DEENA PRAMOD BALDOTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and is heard finally by consent of the parties.

(2.) By this Writ Petition, Petitioner challenges the notification dtd. 26/5/2022 issued by the Housing Department of the Government of Maharashtra under sec. 14(1) of The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment)Act, 1971 (Slum Act), acquiring Petitioner's land bearing CTS No.355 (part), 355/267 to 307, 355/352 to 357, 355/411 to 443, 491 (Part), 491/1 to 4 admeasuring near about 5115.2 sq. meters situated at village Kurar, Taluka Borivali, Mumbai Suburban District.

(3.) The factual matrix of the matter is as under: