KALPATARU LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. By consent of all parties Rule is made returnable forthwith and the Writ Petitions are taken up for fnal hearing.

(2.) These three Writ Petitions that were heard together arise from very similar facts and raise identical issues and are therefore being disposed of by a common order and judgment. For convenience the facts in the frst Writ Petition will be set out and the facts in the connected Writ Petitions will be briefy referred to thereafter. The Petitioners in all the three Writ Petitions are person who are developing plots of land in the vicinity of the Mumbai International Airport. The Respondents in all the three Writ Petitions are the Union of India (through the Ministry of Civil Aviation), the Airports Authority and the Appellate Committee - Airport Authority of India (hereinafter the "Appellate Committee").

(3.) In Writ Petition (L) No. 3646 of 2019, the Petitioner, Kalpataru Ltd. is developing three plots all of which are at Village Kole Kalyan, Santacruz, East. The frst plot, in respect of which the Petitioner is also the owner, is CTS No. 4100 ("Plot No. 1"); the second plot is sub-divided Plot No. A of CTS No. 4106 and 4108 (" Plot No. 2"); and the third plot is sub-divided Plot No. B of CTS No. 4106 and CTS No. 7632 ("Plot No. 3").