RENAISSANCE BUILDCON Vs. CHIEF EXECUTIVE OFFICER SRA

JUDGEMENT

(1.) This Writ Petition challenges the legality and validity of the judgment and order dtd. 23/3/2020 passed by the Apex Grievance Redressal Committee (for short 'AGRC') - Respondent No.8. By the said judgment and order Application No.295 of 2019 filed by M/s. Krish Developers (Respondent No.7) came to be allowed. This Application No.295 of 2019 was filed before Respondent No.8 to challenge the order dtd. 2/9/2019 passed by the Chief Executive Officer - Slum Rehabilitation Authority (for short 'SRA') Respondent No.1 terminating appointment of Respondent No.7 as Developer under Sec. 13(2) of Maharashtra Slums Areas (Improvement, Clearance and Redevelopment) Act, 1971 (for short 'the said Act') on several grounds and directing the concerned Societies to appoint a new Developer within 90 days. By virtue of the impugned judgment dtd. 23/3/2020, Respondent No.8 cancelled all permissions and No- Objection Certificate obtained by Petitioner from Respondent No.1 who was appointed by the concerned Societies as the New Developer.

(2.) Brief facts, inter alia, leading to the impugned judgment are required to be considered for adjudication. They are briefly stated hereinunder:-

(3.) Mr. Kadam appearing on behalf of Petitioner (new developer) after taking me through the exhaustive list of dates and events has made the following submissions:-