ABHIGNA ENTERPRISES Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) There is at Borivali an enormous development of nearly 7 acres or 28000 sq mts. In this Petition we are apparently concerned with a part of a part of that much larger development. Mr Dwarkadas for the Petitioner claims rights in respect of CTS Nos. 148/129, 149 and 150 which together admeasure 2410.4 sq mts. This is part of a larger tract of land of over 8000 sq mts, and that larger part of land is included in an ongoing development covering 28000 sq mts.

(2.) Very shortly stated, the Petitioner, a corporate entity, Abhigna Enterprises claims to have acquired title inter alia to these three CTS numbers on 23/5/2006.

(3.) The contest today is between Abhigna Enterprises and the 2nd Respondent represented by Mr Chinoy, Incline Realty Pvt Ltd, and Mr Andhyarujina who appears for a proposed Respondent/Intervenor the Borivali Avirahi (SRA) CHSL.