JAGDISH MAVJI TANK (DEAD) Vs. HARRESH NAVNITRAI MEHTA

JUDGEMENT

(1.) The dispute in this Contempt Petition and Miscellaneous Applications relates to the redevelopment of property situated at Plot No.231, T.H. Kataria Marg, Mahim, Mumbai also known as Jariwala Chawls ("subject property"). As we are not concerned with the historical background, the antecedent facts are not dealt with in this judgment. The brief facts that are necessary for the adjudication of the dispute herein are as follows.

(2.) The tenants/occupants of the Jariwala Chawl filed a Writ Petition (Civil) No.2545 of 2006 in the High Court of Bombay for the following reliefs:

(3.) On 21/1/2016, the High Court passed an order in the said Writ Petition to the following effect: