ANANDA SHRIPATI SUTAR Vs. ANANDRAO LAXMAN JADHAV

JUDGEMENT

(1.) 1. HEARD learned counsel appearing for parties.

(2.) BY these petitions under Article 227 of Constitution of India the petitioners, who are original Appellants in Appeals preferred by them to challenge a permission granted by the Competent Authority under the Maharashtra Slum Area (Improvement, Clearance and Redevelopment) Act, 1971 (for the sake of brevity hereinafter referred to as "Slum Act"), impugn an order passed by the learned Divisional Commissioner, Pune, dismissing their appeals and confirming orders of the Competent Authority. The effect of dismissal is that the permission granted by the Competent Authority in favour of Respondent nos.1, 2 and 2a to execute a decree for possession passed by the Civil Court, stands confirmed. As a result, petitioners who are Judgment Debtors, would be dispossessed in execution proceedings and the premises in their possession would have to be handed over to respondents 1, 2 and 2a.

(3.) AGAINST the order passed by the Competent Authority granting permission under the aforesaid provisions, an appeal lies under section 35 of the Slum Act, which reads thus:-