DEENA PRAMOD BALDOTA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioner seeks to quash and set aside the impugned Order dtd. 10/7/2024 and consequently prays for restoration of the Appeal filed by the Petitioner on the file of the Maharashtra Slum Areas Tribunal and Special Tribunal, Mumbai, for adjudication on merits and in accordance with law.

(2.) The only issue that arises for consideration is whether the thirty-day limitation period for filing an appeal under Sec. 17(6) of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 ("Slum Act") is to be computed from the date of the notice dtd. 10/2/2023 or from the date of the Order dtd. 8/8/2023.

(3.) The impugned Order dtd. 8/8/2023, in paragraph 4, refers to the notice dtd. 10/2/2023 while interpreting Sec. 17(6) of the Slums Act. The said notice was issued to the landowner, for the purpose of calling for objections in relation to the compensation determination and directed the landowner to furnish details of the actual net income derived from the said land.