BHUPENDRA VILLA PREMISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The present Petition seeks the following final reliefs:

(3.) The land, which is the subject matter of the present Writ Petition, is land admeasuring 935.62 sq. mtrs. or thereabouts, bearing C.S. No.748/10 of Matunga Division, and Plot No.546 situated at Jame Jamshed Road, F/North Ward, Matunga (C.R.), Mumbai ' 400019 ('the said land').