BAJARANG PANDURANG KUMBHAR Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The grievance of the Petitioners was that his application was not being heard by the Apex Grievance Redressal Committee ("AGRC"). A Division Bench in the vacation directed that the AGRC should fix a date of hearing and then proceed to hear the Petitioner. That hearing was held on 26/5/2023. The matter is kept for orders before the AGRC.

(2.) In this view of the matter, the Petition will not survive. The Petitioners apprehend that if the order of the AGRC is against him, he may encounter a notice of eviction within 48 hours.

(3.) In this context, although the learned advocate for the Petitioners says that an adverse order by the AGRC should be stayed, our attention is drawn by Mr Shah to an order of 23/2/2023 in Writ Petition (L) No. 4917 of 2023, Esperance Almeida v Slum Rehabilitation Authority, and a connected Petition. The order in question reads thus: