GULABBHAI B BHAVSAR Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) 1. This matter has been referred to the Division Bench by a learned Single Judge (A.P. Ravani, J) of this Court as His Lordship was unable to agree with the earlier view taken by another learned Single Judge (N.H. Bhatt, J) in the case of Bai Dudhiben Raghav v. Shri Nanji Gordhan and another, reported in 1981 GLH 57.

(2.) THE only question that calls for determination in this application is whether an order passed under Section 23(A) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (hereinafter referred to as 'the Act'), is revisable before the learned District Judge.

(3.) IN order to appreciate the aforesaid question, it will be profitable to refer to the provision contained in Section 29 of the Act in its entirety, which reads as under :