ANIL VIVEKANAND BELSARE Vs. ASHA DIGAMBAR THAKRE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally by consent of parties.

(2.) The Petitioner, who is a tenant, has suffered the decree of eviction under the provisions of the Maharashtra Rent Control Act, 1999.

(3.) The narrow ground, on which petitioner has suffered the decree, is that he has failed to pay, when due, the amount of Property Tax along with Educational Cess and Employment Guarantee Tax.