NALINI THAKKAR Vs. MULUND AMBE MAHAL CHS LTD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of an order passed by the Deputy Registrar and Competent Authority under the Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963 (MOFA) ("MOFA, 1963"), dtd. 17/10/2022, whereby the Competent Authority was persuaded to issue a Corrigenda so as to increase the area of the property in respect of which Deemed Conveyance had been granted by an order dated 29 th May, 2014, from 1093.40 sq. meter to 1668.1 sq. meter.

(3.) Background facts leading to this Petition can be stated in brief as under:-