GEETA NARAYAN PARVATI Vs. VIJAYA B. JOSHI

JUDGEMENT

(1.) The quest of having a roof over one's head can be said to have given rise to the above proceedings as well as companion Writ Petition No.4775 of 2001.

(2.) The writ jurisdiction of this Court under Articles 226 and 227 of the Constitution of India is invoked against the judgment and order dated 17/11/2000 passed by the learned President of the Maharashtra State Cooperative Appellate Court by which order the Appeal filed by the Respondent No.1 herein came to be allowed and resultantly the judgment and order dated 4/9/1999 passed by the learned Judge, Cooperative Court No.1, Mumbai allowing the Dispute came to be set aside.

(3.) The factual matrix invoked in the above Petition can be stated thus: