RUSTAM PHIROZE MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the above Writ Petition Shri Rustam Phiroze Mehta (' the Petitioner ') has prayed or a writ in the nature of Mandamus or any other appropriate writ against Respondent Nos. 2 and 3, i.e. The Collector, Pune District and The Tahsildar, Pune City respectively, mandating them to comply with the Order-cum-Directions dated 15th April, 2019 issued by the Maharashtra Real Estate and Regulatory Authority, Mumbai. By an Order dated 20th January, 2021 the Petitioner was allowed to amend the Petition and seek urther ad-interim / interim reliefs against Respondent No. 4 - Marvel Sigma Homes Private Limited which relie s are sought in aid of the final relief.

(2.) Admit.

(3.) By this Order, we will consider whether the Petitioner is entitled to the following interim relie s as sought in the present Writ Petition (as amended pursuant to Order dated 20th January, 2021):