A.H. WADIA TRUST Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition filed under Article 226 of the Constitution of India, the Petitioners have prayed for a Writ of Certiorari for quashing and setting aside the Notification dtd. 18/9/2017 issued by Respondent Nos. 1 and 2 under the proviso to Sec. 14(1) read with paragraph A of sub-clause (i) of clause (c) of Sec. 3D of Chapter 1A of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (for short 'the Slum Act '), and subsequent Report dtd. 28/8/2013 submitted by Respondent No.7 along with the purportedly issued the subsequent Show Cause Notice No. SRA/DC/T/D-4/Raza Ekta/ Hearing/ 2013/6 dtd. 22/4/2013.

(2.) The Petitioners have also prayed for a writ of Certiorari for quashing and setting aside the Report dated 27 th December, 2010 submitted by Respondent No.3 in respect of the said Show Cause Notice dtd. 22/4/2010 issued under the proviso to the Slum Act and the Notification dtd. 28/8/2015 issued by Respondent No.7.

(3.) The Petitioners also seek a declaration that the above referred documents are in contravention of law and in breach of principles of natural justice.