LALJI RAMJATAN YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Writ Petitions are filed by two individuals but both Petitions are filed through the same Constituted Attorney, one Chandraprakash Yadav who claims to be the President of something called the Mahila & Ghar Suraksha Kalyankari Sanstha. What the connection is with the two named Petitioners is unclear.

(2.) In Writ Petition No. 15481 of 2022, the rehab flat in question is flat 1A/1604 of the Jhanu Bhoye Compound, SRA Rehab, Konkani Pada, Kurar Village, Malad (East), Mumbai 400 097. In Writ Petition No. 1205 of 2015, the rehab flat is 1A/710 in the same building. In the first Writ Petition filed in the name of Lalji Ramjatan Yadav there is an Interim Application by one Padmadevi Lalji Yadav which purports to raise a question of mistaken identity of the Petitioner Lalji Ramjatan Yadav, but the Interim Application is filed by another Constituted Attorney, one Ashok Kumar Singh who apparently resides in building no. 1C of the Jhanu Bhoye Compound. In Writ Petition No. 1305 of 2023, one Prabhudas Patel is the Petitioner. There is an Intervention Application ostensibly in the name of one Laxman Ganpat Gavali but again through the Constituted Attorney, Ashok Kumar Singh.

(3.) Thus, whatever be the names of the Petitioners/Applicants, the real claimant seems to be the Constituted Attorneys, namely Chandraprakash Yadav for the Petitioners and Ashok Kumar Singh for the intervening Applicants.