KAGALWALA BUILDING RESIDENT WELFARE ASSOCIATION Vs. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. The petition is, with the consent of the parties, heard finally.

(2.) Respondent Nos. 2 and 3 are the Mumbai Building Repairs and Reconstruction Board and the Municipal Corporation of Greater Mumbai, respectively. Respondent No.4 Aaraaish Developers are a partnership firm.

(3.) It would be convenient to preface this judgment with a summary of it.