JAMBU KUMAR SETH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition under Article 227 of the Constitution of India calls in question the legality and correctness of a judgment and order passed by the Additional Divisional Commissioner, Konkan Division, Mumbai, in Revision Application No. 832 of 2024, whereby the Revision preferred by the Petitioner against an order passed by the Competent Authority under Sec. 24 of the Maharashtra Rent Control Act 1999 ("the Rent Act 999") came to be dismissed by affirming the order of eviction passed by the Competent Authority.

(3.) Background facts can be stated in brief as under: