SANDEEP UTTAM BODKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith and the matter is heard finally at the stage of admission by consent of parties.

(2.) Present Writ Petition is filed by Petitioner under the provisions of Article 226 of the Constitution of India and takes exception to the impugned communication dtd. 18/4/2022 (Exhibit "M" - page Nos. 98 - 99 of Petition) issued by Respondent No.2 (Deputy Chief Officer - MHADA) intimating decision of Chief Officer MHADA under Regulation 18(1) of the Maharashtra Housing and Area Development (Disposal of Land) Regulation, 1992 and resultant impugned order dtd. 2/5/2022 (Exhibit "P" - Page Nos.102 - 104 of Petition) passed under Regulation 18(4) of MHADA Regulation by Appellate Authority in Appeal No. ET-205 of 2022.

(3.) Briefly stated, such of the relevant facts necessary for adjudication of the present Petition are outlined as under:-