(1.) Rule. Rule is made returnable forthwith. With the consent of the learned counsel appearing for parties, the petition is taken up for hearing and disposal.
(2.) The issue that arises for consideration in the present petition is whether the Competent Authority has jurisdiction to issue a Corrigendum for correction of area indicated in the certificate of unilateral deemed conveyance. The issue appears to be squarely answered by the judgment of Coordinate Bench of this Court in Kashish Park Reality Private Limited and anr. Vs. The State of Maharashtra and ors.[Order dtd. 11/12/2020 in Writ Petition (St.) No.93044 of 2020 and other connected petitions.]
(3.) The Petition arises out of challenge to the Corrigendum dtd. 15/3/2021 issued by the Competent Authority and District Deputy Registrar, Co-operative Societies, Thane correcting the area of land conveyed in favour of Respondent No.3-Society vide Certificate of unilateral deemed conveyance dtd. 22/2/2021. By Certificate dtd. 22/2/2021, the Competent Authority had directed conveyance in favour of Respondent No.3-Society of land admeasuring 335.60 sq. meters (plinth area) and constructed portion admeasuring 4698.35 sq. meters and proportionate undivided share in the sanctioned layout corresponding to the built-up area of Society's building. By the Corrigendum dtd. 15/3/2021, the Competent Authority has now conveyed in favour of Respondent No.3-Society the land admeasuring 4584.00 sq. meters. Following comparative table would present the difference in area conveyed by the original Certificate dtd. 22/2/2021 and Corrigendum dtd. 15/3/2021: