STATE OF MAHARASHTRA Vs. ASPI CHINOY

JUDGEMENT

(1.) Delay condoned and leave granted in SLP(C) Nos. 26906-26911 of 2011.

(2.) By way of the present appeals, the State has assailed the judgment and order dtd. 29/9/2009 passed by the Division Bench of the High Court of Judicature at Bombay in Writ Petition No. 713 of 2001, thereby allowing the writ petition filed by the respondents.

(3.) The respondents-original writ petitioners had filed the writ petition challenging the letter dtd. 27/6/2000 addressed by the Collector to the Sub-Registrar, Bombay City, Old Custom House. By the said letter, the Collector had directed the Sub-Registrar not to register any transaction in respect of transfer of flats in the buildings situated in B.B.R. Block Nos. 3 and 5, Nariman Point and Cuffe Parade, Bombay without obtaining a No Objection Certificate from the Collector.