SAKHARAM SHANKAR NAVASARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is tagged with Writ Petition No 6923 of 2021. Both have different considerations and therefore we will not make a common order.

(2.) There is an ad interim order of 7/12/2021. It stated that the chawl, that is the subject matter of the Petition, would not be demolished until the next date. It was made clear that the Petitioners would reside in the chawl at their own risk, and they alone would be reasonable for any mishap.

(3.) Having heard parties fully today, we believe that on any rational approach, this Petition is thoroughly misconceived. The chawl in question is located at 115 Chavindra, Bhiwandi. Respondents Nos 4 to 7 are said to be the owners of the structure.