SANDESH DAYANAND MOHITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed praying for the following reliefs:

(2.) The petitioners are three in number, they state that they are representing the occupants of Building nos. 12B, 13B, 14B, 15B and 16B. We do not find that there is any registered association of persons, which is pursuing the present petition. Merely on the averments as made in paragraph 1, we cannot accept that this petition is filed in a representative capacity. It would be thus required to be considered that the petition is filed on behalf of three petitioners.

(3.) The petitioners are occupying the tenements in premises which are described as "BDD chawls" situated at Naigaon in Mumbai, which are being redeveloped by the respondent-MHADA. It is stated that the redevelopment of BDD chawls is being executed at three sites, namely, Worli, Naigaon and N.M. Joshi Marg involving about 195 chawls. Insofar as the petitioners are concerned, their premises are part of redevelopment of 42 chawls at Naigaon, which are situated on a building of land admeasuring 6.45 hectares. The petitioners state that they are concerned with Building nos. 12B, 13B, 14B and 15B.