S.M. PASHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with impugned judgment(s) and order(s) passed by the High Court of Judicature at Bombay in Writ Petition No. 6142/2014 and Writ Petition No. 5490/2014, the present Special Leave Petitions (SLP) have been preferred by some of the tenants in occupation of the premises in question.

(2.) Dr. A.M. Singhvi, learned Senior Advocate has appeared on behalf of the petitioners in Special Leave Petition (C) No. 4428/2016 except petitioner No. 4. Shri Rana Mukherjee, learned Senior Advocate has appeared on behalf of the petitioners in Special Leave Petition (C) No ...CC No. 4922/2016. Shri Dhruv Mehta, learned Senior Advocate has appeared on behalf of the present office bearers. Shri Neeraj Kishan Kaul, learned Senior Advocate has appeared on behalf of respondent No. 5 in SLP (C) No. 4428/2016 - main contesting respondent. Shri Venugopal, learned Senior Advocate has appeared on behalf of respondent No. 17, Shri Gurukrishna Kumar, learned Senior Advocate has appeared on behalf of respondent No. 16 and Shri Sanjay Jain, learned ASG has appeared on behalf of the State of Maharashtra/MHADA.

(3.) Two IAs are filed for perjury on behalf of respondent No. 5. One IA is filed on behalf of respondent No. 5 challenging the termination of the development agreement which was in its favour.