NEW PRAGATI WELFARE SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners are seeking direction against respondent No.2 to take necessary action against respondent No.3-Developer upon failure to comply the terms and conditions of the permission granted to them to develop the property known as "Siddhi Chawl No.6 " situate at Bhawani Shankar Road, Dadar (West), Mumbai - 400 028.

(3.) Main grievance of the petitioners is that though respondent No.3-Developer agreed to pay monthly compensation to the tenants, they failed and neglected to pay the same.