RAMCHANDRA B RELWANI Vs. RAEES AHMED FARUQUE

JUDGEMENT

(1.) Writ petitioner is the applicant in an application made under Section 24 of the Maharashtra Rent Control Act, 1999 (hereinafter referred to as "the said Act") before the Competent Authority. The Respondent to this writ petition is the respondent in the said application.

(2.) According to the case of the Petitioner, he is the owner of flat No.1 more particularly described in paragraph No.1 of the petition. The said flat is hereinafter referred to as "the suit flat". According to the case of the Petitioner, in October, 2001 he granted leave and license to the Respondent to use and occupy the suit flat for a period of 11 months. The case of the Petitioner is that after expiry of the period of 11 months, the period of license was extended by a further period of 33 months.

(3.) As the Respondent did not vacate the suit flat, the aforesaid application under Section 24 of the said Act was filed by the Petitioner before the Competent Authority.