PRIYA CONSTRUCTION CO. Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) Serial Number No. 19 on our list today is not just one Writ Petition No. 5116 of 2022 (originally Writ Petition (L) No. 34602 of 2022), but a number of interim applications by various parties. The tabulation below shows the Interim Application and the names of the Applicant: <IMG>JUDGEMENT_168_LAWS(BOM)6_2023_1.jpg</IMG>

(2.) The Writ Petition itself was disposed of by an order of 1/12/2022. Then the Developer, Priya Construction, filed Interim Application (L) No. 471 of 2023. Prayer (a) of that Interim Application sought a restoration of the Writ Petition. Prayer (b) asked that a joint demarcation be carried out of the site in question. The reason for seeking restoration was Priya Construction's stand that the Division Bench order of 1/12/2022 was sought to be circumvented by conducting what Priya Construction says was a sham, bogus or farcical enquiry under Sec. 13(2) of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (the "Slum Act").

(3.) We took up Priya Construction's Interim Application (L) No. 471 of 2023 on 7/2/2023. At that time, before us was a self- proclaimed activist. We dealt with that and then we restored the Petition to file and recalled the order of disposal to the extent that it disposed of the Petition.