SILARBI SHABIR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this Petition, the Petitioner seeks certain direction from this Court which include action under the Maharashtra Prevention of Dangerous Activities of Slumlords Bootleggers and Dangerous Persons Act, 1981. It seeks a Mandamus or order to the Respondent Nos.1 to 5 for taking appropriate preventive other action against Respondent Nos.6 to 14 and all these prayers are made for person who has no locus standi . Petitioner is neither the owner nor the occupant of any of the structures on which it is illegally constructed. Writ jurisdiction cannot be invoked for such purposes. Hence Petition dismissed. Petition dismissed.