MAYUR NITIN NAGONKAR Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

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

(2.) By this Petition under Articles 226 and 227 of the Constitution of India, the Petitioner takes exception to a judgment and order dated 10 th August 2022 passed by the Additional Commissioner, Konkan Division, in Revision Application No. 174 of 2022 whereby the said Revision Application preferred by the Petitioner came to be dismissed by affirming an order passed by the Competent Authority under Sec. 24 of the Maharashtra Rent Control Act 1999 ("the Rent Act 1999").

(3.) The background facts leading to this Petition can be summarised as under: