GANGADHAR R.SHANBHAG Vs. MULLA ISSUB

JUDGEMENT

(1.) Heard Mr.Karn for the Petitioner and Mr.Kholkar for Respondents No.1(a) to 1(g).

(2.) Rule. The rule is heard immediately with the consent of and at the request of the learned Counsel for the parties.

(3.) The Petitioner challenges the Judgments and Orders dtd. 21/9/2005 and 16/3/2017, passed by the Rent Controller and the Appellate Authority (District Judge-1, North Goa at Panaji), concurrently holding that the Respondent-landlord had proved that he requires the tenanted premise for his own occupation bona fide and further that the Petitioner (tenant) had acquired vacant possession of other premises within an area of 5 km. radius from the tenanted premises. Based on these grounds, the two Courts have ordered the Petitioner's eviction from the suit premises.