BYRAMJEE JEEJEEBHOOY PRIVATE LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With the consent of the parties, taken up for final hearing and disposal.

(2.) This Petition is essentially a challenge to two orders dtd. 17/2/2023 (collectively, "Impugned Order") passed by the Apex Grievance Redressal Committee ("AGRC"), which has ruled that a proposal submitted by the Petitioners to redevelop a piece of land that had been declared as a slum rehabilitation area on 13/2/2020, cannot be processed by the Slum Rehabilitation Authority (" SRA"). Factual Matrix:

(3.) The subject matter of this petition is the land situated at CTS No.472; 472/1 to 472/49; 479; and 484 situated in Poisar Village, Taluka-Borivali, Mumbai ("Subject Land"). The Subject Land, along with other neighbouring land, all of which having been encroached upon by slum dwellers, came be notified as a slum rehabilitation area under Sec. 3C of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 ("Slum Act").