K R AGARWAL Vs. BALKRISHNA JAWAR

JUDGEMENT

(1.) THIS revision by the original complainant is directed against the order passed by the Presidency Magistrate 27th Court, Mulund, Greater Bombay dismissing the complaint filed by the Petitioner against respondent No. 1 and one V. K. Jawar, alleging offences under the provisions of the Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale Management and Transfer) Act, 1963 (hereinafter referred to as "the Act"), on a preliminary ground that the premises in dispute were not covered by the Act, inasmuch as they were not a "flat" within the meaning of that term as defined in the Act.

(2.) FEW facts which it is necessary to state for the purposes of this application , are these :

(3.) THE accused, who are brothers and were partners of a concern styled as M/s. Korbusiers, widely advertised a housing scheme which was called "mini Land". It appears that the accused had acquired about 45, 831 Sq. yards of open plot of land from M/s. Orient Corporation on lease for a period of ninety-nine years with a renewal clause and they proposed to divide this land in different plots and offered housing accommodation in these plots. It appears the scheme was that on each plot accommodation consisting of ground - floor and two other floors was offered to each purchaser. It seems that one building was to be constructed on each plot, but that building was to be divided into four different buildings touching each other. Several persons purchased the housing accommodation in this Scheme and it is common ground that the accused actually constructed such buildings and even delivered possession to the purchaser. One of the terms of the agreement was to form a co - operative society promoted by the accused. The accused not having done that, the present complaint out of which this revision petition arises was filed by the petitioner who is one of the purchasers of one of the portions of a building called a bungalow type building. The number of the bungalow type accommodation given to him is 5 - B. The complainant alleged various breaches of the provisions of the Act by the Accused.