BOMANJI KAVASJI BOMAN BEHRAM Vs. MEHERNOSH MINOCHAR MEHTA

JUDGEMENT

(1.) This petition under section 482 of the Code of Criminal Procedure is directed against the order dated 27th July, 1979 passed by the learned Additional Chief Metropolitan Magistrate, 19th Court, Bombay issuing against the petitioners and respondents Nos. 2 to 9 herein, at the instance of respondent No. 1, the original complainant, process under sections 13 and 14 of the Maharashtra Ownership Flats (Regulation of Promotion of Construction, Sale, Management & Transfer) Act, 1963 (hereinafter referred to as the Ownership Flats Act).

(2.) Brief facts leading to the filing of this position are as follows :---

(3.) The Trust entered into a lease agreement with the sponsoring committee to enable the said committee to construct or cause to be constructed a building or buildings of ownership flats on the Trusts plot situated at Andheri, Bombay. Respondent No 1. (the original complainant) was one of the intending purchasers. As such intending purchaser, he confirmed in writing inter alia as follows :---