VIJAY SHANTARAM MANDAVKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India challenges the notices/orders of eviction issued by Maharashtra Housing and Area Development Authority (MHADA) in respect of a redevelopment project and also permissions granted by other statutory authorities from time to time. Under the said project, the petitioners are offered alternative permanent accommodation on the same land, but the petitioners have nonetheless challenged the notices and orders of eviction.

(2.) THE facts leading to filing of this petition, broadly stated, are as under:

(3.) BY this petition under Article 226 of the Constitution of India, the petitioners have challenged: