SHREE SAI GANESH NARDASNAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr Surana appears for the Applicant. It is the owner of the property that is sought to be acquired under the slum redevelopment proposal propounded by the Writ Petitioner. Obviously, the Applicant is a necessary party.

(2.) The Interim Application (L) No. 14723 of 2023 for impleadment is made absolute. INTERIM APPLICATION (L) NO. 14750 OF 2023:

(3.) The Interim Application is by three other SRA societies. These three societies are opposed to the Writ Petitioner and they oppose the proposal that is propounded by the Petitioner. It relates to the same plot of land and we believe that they have an entitlement to be heard because their own proposal is in coordination with the owner represented by Mr Surana.