HANUMAN JAIRAM NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioner seeks the following reliefs:

(2.) The Petitioner claims that he resided on plot No.16/7 and 16/8 bearing Survey Nos.66 of Sector 23 Darave, Navi Mumbai, that measured about 418 square meters since 1975 i.e. more than 50 years. Due to the dilapidated condition of his house, he demolished the same in 2022 and has reconstructed a multi-storied building as per his requirement.

(3.) The Petitioner admits not seeking any permission for either the demolition or the reconstruction of the said premises from the relevant competent authorities under the law, claiming illiteracy.