GHASS COMPOUND INDUSTRIAL ASSOCIATION, Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) Before we turn to the Petition, we believe we must make a reference to events in Court during several hearings after this Petition was first moved in September 2021, and then from November 2021 onwards, when this Petition was first in the roster of this Division Bench.

(2.) Mr. Khandeparkar, learned counsel for the developer submits that even at this stage the developer is ready to provide transit rent in parity with other slum dwellers provided it is agreeable to the petitioners to vacate the premises.

(3.) Learned counsel for the petitioner may serve copies of the writ petition on learned counsel for the respondents.