KALPANA PRAMOD SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) By this petition, under Article 226 of the Constitution of India, Petitioner is seeking direction against the Respondents to give effect to and fix the rental compensation in respect of the premises admeasuring 2790 sq. ft. on the ground floor in the building known as Pushpa Kunj Co-operative Housing Society 16, 'A ' Road, Churchgate, Mumbai 400 020 and pay the same to the petitioner.

(3.) The learned counsel for the petitioner submits that in the present proceeding, earlier respondent Union of India filed B.A.N. No.765/SR of 1978 for fixation of Standard Rent of the said premises. He submits that the Small Causes Court, by order dated 26.03.1996, had fixed the standard rent @ Rs.1796/- per month inclusive of permitted increases, water charges etc. in the year 1977. Operative part of the said order reads thus: