NEELESH RAMKARAN YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Petition under Article 226 of the Constitution of India, the Petitioners have impugned (i) Order dated 20 th January 2025 (Exh.'S') passed by the Apex Grievance Redressal Committee (A.G.R.C.) i.e. Respondent No.3; (ii) Order dated 15 th April 2024 (Exh.'M') passed by the Slum Rehabilitation Authority (SRA) i.e. Respondent No.2 and (iii) Notice dtd. 23/2/2024 (Exh.'I') issued by the Deputy Collector (Special Cell), Slum Rehabilitation Authority i.e. Respondent No.4 herein, under Sec. 33 and 38 of The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (S.R. Act) pertaining to the writ structure and for consequential interim reliefs.

(2.) Heard Mr. Singh, learned counsel for Petitioners, Ms. Sawant, learned A.G.P. for Respondent No.1, Ms. Bhosale, learned counsel for Respondent Nos.2 and 4, Ms. Goswami, learned counsel for Respondent No.3 and Mr. Chinoy, learned senior counsel for Respondent No.5. Perused entire record produced before us.

(3.) Brief facts :