispossess the appellant from the suit premises and to handover the vacant possession to the plaintiff