S.S.V.DEVELOPERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent rule is made returnable forthwith. .

(2.) By this petition under Article 226 of the Constitution of India, the petitioners are challenging the communication dated 19th March 2011 issued by the Slum Rehabilitation Authority (SRA for short), requiring the petitioners to obtain No Objection Certificate (NOC for short) from the Naval Authorities, the communication dated 4th November 2010 issued by the State Government to the Municipal Corporation prescribing condition of NOC, a communication dated 29th April 2011 was issued by the Government of Maharashtra to SRA directing issuance of stop work notice to the petitioners and finally stop work notice dated 30th April 2011 issued by the SRA.

(3.) Since detailed arguments are canvassed and at the stage of interim injunction/ relief, we have heard parties on all issues and points canvassed before us.