LALCHAND R. SONI Vs. COMMISSIONER MCGM

JUDGEMENT

(1.) The Petitioner claims rights in respect of two flats, Nos. 8 and 12 in a building called Om Satnam CHSL, Plot No. 583, Third Road, Khar (West), Mumbai.

(2.) We say the Petitioner 'claims' because it seems that there are some disputes between the Society and the Petitioner as to the Petitioner's membership of the Society, and for one of the flats, even of ownership. That is not the subject matter of this Writ Petition, and we are expressing no view in that regard. Parties are left to their remedies in accordance with law before a jurisdictionally competent forum or tribunal.

(3.) The complaint in the Petition is that someone, the Petitioner does not know for certain who, but has suspicions, demolished what Mr Sawant for the Petitioner calls 'girders' relating to two enclosed balconies. Photographs annexed to the Petition including those from page 112 seem, prima facie, to indicate that what has been affected is the outermost parapet wall of at least two of these flats.