WAMAN P. HULE Vs. APEX GRIEVANCE REDRESSAL COMMITTEE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsel appearing for parties, Petition is taken up for hearing.

(2.) By this petition, the Petitioners challenge order dtd. 12/1/2021 passed by the Chief Executive Officer of Slum Rehabilitation Authority (CEO/SRA) as well as the order dtd. 5/4/2024 passed by the Apex Grievance Redressal Committee (AGRC).

(3.) The petition concerns implementation of Slum Rehabilitation Scheme (SRS) on Plot No.881, Mahim, TPS No. IV, Calcutta Wala Chawl, S.K. Bole Marg, near Siddhi Vinayak Temple, Dadar (W), Prabhadevi, Mumbai. The Petitioners' grievance is that false and fabricated documents in the form of General Body Resolution (GBR) dtd. 4/4/2011 and 24/4/2012 were brought into existence and were notarised on 31/7/2012, which commenced the process of land acquisition for the purpose of implementation of the subject SRS. According to Petitioners the said GBRs are fabricated by erroneously showing names of bogus persons, who physically do not have any slum structure on the subject plot. It is Petitioners' case that Respondent No.3- Developer was shown to have been illegally appointed on the strength of the said Resolutions dtd. 4/4/2011 and 24/4/2012. According to Petitioners since the very appointment of Respondent No.3-Developer as per the said Resolutions is ab initio void, the subject SRS cannot be implemented through proposal submitted by Respondent No.3. It is alleged that Petitioner No.1 has been raising grievances in respect of erroneous implementation of the subject SRS through Respondent No.3- Developer by fabricating the resolutions, consent letters, etc. and that authorities have not paid any heed to the repeated complaints made by Petitioner No.1.