GEMINI DEVELOPERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Writ Petition is filed under the provisions of Articles 226 and 227 of the Constitution of India seeking to partially challenge order dtd. 28/6/2019 passed by the Respondent No.2 i.e. Apex Grievance Redressal Committee (for short "AGRC") in Appeal No.09 of 2015 directing the Petitioner to pay an additional 5% of the land cost as per the annual schedule of rates on account of there being a change in the Developer and in consonance with Slum Rehabilitation Authority (for short "SRA") office order dtd. 23/3/2015.

(2.) By consent of all parties, hearing of this Writ Petition is taken up finally, considering that completion of redevelopment of the subject slum rehabilitation project has been stalled in the meanwhile.

(3.) Such of the relevant facts necessary for adjudication of the present lis are briefly outlined herein under:-