RAM PRASAD YADAV DECEASED AND BOMBAY MINERAL AND ALLIED INDUSTRIES EMPLOYEES UNION AND BOMBAY COAL AND COKE WORKERS UNION Vs. CHAIRMAN BOMBAY PORT TRUST

JUDGEMENT

(1.) Heard Counsel.

(2.) Original Petitioner No. 1 who is dead was a hutment dweller and Petitioner No. 2 is a Union representing hutment dwellers having their hutments in lands belonging to the Bombay Port Trust. Respondents Nos. 1 to 3 to the petition are the Chairman of the Bombay Port Trust, Union of India and the State of Maharashtra respectively.

(3.) Some of the hutments in the Bombay Port Trust lands were cleared by the Bombay Port Trust in the first part of May 1985 and these hutments were demolished. The Petitioners filed a Writ Petition No. 992 of 1985 on the Original Side of the Bombay High Court inter alia for restraining the Bombay Port Trust from carrying out any further demolition of hutments and asking for several other reliefs.