KAMLAKAR MOTIRAM SATVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These three Public Interest Litigations involve the issue of development of vast lands at Powai in Mumbai known as "Powai Area Development Scheme" (for short PADS). The constructions put up by the developer on these lands under PADS have been challenged in these three Public Interest Litigations praying inter alia for institution of inquiry in respect of Tripartite Agreement dtd. 19/11/1986 executed between State of Maharashtra, Mumbai Metropolitan Region Development Authority (MMRDA) and the developers.

(2.) Extensive interim order dtd. 22/2/2012 came to be passed in the present Public Interest Litigations holding that there was breach and non-compliance of the Tripartite Agreement by the developers. This court therefore proceeded to pass the following directions:

(3.) Thus under the interim order dtd. 22/2/2012, this court directed the developers/applicants to complete construction of 1511 flats of 40 sq.mtrs, 1593 flats of 80 sq.mtrs and to sell to the State Government such of the flats or units as would represent 15% of the total FSI of the total plot consumed under the development.