YALLAPA NARAYAN SONAVANE Vs. DIPAK VITHAL RAO

JUDGEMENT

(1.) Mr D'Silva for the 1st Respondent, the Developer through his proprietorship firm, has prepared a list of the amounts of arrears of transit rent from 2017-2018 and 2018-2019 that, according to the Developer, is yet due. This list is taken on record and marked 'X' for identification with today's date. The list answers only a few questions but simultaneously raises many more. Page 1 shows us figures in respect of 72 slum dwellers, 66 residential and 6 commercial. There are the persons that are said to be certified as eligible, i.e., whose names appear on Annexure-II. Amounts are computed as due to them for 2017-2018 and 2018-2019 and the aggregate is Rs.2,09,22,000.00.

(2.) The first question that arises for these 72 persons is about the arrears of transit rent from 2019-2020 onwards and which this sheet does not cover.

(3.) Mr D'Silva has instructions to state that 115 persons were found eligible. Of those 115, 43 are still on site and have not vacated or been evicted. Therefore, the 1st Respondent's liability to pay those on-site eligible persons has not yet commenced. We simply note this submission.