SANDEEP PANDURANG PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On the oral prayer made by the learned counsel for the petitioners let Union of India be impleaded as party- respondent in both the Public Interest Litigation petitions. Necessary amendment shall be incorporated by the learned counsel for the petitioners within a week. Copy of the complete paper book in both the PIL petitions shall be served in the office of the learned Additional Solicitor General.

(2.) Concern shown in these two Public Interest Litigation petitions is in respect of the alleged irregularities and illegalities in implementation of Basic Services for Urban Poor scheme (hereinafter referred to as "the said scheme", for short) being implemented by the Kalyan-Dombivali Municipal Corporation (hereinafter referred to as "the Corporation", for short) under Jawaharlal Nehru National Urban Renewal Mission within the territories of the Corporation.

(3.) The PIL petitions contain allegations with supporting documents as to how in the course of implementing the said scheme various ineligible persons have been allotted the tenements and various others who were eligible have been denied the said benefit. Another assertion made in the PIL petitions is that in the process of implementation of the said scheme, various encroachers have occupied the tenements having been permitted by those who have been allotted the same.