HARISH NATHMAL KHETAN Vs. SHAMLAL MANNALAL BAGDIA

JUDGEMENT

(1.) Heard Shri R.L. Khapre, learned Counsel for the petitioner, Shri U.J. Deshpande, learned Counsel

(2.) Rule. Rule made returnable forthwith by consent of the learend Counsel for the parties.

(3.) The petitioner-landlord is assailing the order dated 13-1-2015 rendered by the Additional Collector, Akola in Revenue Appeal BRA-13(3)/Akola/4/2011-12, by and under which the order dated 26-4-1999 passed by the Resident Deputy Collector and House Rent Controller, Akola granting permission to issue quit notice under Clause 13(3)(i) & (ii) of the C.P. and Berar Letting of Premises and Rent Control Order, 1949 ("Rent Control Order" for short), is granted.