ASHOK KUMAR GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Writ Petition the Petitioners are impugning the order dtd. 26/9/2024 ('the impugned order') passed by the Respondent No.4 - Apex Grievance Redressal Committee ('AGRC') in Application No.306 of 2024 approving the scheme of amalgamation amongst Yogiraj Ashram SRA Co-Operative Housing Society (Proposed) - Respondent No.6 herein and Galaxy Heights SRA Co- operative Housing Society (Proposed)-Respondent No.7 herein and for cancellation of Letter of Intent ('LOI') dtd. 17/6/2022 in respect of CTS Nos.5040, 5041, 5042, 5044A, 5044B, 5068, 5085, 5086, 5087, 5088, 5089 and 5091 ('the said plots') which are occupied by the Petitioners alongwith 41 occupants out of 53 occupants whose particulars have been provided in Exhibit-A to the petition and who are claimed to be supporting the Petitioners.

(2.) Brief background facts is necessary :-

(3.) Mr. Cherag Balsara, learned counsel appearing for the Petitioners has submitted that none of the said plots mentioned in paragraph No.1 of the present Writ Petition was ever declared as a slum and the said CTS Numbers are not reflecting in said Notification dtd. 27/9/1977 nor in the corrigendum.