DEEPAK DINKAR HEDAO Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The prayers in the amended Petition, i.e., prayer clauses (b), (c), (ci), (d) and (e) read as follows:

(2.) Respondent No. 4 is the Municipal Corporation of Greater Mumbai ("MCGM"). Self-evidently, prayer clauses (c) and (ci) are directed against the MCGM, but prayer clauses (b), (d) and (e) are directed against the Slum Rehabilitation Authority ("SRA").

(3.) Now the extant roster says that matters pertaining to Municipal Corporations are assigned to our Bench but Civil Writ Petitions not assigned to any other Bench are before a Division Bench of SB Shukre and Firdosh Pooniwala, JJ.