DHANRAJ BHAGIRATH GOTWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petition, the Petitioner has inter alia prayed for the following relief:-

(2.) The impugned order dtd. 10/4/2014 is passed by Respondent No. 3-Slum Rehabilitation Authority ("SRA") pursuant to objection application dtd. 3/10/2012 filed by Respondent No. 4-Developer, inter alia, raising a dispute in respect of structures at Sr No. 27 and Sr. No. 28 in Annexure-II dtd. 29/6/2007 pertaining to Mr. G.D. Gotwal (son of Petitioner) and D.B.Gotwal (Petitioner ) respectively.

(3.) Such of the facts which are relevant to dispose of the present petition are briefly stated as under:-