SUNIL KUMAR AGARWAL Vs. SPECIAL RECOVERY OFFICER

JUDGEMENT

(1.) THE petitioner, through his Constituted Attorney, has challenged the action of respondents No.1, 2 and 3 of withholding the documents of plot No.1935 at Kalamboli Warehousing Complex, Kalamboli, New Mumbai, and prayed for a direction against respondent No.1 -Special Recovery Officer (for short "SRO") to issue letter of discharge from the said plot to CIDCO.

(2.) THE petitioner Sunilkumar, Anilkumar and Lalitkumar Agarwal (HUF) constituted a Partnership Firm named as M/s. Bansal Iron & Sheet Traders (for short "M/s. Bansal") on 1st April, 1984. The said Partnership Firm purchased a plot of land bearing No.1935 at Kalamboli, New Mumbai.

(3.) ON 31st May, 1997, Lalitkumar Agarwal (HUF) retired from the Partnership Firm. On 1st April, 2000, the said Firm was dissolved and its assets and liabilities were distributed amongst the two Partners, the petitioner and Mr. Anilkumar Agarwal. The land in question came to the share of the petitioner.