KAIS AHMED SIDDIQUI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The above Writ Petition is filed by the Petitioners inter-alia challenging the Notifications dtd. 8/7/2020 and 13/4/2022 in respect of the property, which is the subject matter of the present Petition. These Notifications were issued under Sec. 3C and 14(1) of The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (for short "the said Act"). The Notification issued U/s.3C of the said Act was a declaration of the Slum Rehabilitation Area. The Notification issued U/s. 14(1) of the said Act was for acquisition of the property which is the subject matter of the present Petition.

(2.) Today, when the Petition is called out, the Petitioners and Respondent Nos. 4 to 6, who are the private Respondents, have informed the Court that the disputes between the parties have been settled as recorded in the Consent Terms dtd. 13/7/2023.

(3.) To put it in a nutshell, these Consent Terms provide that the Notifications impugned in the present Writ Petition are confirmed and the Petitioners unconditionally withdraw the challenge to the said Notifications. The Consent Terms inter alia also provide that Respondent No. 5 shall provide to the Petitioners, constructed area altogether admeasuring 394.43 square meters (RERA carpet area) in the proposed Rehabilitation Building No. 1, as more particularly set out in Clauses 10 & 11 of the Consent Terms.