GAFFAR KASAM TAMBOLI Vs. APEX GRIEVANCE REDRESSAL COMMITTEE

JUDGEMENT

(1.) The Petitioners are not represented today. There is an error in our order of 27/4/2023 because Mr Sethi appeared for the Petitioners not the Developer.

(2.) Paragraphs 2 and 3 of the order dtd. 27/4/2023 read as follows:

(3.) Today, Mr Kulkarni informs us that Slum Rehabilitation Authority ("SRA") has conducted hearings for 84 of the total 115 persons involved. Partial disbursements have been made of the undisputed amounts of transit rents/arrears of transit rent. A further hearing is scheduled shortly, and the SRA needs another three weeks to complete this exercise, at least for the persons whose contact details are known.