SAGAR VINAYAK BAGADE Vs. APEX GRIEVANCE REDRESSAL COMMITTEE

JUDGEMENT

(1.) This is a classic case in more ways than one.

(2.) This matter is "classic" because those who are assumed to be "poor" as residing in slums governed by the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 ('Slums Act') and are given free housing are, in fact, not genuinely poor-an inference evident from the factual narration and averments contained in the Petition.

(3.) By this Petition under Article 226 of the Constitution of India, the Petitioner challenges an Order dtd. 1/10/2024 passed by the Apex Grievance Redressal Committee ('AGRC')- Respondent No.1. (in Appeal No.96 of 2024) ("impugned Order"). The impugned Order confirmed the Order dtd. 28/3/2024 passed by the Deputy Collector (Special Cell)-Respondent No.2 under Sec. 33 of the Slums Act and directed eviction of the occupant from a premises bearing Room No.323, 3rd Floor, Siddheshwar CHS Ltd., Siddharth Nagar, Aliyawar Jung Marg, Bandra (E), Mumbai-51 ("writ premises"). The writ premises was allotted to one Mr. Vishnu Waghmare ("original allottee") a slum dweller under a Slum Rehabilitation Scheme ("SRS").