GANESH KISANDAS LASHKARE Vs. MAHABIRPRASAD CHAURASIA

JUDGEMENT

(1.) The challenge in the present writ petition is to the adjudication of standard rent in proceedings initiated under Section 8 of the Maharashtra Rent Control Act, 1999 (for short 'the said Act').

(2.) The respondent herein is the owner and landlord of house admeasuring 1056 sq.ft., which is occupied by the petitioner as a tenant. The tenancy was created in the year 1961 on monthly rent of Rs.20/.

(3.) Shri R.S. Parsodkar, the learned Counsel for the petitioner submitted that there was no evidence whatsoever on record to fix the standard rent at Rs.1,200/ per month. According to him, the construction was of the year 1950 and the standard rent fixed was on a much higher side. He submitted that considering the age of the construction, some reasonable enhancement in the amount of rent could have been granted, but not Rs.1,200/ per month. He referred to the interim order dated 25/11/2009 and submitted that the interim rent fixed at Rs.700/ per month was reasonable.