PRIYA CONSTRUCTION CO. Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) There is a banker's cheque in favour of the Slum Rehabilitation Authority ("SRA") drawn by Priya Constructions on the Bank of Baroda in the amount of Rs.3,07,39,554.00. The banker's cheque number is 031829. It is handed over to Mr Reddy and is to be encashed at the earliest possible.

(2.) This represents the arrears of transit rent payable to two of the three societies that are before us today and covers the period up to 31/7/2023.

(3.) Mr Reddy states that as previously indicated, Mr Gaurav Pawar, Sub-Engineer, K West ward of the SRA has been designated as a nodal officer for the purposes of this matter and this project. The nodal officer will be required to distribute from the amount received the transit rent to the members of the two societies viz., the Jiteshwar CHSL and the Moonlight CHSL. Obviously, we will require Mr Pawar to ensure that only those entitled to transit rent receive it. All efforts must be taken to avoid not only duplication but impersonation as well and Mr Pawar will be entitled to call for any reasonable form of identification such as government issued photo identity. Preferably Aadhar identification and PAN card identification should be used for this purpose because we have seen in other cases how people have made duplicate and triplicate claims. This process can be ongoing, and we set no time limit for it.