KISHOR NILKANTH KELUSKAR Vs. HONOURABLE GRIEVANCE REDRESSAL COMMITTEE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The challenge in this petition is to an order dtd. 24/7/2025 passed by the Grievance Redressal Committee, Mumbai Suburban, whereby an appeal preferred by the petitioner against the order passed by the Competent Authority, thereby dismissing the appeal under Sec. 35 of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, was dismissed.

(3.) The petitioner had preferred the appeal against the order passed by the Competent Authority dtd. 16/2/2017 on 28/4/2025. The Grievance Redressal Committee was of the view that, the petitioner had not ascribed a sufficient cause for condonation of delay.