P K ACHYUTAN Vs. GANGADHAR RAMHARI HONRAO

JUDGEMENT

(1.) THE writ petitioners are tenants, facing an order of eviction grounded for arrears of rent under section 12(3)(b) of the Bombay Rent Hotel and Lodging House Rates Control Act, 1947, hereinafter called the Act. Both the courts concurrently found that the original petitioner was in arrears and has not deposited the arrears of rent in order to avail the benefit of Sec. 12(3)(b).

(2.) I heard the learned counsel for the petitioner Shri Suresh Kumbhar and Shri K. Y. Mandlik for the Respondents 1 and 2 and also Miss A.R.S. Baxi for the Respondent no.3.