- (1.) The petitioners have been tenant in the shop initially let out by the father of the respondent in the year 1971. In the year 2009, the respondent filed a suit for eviction and possession as well as mesne profit under the provisions of the Maharashtra Rent Control Act, 1999. The Trial Court decreed the suit for eviction on 05.03.2015 after holding that there was bona fide need of the plaintiffrespondent of the suit property. Thereafter, an appeal filed by the petitioners was dismissed by the District Judge on 28.09.2016 with the direction to the petitioners to handover possession within 30 days.
(2.) The petitioners, thereafter, filed a Writ Petition which was also dismissed by the High Court on 12.07.2019, and time was granted till 31.10.2019 to vacate the said premises.
(3.) The petitioners, then, filed Special Leave Petitions before this Court, which were also dismissed on 03.10.2019 with the following order: "The Special Leave Petitions are dismissed. However, on the request of the learned counsel for the petitioners, we allow the petitioners further period till 31st March, 2020 to vacate the premises subject to filing of usual undertaking within four weeks from today. Pending application(s), if any, stands disposed of accordingly." Even then the petitioners did not vacate the said premises and chose to file a Review Petition before the High court, which was also dismissed on 12.02.2021. Challenging the said Order, these Special Leave Petitions have been filed. ;