POWAI PANCHSHEEL CO-OP HSG SOCIETY & ANR Vs. MAHARASHTRA HOUSING AREA DEVELOPMENT AUTHORITY (MHADA) & ORS

JUDGEMENT

(1.) This appeal is directed against the final judgment and order dated 26.03.2008 passed by the High Court of Bombay in Writ Petition No.2017 of 2003 whereby the High Court dismissed the Writ Petition filed by the appellants.

(2.) In order to appreciate the issues involved in this appeal, it is necessary to set out the facts in detail hereinbelow.

(3.) The appellants herein were the writ petitioners whereas the respondents herein were the respondents in the writ petition out of which this appeal arises.