Uday Umesh Lalit, J. - (1.) Leave granted.
(2.) This appeal arises out of Judgment and Order dated 19.06.2014 passed by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur in Writ Petition No.2199 of 2003.
(3.) The appellant, landlord of the premises in question sought permission of the Rent Controller under the provisions of C.P. and Berar Letting of Houses and Rent Control Order, 1949 seeking eviction of the respondent on the grounds that he bona fide required the premises and that the respondent was habitual defaulter in paying rent to the appellant. After the Rent controller granted the permission, the appellant terminated the tenancy by issuing notice under Section 108 of the Transfer of Property Act, 1982. Thereafter, he filed Civil Suit No.334 of 1996 seeking eviction of the respondent. However, an objection was taken by the respondent that the premises were governed by the Maharashtra Slum Areas (Improvement, clearance and Re-development) Act, 1971 (hereinafter referred to as, 'the Act') and as such the requisite permission of the Slum Authority under Section 22 had to be obtained. The suit was therefore withdrawn by the appellant, and application was preferred by him before the Slum Authority seeking required permission.;