MANSOOR ALI FARIDA IRSHAD ALI Vs. TAHSILDARI,

JUDGEMENT

(1.) Delay condoned. I.A(s) seeking permissions to file Special Leave Petitions are allowed.

(2.) Leave granted.

(3.) These appeals challenge the order dtd. 4/1/2023 where the High Court of Bombay dismissed a writ petition filed impugning a notice dtd. 6/12/2022, issued by Slum Rehabilitation Authority (hereinafter 'SRA'), directing appellants to vacate their respective premises located in the plot of land in question as the same is to be redeveloped.