RISHI RAMAN PUNNILATH Vs. YOGESH GOPI RAO PAWAR

JUDGEMENT

(1.) Under Section 24 of the Maharashtra Rent Control Act proceedings, the Competent Authority, Konkan Division, Mumbai in Eviction Application 140 of 2018 initiated by the Respondent-landlord passed the following order:-

(2.) It is the contention of the Petitioner-licensee that, already Revision pursuant to the provisions of Section 44 is pending before the appellate authority and before taking recourse to the said proceedings, arrears to the tune of Rs 10,94,500/- are already deposited pursuant to the order of the appellate authority when interim relief was granted in his favour.

(3.) Mr. Chandra Bose then would urge that interim relief came to be vacated vide impugned order dated 7 th October, 2020 keeping pending Revision for final hearing as it is claimed that the order of payment of license fees and compensation is not complied with. Mr. Chandra Bose would urge that, whether the Petitioner is liable for payment of amount of Rs 55,000/- i.e. double the license fees is an issue which is required to be looked into revisional jurisdiction. He has also relied upon certain collateral criminal proceedings so as to claim that the Petitioner is not liable to pay the amount as has been ordered. As such, contentions are, till Revision is decided, stay to the execution of the order of eviction needs to be restored by quashing the order impugned.