MACROTECH DEVELOPERS LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition was moved urgently yesterday. Considering the urgency, it was circulated for today. The urgency as set out by the petitioner is to the effect that by the impugned communication dated 17 September, 2021 issued by the Collector, Mumbai City to the Deputy Inspector General of Registration, Fort, Mumbai, a blanket prohibition has been ordered on the registration of any document, such as agreements for sale statutorily required to be undertaken as per the provisions of the Indian Registration Act.

(2.) The petitioner is seriously affected by such prohibition, as it pertains to land allotted to the petitioner by MMRDA on which the petitioner has already constructed 7 residential towers and 2 commercial towers as also one school. By virtue of the impugned communication, the agreements being registered by the petitioner with the purchasers of the flat/tenements in respect of the construction undertaken of the petitioner is sought to be prohibited.

(3.) By the impugned communication, the Collector has informed the said authority that no documents interalia in regard to any premises in regard to the land in question, namely, City Survey No. 8 be registered without the permission of the Collector. An official translation of the impugned letter reads thus: