BHARAT J. PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Mr. Abhay Patki, Learned AGP waives service on behalf of Respondent-State. Mr. Abhijeet Desai waives service on behalf of Respondent Nos.2 and 3, SRA. Mr. Cherag Balsara waives service on behalf of Respondent No.4. Rule is made returnable forthwith. By consent of parties, Petition is taken up for final disposal.

(2.) The Petitioner filed this Writ Petition under Article 226 of the Constitution of India praying for a Writ of Certiorari for quashing and setting aside Notification dtd. 17/11/2016, issued by the Respondent No.1 in respect of the property bearing CTS No. 29 and 32, admeasuring about 7154.3 and 500 sq.mtrs respectively lying and situated at Village Dindoshi, Taluka Borivali, Mumbai and also prays for quashing and setting aside Public Notice dtd. 29/4/2017 issued by Respondent No.2 and all the consequent proceedings initiated by Respondent No.2(Hereinafter referred as 'writ property'). The Petitioner also prays for writ of certiorari for quashing and setting aside consequent proceedings including but not limited to the Order dtd. 20/6/2018 passed by the Respondent Nos. 2 and 3.

(3.) It is the case of the Petitioner that he is owner of plots bearing CTS No.29 (Admeasuring 7154.30 sq. meter) and CTS No. 32(Part) (Admeasuring 515 sq. mtr.) at Village Dindoshi, Borivali, Mumbai. The adjoining plots bearing CTS Nos. 30,31 and 33 are declared as Slum. Respondent No.4 is proposed Society of Slum Dwellers.