GEETA MANGESH LAUD Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) Rule is already issued in these petitions. Respondents have appeared. The matters are heard at length for final disposal.

(2.) These three petitions are connected matters in as much as the subject matter property and the contesting parties are common. All three petitions are in respect of subject matter property which is Block Nos. 1 and 2 (Flat Nos. 4 and 5) on the first floor of building called Ruby Mansion situated on property bearing C. Survey No. 1873, Carnegy Lines, Near Metro Cinema, Mumbai. This property is hereinafter referred to as "the subject matter property or the said premises" for short.

(3.) The Petitioners in Writ Petition No. 1836 of 2012 and the Petitioner in Writ Petition No. 1653 of 2012 have filed petitions challenging the Judgment and orders dtd. 21/6/2010 and 27/7/2010 respectively passed by the Controller of Accommodation and the Appellate Order dtd. 26/8/2011 passed in File No. R-II/Niwas/88 by the Appellate Authority and Principal Secretary, General Administration Department (GAD), Government of Maharashtra in respect of flat Nos. 5 and 4 respectively.