SANDEEP THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Invoking the jurisdiction of this Court under Article 226 of the Constitution of India the petitioner by this PIL petition has sought for quashing and setting aside the order dtd. 4/3/2020 passed by City and Industrial Development Corporation of Maharashtra Limited ("CIDCO" for short), Commencement Certificates dtd. 24/8/2015, 20/4/2017 and Occupancy Certificate dtd. 6/10/2017 issued by CIDCO. The petitioner inter alia seeks directions against CIDCO thereby restraining it from issuing any development permission to any building of height more than 15 mtrs., unless the provision of two staircases is made therein. The petitioner further seeks direction against CIDCO not to grant any additional FSI or change of land use to any building of height more than 15 mtrs. constructed without providing two staircases.

(2.) The facts in a nutshell are as under :-

(3.) It is the case of the petitioner-in-person that in January 2010 building with 16th floors was constructed by Respondent No.5 without any permission whatsoever for 15th and 16th floor.