KETAN BHAILAL SHAH Vs. ADJUDICATING AUTHORITY AUTHORITY, MUMBAI

JUDGEMENT

(1.) At the outset, learned senior advocate Mr.Deven Parikh with learned advocate Mr.Arpit Singhvi appearing for the petitioners has submitted that the petitioners have already filed the appeals before the Committee, which has been formed in view of the notification dtd. 11/7/2022 and suitable direction is to be given to the concerned committee to decide their appeals resolving the grievances of the petitioners. It is submitted that the present writ petitions are filed only because the committee was not formed. It is submitted that the appeals of the petitioners, which are filed in 2019 may be ordered to be decided within a period of three months.

(2.) Under the circumstances, the concerned committee may decide the appeals filed by the petitioners preferably within a period of three months.

(3.) The present writ petitions stand disposed of with the aforesaid direction. Direct service is permitted.