GALA REALTORS PVT LTD Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) Not on board. Mentioned. Taken on board.

(2.) The Slum Rehabilitation Authority ("SRA") has been given notice. Mr Patil appears for the SRA.

(3.) The Petitioner, a real estate development company, objects to Condition 22 of the communication dtd. 20/4/2023 which is said to be a revised Letter of Intent ("LoI"). Like an intimation of disapproval, this LoI is worded in the negative. But Clause 22 says that the scheme is one of the "migrated schemes", i.e., a scheme that shifted from the MCGM to the SRA. Condition 22 says that an NGO has filed a Public Interest Litigation ("PIL") regarding such migrated schemes. Approvals of these schemes are said to be sub judice, and further approvals, according to the SRA, can only be granted after receipt of directives from the Court.