LAWS(BOM)-2006-8-79

S S SADHAWANI Vs. ENQUIRY OFFICER

Decided On August 08, 2006
SADHAWANI Appellant
V/S
ENQUIRY OFFICER Respondents

JUDGEMENT

(1.) Both these petitions can be disposed of by a common judgment since the issue involved in these petitions is identical.

(2.) The short question which falls for consideration before this Court is whether the Government has the jurisdiction and the authority to issue directions to the appellate authority while exercising its jurisdiction under Section 164 of the Maharashtra Housing and Area Development Act (hereinafter referred to as "MHADA Act".)

(3.) Brief facts which are relevant for the purpose of deciding these petitions are as under :-