MANIRAM SATYANARAYAN CHAUDHARI Vs. ESTATE MANAGER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent of the parties finally.

(2.) This writ petition takes exception to the judgment and order dated 23rd January, 2000 passed by the Competent Authority, Maharashtra Housing and Area Development Board, Aurangabad (hereinafter referred to as "the MHADA") in Case No.44 of 1997 and the judgment and order dated 15th November, 2011 passed by the Appellate Officer under the Maharashtra Housing and Area Development Act, 1976 (hereinafter referred to as "the MHADA Act"), Aurangabad in Appeal No.7 of 2000.

(3.) It is the case of the Petitioner that, the MHADA had allotted the tenement to the Petitioner from 19th November, 1988 and accordingly, the Petitioner had taken possession of the said tenement and since then, the Petitioner is residing in the said tenement.