PRAMOD VITHAL SALGAONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) First Petitioner is a proposed society of unauthorized occupants residing on immovable property known as "Sethana Compound" bearing C.S. 1/367 of Mazgaon Division. The Petitioner seeks to impugn -

(2.) The substance of the challenge is to an approval which has been granted for a proposed redevelopment to the Mazgaon Dholkawala Co-operative Housing Society (Proposed), the Twelfth Respondent, under Development Control Regulation 33(7). The land in question was leased to the Municipal Corporation by the State Government. There are 54 municipal tenants on structures situated on the land. Besides this, there are 29 encroachers, who are unauthorized occupants.

(3.) On 8th May, 2000, the unauthorized occupants of the land submitted a proposal for redevelopment under DCR 33(7) in the name of Chamunda Co-operative Housing Society (proposed) through a developer, Shankala Associates. The name of the First Petitioner has since been changed to Shri Dattaguru Co-operative Housing Society.