RAVISHANKAR S/O GAYAPRASAD AWASTHI Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Shri A.S. Chandurkar, learned counsel for petitioner and Mr N S Khubalkar and Deshpande, learned AGPs for Respondent No.1.

(2.) By the orders dated 21.11.2007 and 6.12.2007 passed in Writ Petition No. 5215/2007 and W.P.No. 5525/2007 respectively, this Court had issued notice before admission to the respondents, with intimation that the petition shall be disposed of finally. Respondents are served. But Respondent no.2 in these petitions chose not to appear. So far as Writ Petition No.5513/2007 is concerned this Court had issued notices to the respondents on 11th December 2007 and the petition was directed to be listed along with Writ Petition Nos.5215 and 5525 both of 2007. Shri L. B. Ambarkhane, learned Advocate has filed appearance on behalf of Respondent No.2. All the petitions were placed for admission on 24th 27th and 31st of March 2008, however, none appears on behalf of Respondent no.2 and, therefore, the matters were adjourned today. Today also, nobody appears on behalf of the respondent no. 2. Since the petitions are to be disposed of finally at the stage of admission, I grant Rule and by consent of respondent no.1 Rule is is made returnable forthwith.

(3.) All the Petitions are filed by the landlord under Maharashtra Rent Control Act, 1999 ( hereinafter for the purpose of brevity, referred as "the Rent Act") against respondent no.2- tenant for order of an eviction under the provisions of Section 23 read with sections 43 and 44 of the Rent Act.