VELENTINE PROPERTIES PRIVATE LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of parties.

(2.) This Writ Petition challenges an Order dtd. 16/10/2025 passed by Respondent No.2 i.e. the District Deputy Registrar - Co-operative Society, Mumbai City (4), Competent Authority under Sec. 5A of the Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 (for short "MOFA"), whereby Respondent No.2 has granted a Unilateral Deemed Conveyance in favour of Respondent No.3 Society.

(3.) Before considering the impugned Order dtd. 16/10/2025, and the submissions of the parties in respect thereof, it would be appropriate to set out the facts in the matter.