MOINUDDIN PASHAMIYA SHAIKH Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) The affidavit and compilation are to be filed in the Registry. If this Petition is not finally numbered with all objections removed by the next date, it will stand dismissed.

(2.) Writ Petitions Nos. 9302 of 2023, 9305 of 2023 and Writ Petition (L) No. 37570 of 2022, will be listed along with Writ Petition (L) No. 7714 of 2023 and connected matters on 13/9/2023.

(3.) The case of the Petitioners in the present three Writ Petitions is that the Basera society is the only registered society and, therefore, has a priority right over everyone else to decide who is to be the developer recognised by Slum Rehabilitation Authority ("SRA"). The second question raised is that since the society and the individuals in the two companion Petitions claim to be "tenants" of Maharashtra Housing and Area Development Authority ("MHADA"), then, there is no possibility of these structures being included in the SRA scheme.