SARANGA ANIL KUMAR AGGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Petitioner is a developer and Constituted Attorney of the original landowner, a textile processing corporation, which offered 37,935 square meters of land at village Goregaon, Oshiwara District Centre, for a Slum Rehabilitation Scheme specifically for construction of tenements for 'Project Affected Persons' (PAPs) in accordance with clause 3.11 of Appendix IV of Development Control Regulations (DCR)1991, Regulation 33 (10).

(3.) In the first round, the Petition was allowed by an Order dtd. 11/10/2023 thereby granting additional TDR to the Petitioners in terms of the Tripartite Agreement and in accordance with the Table 12A of Regulation 32 of DCPR 2034.