UDAY LAXMAN PAWAR Vs. SECRETARY URBAN DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) Heard Mr. Prakash Pawar, learned Advocate for the Petitioner and Ms. P. B. Chavan learned AGP for the State.

(2.) By this petition under Article 226 of the Constitution of India, filed in the year 2024, the Petitioner claiming to be a Project Affected Person ('PAP'), has assailed the letter dtd. 5/4/1997 and the Resolution No.89 dtd. 7/11/2002 passed by the Respondent No.7, denying employment to the Petitioner.

(3.) Case of the Petitioner:-