VIMAL BUILDERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By an order dtd. 16/6/2023, we directed the Municipal Corporation of Greater Mumbai to finalize and certify the draft Annexure-II. Mr Sakhare, on instructions states that the Annexure- II has been finalised, but, as directed by this Court, it has not been issued in the name of any entity.

(2.) An attested copy of the finalized Annexure-II is to be placed on record and is presently to be retained in seal by the Prothonotary and Senior Master. The only reason it is to be kept in seal is that it is not decided in whose name it is to be issued.

(3.) There is now and has been for a long time the pending issue about the MCGM's demand for a premium. At present, Mr Sakhare is unable to specify the amount of the premium but he most emphatically states that it has not been paid. Now there are rival claimants for the privilege of continuing the development. Any successful claimant must pay the premium (subject, of course, to any arguments that no premium can be demanded or levied).