VENKATESH HIRAYYA GANJI Vs. JAGDISH LIMBAVYA RACHHA

JUDGEMENT

(1.) RULE . By consent of parties, Rule made returnable forthwith and heard finally.

(2.) THIS petition challenges the order dated 16.11.1996 passed by the Competent Authority, Konkan Division, Bombay, in Case No.28/1991, allowing the application filed by the respondent under Section 13A2 of the Bombay Rent Act and directing the present petitioner to handover vacant possession of the suit premises, i.e. Room No.A/197, Shastri Nagar, Near Pratiksha Nagar, Bombay.

(3.) SHRI Gokhale, learned counsel appearing for the petitioner, urged before me that in paragraph 2 of his application the respondent has stated thus :