S.K. REALTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Khandeparkar, learned Advocate for Petitioner; Mr. Shastri, learned AGP for Respondent No.1 - State and Mr. Lad, learned Advocate for Respondent Nos.2 to 5 - MHADA.

(2.) This Writ Petition is filed under the provisions of Articles 226 and 227 of the Constitution of India by the Petitioner (for short "Developer") taking exception to the order dtd. 14/9/2022 passed by the 2nd Appellate Authority i.e. Respondent No.1 in Appeal No.16 of 2021.

(3.) Developer filed the Appeal against the order dtd. 27/2/2019 whereby the Application / proposal dtd. 5/10/2016 filed by the Developer before the Vice President & Chief Executive Officer / Authority of MHADA for considering the eligibility of Room Nos.3, 4 and 5 of the Outhouse situated in the premises of the subject property being Wadia House, Gilder Lane, Near Tardeo Bridge, Mumbai - 400008, as separate units to be certified as tenants and grant of revised NOC for redevelopment of the subject property with FSI 3.00 was rejected.