SKYLARK BUILDCON PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in these petitions who proposed to construct buildings in the vicinity of Mumbai Airport filed the petitions with the following prayer:

(2.) The Respondent No.1 before us is the Union of India, Ministry of Civil Aviation (MoCA) whereas the Respondent No.2 is the Airports Authority of India (AAI), a statutory body constituted under Sec. 3 of the Airports Authority of India Act, 1994 (for short 'AAI Act').

(3.) It is pleaded that the petitioners in W.P.(C) No.2258/2017 and W.P.(C) No.2272/2017 have proposed to construct the buildings in Mumbai in implementation of Slum Rehabilitation Scheme (SRA Scheme) sanctioned by the Slum Rehabilitation Authority appointed by the Government of Maharashtra under Sec. 3-A of the Maharashtra Slum Area (Improvement, Clearance and Redevelopment) Act, 1971.