RAJESH KUMAR GUPTA Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) The Petitioners are all purchasers of free sale units developed pursuant to a slum rehabilitation scheme undertaken on CTS No. 200 (Pt), Village Wadhavali, Taluka Kurla, Chembur, Mumbai 400 074. The Respondents No. 4 to 6 are the Slum Rehabilitation Authority ("SRA") societies. The 3rd Respondent is the developer and Respondents No. 1 and 2 are the SRA.

(2.) The reliefs in the Petition at pages 22 and 23 read thus.

(3.) In our view, the Petition is thoroughly misconceived. The Petitioners have no locus vis -vis the only public authority, namely the SRA. The authority is within its rights to terminate a developer's Letter of Intent ("LoI") under Sec. 13(2) of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 ("Slum Act"). A new developer is appointed after the requisite majority of the slum society or societies approve the choice of a new developer. It is no part of this statutory framework to have free sale purchasers from the previous developer impose conditions and dictate terms to the SRA, the slum societies or even the new developer.