SAMEER BAIJANATH JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) By earlier Orders passed by this Court, this Writ Petition was directed to be heard finally at the admission stage. Rule. Rule made returnable forthwith and the Petition is heard finally by consent of the parties.

(2.) The Petitioner is the owner of land admeasuring 3,627.90 sq. metres bearing Plot No.9-A, CTS No. 37 and 38A at Village Juhu, Taluka Andheri, in Juhu Vile Parle Development Scheme, Mumbai ("the said land").

(3.) In 1973, a structure having a built-up area of 18,982.06 sq.ft. was constructed on the said land ("the said structure"). The same was used as a Cinema Hall named Chandan Cinema. The said structure had a height of 16.913 metres. The Completion Certificate in respect of the said structure was granted on 1/12/1973.