VIVEK MADHAVLAL PITTIE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of parties.

(2.) By this Writ Petition under Article 226 of the Constitution of India the Petitioner seeks a Writ of Certiorari to quash and set aside the Order dtd. 29/4/2024 derived from the Minutes of the Meeting dtd. 13/2/2024 and the communication to the Slum Rehabilitation Authority (SRA) by letter dtd. 14/3/2024.

(3.) The Petitioner a successor of one Mr. Madhavlal Pittie (hereinafter referred to as "Pittie") is the owner of the land bearing Cadastral Survey (CS) No.426 admeasuring approximately 19,741.51 sq. mtrs. at Parel (Pittie Plot). It was notified as a slum on 14/3/2006.