DATTATRAY BHOIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Mentioned. Taken on board.

(2.) Urgent circulation sought of this matter on the basis that a Petitioners want a direction against Respondent No. 3, namely the Cooperative Housing Society, to allow the Petitioners to present an application for an Occupancy Certificate ("OC") for their premises subject to compliance of all formalities. This relief is sought by the Petitioners in their capacity as occupants. The second relief, also against the society, is not to take coercive action against the Petitioners regarding the occupancy of their flats.

(3.) We have no hesitation in rejecting this Petition immediately and saying that there is no question of circulation. A Writ is sought against a Cooperative Housing Society which is not against an instrumentality of the state.