SUDHIR CHIMANLAL DHARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Singh, the learned counsel representing the Petitioners, Mr. Takke, the learned AGP representing the Respondents-State and Mr. Suresh Kumar, the learned counsel representing the Respondent - Western Railway.

(2.) This Writ Petition has been instituted under Article 226 of the Constitution of India by the Petitioners who are said to be the owners of land bearing Plot No.11, TPS and IV at Vile Parle bearing C.T.S. No.549, 549/1 and 549/2, admeasuring 300.20 sq.mtrs. along with the building known as "Shreeji Kiran" standing thereon. The building in question is said to be occupied by the various tenants along with the Petitioners.

(3.) The prayer made in this Writ Petition is for quashing the Award dtd. 26/8/2022 so far as it relates to the building in question and also to quash the Notice dated 18 th October 2022 whereby the possession of 19.5 sq.meters of the said land on which the portion of the said building stands, in which the tenants have their respective flats, is sought to be taken over.