AJAY GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, by consent made returnable forthwith. The learned counsel appearing on behalf of the Respondents waive service on behalf of the respective Respondents. By consent, the Petition is taken up for hearing and final disposal.

(2.) Air India, during the period when a proposal to set up an airport at Navi Mumbai was under consideration, had submitted a proposal to CIDCO for the allotment of land on which it would construct staff quarters for its employees.

(3.) The buildings which were to be constructed on the plot of land were to be used by Air India only for accommodating the members of its staff and could not be sold either individually or to a co-operative housing society of the employees without the prior permission of CIDCO. In an affidavit filed in the earlier proceedings by CIDCO, it has been stated that under the Regulations of 1975, in the case of an intended transfer the lessee was required to approach CIDCO and to pay additional lease premium and transfer charges and thereupon opt for transfer.