SHRAMIK MUKTI SANGHATANA Vs. F.A. ENTERPRISES

JUDGEMENT

(1.) By this petition, which is styled as a Public Interest Litigation and which was listed today only because firstly it is pending from the date of its institution, namely, from 2011, and secondly there was a detailed order passed on the previous occasion, which reads as under :

(2.) Pursuant thereto, we have affidavits filed on behalf of the respondent Nos.2 to 4 and The Mumbai Metropolitan Regional Development Authority (for short "MMRDA").

(3.) The PIL is seeking a writ of certiorari or any other writ, order or direction in the nature of certiorari for quashing and setting aside the work orders issued towards the execution of the proposed Kalu Dam at Murbad in Thane District.