PARINEETA CHAUDHARI Vs. MOHAMMED HUSSAIN A FURNITUREWLLA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Rule. Rule made returnable forthwith by consent. Mr.Godbole waives notice for the respondent. As short question is involved, petition is taken up for final disposal forthwith by consent.

(3.) This writ petition under Article 227 takes exception to the judgement and order passed by the Additional Commissioner, Konkan Division, Mumbai dated 4th February 2008 in APPEAL/DESK/MRCA/REV/345/ 07. By the said decision, the revisional authority was pleased to dismissed the revision preferred by the petitioners and instead confirmed the order passed by the Competent Authority (Rent Act) Konkan Division Mumbai in Eviction Application no.49 of 2005 dated 28th June 2007.