JYOTI BUILDERS Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Judicature at Bombay (Original Ordinary Civil Jurisdiction) dtd. 18/12/2024 by which the writ petition filed by the appellant herein seeking to challenge the orders passed by the respondent No. 1 herein dtd. 3/10/2022 and respondent No. 3 herein dtd. 7/10/2024 respectively came to be dismissed.

(3.) Over and above the challenge to the two orders referred to above, the appellant also prayed before the High Court for a writ of mandamus directing the respondent Nos. 1 and 3 herein respectively to implement the order dtd. 26/2/2015 passed by the respondent No. 1 herein i.e. the Chief Executive Officer, Slum Rehabilitation Authority (CEO-SRA).