LAKSH NAGRI SEVA SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) From the previous orders on this PIL, it is evident that the Court was inclined to entertain it. A formal order of admission of the PIL has not been passed. We pass it today. Hence, Rule. The respondents appearing through Advocates waive notice and accept service.

(2.) On 27-11-2019, after hearing both sides, the following order was passed on this PIL:-

(3.) A brief reference to the facts of this PIL is necessary. It has been filed by a non-governmental organisation claiming an interest in preserving and protecting public properties and Government lands. The respondents to this PIL are, the State of Maharashtra through the Department of Revenue and Forest, the Department of Social Justice and Empowerment, the District Collector (the Collector, Mumbai Suburban District), the Superintendent of Land Records, the Tahsildar, the City Survey Officer and the Officers of the above Departments functional in Mumbai, the Chief Forest Conservator, the Commissioner of Konkan Division, the Commissioner of Police, the Commissioner of the Economic Offences Wing of the police. These respondents are represented by the learned Additional Government Pleader Mr. Abhay Patki. The Deputy Salt Commissioner and the Commissioner of Salt, Government of India, are parties represented by the Advocate, namely, the Central Government Advocate. The rest of the parties are private entities claiming right, title and interest in certain lands. They have been impleaded because their claims are based, according to the petitioner, on some documents to which extensive reference has been made.