AKANSHA CONSTRUCTION COMPANY Vs. SYATE OF MAHARASHTRA

JUDGEMENT

(1.) These two Petitions challenge order dtd. 14/11/2024 passed by the District Deputy Registrar, Co-operative Societies, Mumbai City (4) and Competent Authority issuing certificate of Deemed Conveyance of land admeasuring 2120.25 sq.mtrs. in favour of Respondent No.3-society. Writ Petition No.19417 of 2024 is filed by the original promoter, who has caused construction of buildings of Respondent No.3-society. Writ Petition (Stamp) No.38 of 2025 is filed by M/s. Nutan Realtors, who claims ownership in respect of land conveyed to Respondent No.3-society vide Indenture of conveyance dtd. 1/3/2012.