PARADISE VENTURES Vs. ANANDI K ARAS

JUDGEMENT

(1.) Heard Shri A.D. Bhobe, learned counsel appearing for the petitioners and Shri Sudin Usgaonkar, learned counsel appearing for the respondents. Rule. Heard forthwith with the consent of the learned counsel.

(2.) The learned counsel appearing for the respondents waives service.

(3.) The above petition challenges an order dated 05.07.2012 passed by the learned Administrative Tribunal whereby an order passed by the Rent Controller on an application filed by the petitioners to bring the legal heirs of the deceased respondent on record came to be quashed and set aside. During the course of the hearing of the above petition, Shri Bhobe, learned counsel appearing for the petitioners has pointed out that the application filed by the petitioners before the Rent Controller was to bring the legal heirs of the deceased respondent on record and in the alternative to permit the petitioners to withdraw the proceedings with liberty to file fresh proceedings. The learned counsel further pointed out that the learned Tribunal whilst passing the impugned order has not considered the second aspect of the alternative relief sought by the petitioners. In view of the above, both the learned counsels have agreed to dispose of the above Writ Petition by consent on the following terms.