JITENDRA JAYWANT SAWANT Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of parties, taken up for hearing.

(2.) By this Petition, under Article 226 of the Constitution of India, the Petitioners are seeking a writ in the nature of mandamus or any other appropriate writ, Order or direction calling for the records and proceedings related to CTS No.661 concerning the structure erected by the Petitioners and to quash and set-aside the Common Public Notice dated 23 rd November, 2022 (ExhibitI) issued by the Deputy Collector (Encroachment/Removal), Chembur, Mumbai and for other consequential reliefs.

(3.) Heard Mr. Kanade, learned counsel for the Petitioners, Mr. Singh, learned counsel for RespondentUOI, Mr. Jadhav, learned Addl. GP for the Respondent Nos.1 and 2State and Mr. Godbole, learned senior Advocate for the RespondentBMC. Perused record.