NAVALABEN KANTILAL KARIA Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) All these Writ Petitions relate to slum redevelopment on CTS No. 5(Part) of Village Chakala, Mahakali Caves Road, Andheri (East), Mumbai 400 093.

(2.) The Petition is in our view not maintainable. Prayer clause (a) of the Petition, the only substantive prayer, at page 23 reads thus.

(3.) Evidently the Petition dismisses itself. There is no question of us issuing a Mandamus dismissing an Appeal before a statutory appellate authority. That Appeal is pending. We can only request the authority to decide the Appeal as expeditiously as possible and preferably within 12 weeks from today. All contentions are expressly kept open.