SHERKHAN NAZIR MOHD KHAN Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) At the beginning of the hearing, Mr Kudle reiterated his position and claim in regard to the location of the structure.

(2.) The short question that arises is whether CTS Nos. 152 and 151 are both covered by the slum notification under Sec. 4 and by the SRA Letter of Intent. If both CTS numbers are in fact covered, no question remains of Mr Kudle saying his clients ' structure is on one and not on the other, because this would make no difference at all.

(3.) We are shown the Sec. 4 Notification dated 14th November 1977. This in fact mentions CTS No. 151 and all its parts 151/1 to 151/63 and CTS No. 152 and parts 1 to 43. Clearly, therefore, the slum notification would cover the Petitioners ' structure. The LoI itself, a copy of which is at page 141, says that it extends to plot bearing No. 151, 151/1 to 61, 151 C(part), 152 and 152/ 1 to 43. So far as CTS No. 151 is concerned, this revised LoI covers the whole of it and its parts. The same is also applicable to parts 1 to 43 of CTS No. 152.