STERLING BUILDCOM PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, filed on 8 May 2012, the petitioner challenges the order dated 24 April 2012 of the State Government, by which the Circular dated 12 November 2010 and the provisional Letter of Intent (hereinafter referred to as LOI) dated 7 December 2010 both issued by Slum Rehabilitation Authority (hereinafter referred to as SRA) in favour of the petitioner came to be cancelled. The State Government also cancelled its own letter dated 8 October 2010, under which the petitioner's proposal for slum rehabilitation scheme was approved by the Government.

(2.) Facts leading to filing of this petition, briefly stated, are as under:

(3.) Before proceeding further it is necessary to give brief particulars of the Slum Rehabilitation Scheme for which SRA had issued provisional LOI in favour of the petitioner on 7 December 2010. In an ordinary slum rehabilitation scheme under Regulation 33(10) of the Development Control Regulations for Greater Mumbai, 1991 (hereinafter referred to as "DCR"), all that the society of slum dwellers and the developer are supposed to provide is