MANILAL MANGILAL PAREKH Vs. NARENDRA BHIKULAL JAISWAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties at admission stage.

(2.) This Writ Petition challenges the order dated 16.06.2017 passed in application No.5 of 2014 by the competent authority Rent Control Act Court, Nashik Division, Nashik and the judgment and order dated 25.01.2018 passed by the Additional Commissioner, Nashik Division, Nashik in Rent Control Revision (RTS) No.637 of 2017 confirming thereby the order passed by the competent authority.

(3.) Brief facts giving rise to the Writ Petition are as under :