VASANT SHIWAPPA PAILWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. Kirti Munshi, the learned senior counsel tenders in the Court an affidavit sworn by the petitioner. The same is taken on record.

(2.) The petitioner who states that he is a senior citizen and Technical Consultant has filed this public interest litigation seeking a writ of certiorari to quash Government Resolution No. Land- 2024/Pr.Kra.40/J-3 dtd. 15/3/2024 (Exhibit-T), Government Resolution No.AMC-2024/Pra.Kra. 86/Padum-10 dated 10 th June 2024 (Exhibit-V), Memorandum No. Land-2624/Case No.74/J3 dtd. 14/6/2024 (Exhibit-W) and Government Resolution No.DRP-2024/P.K.53/ZOPSU dtd. 4/10/2024 (Exhibit-AA). The petitioner has also challenged the development agreement dtd. 17/7/2024 and the tender notice dated 1 st October 2022 (Exhibit-G), that is, "Request for Qualification cum Request for Proposal for Selection of a Lead Partner for Redevelopment of Dharavi Notified Area (DNA) International Competitive Bidding", Letter Of Allotment (LOI) dtd. 17/7/2023 (Exhibit-L) and the development agreement dtd. 20/6/2024 (Exhibit-X). He has made the following prayers :-

(3.) The petitioner states that he was constrained to approach this Court after gathering an information that a piece of land admeasuring about 8.5 acres comprised under Plot No.2, Survey No.229, Mother Dairy, Kurla (in short, Mother Dairy land) has been allotted in breach of the judgment of this Court dated 20 th December 2024 passed in Writ Petition No. 4823 of 2022 titled "SecLink Technologies Corporation v. The State of Maharashtra & Ors." He further states that post facto approval for inclusion of the property admeasuring about 255.9 acres being 120.5 acres at Kanjur, 76.9 acres at Bhandup and 58.5 acres at Mulund (in short, Salt Pan lands) was accorded in violation of the said judgment in "SecLink Technologies Corporation". To comply with rule 5 of the Bombay High Court Public Interest Litigation Rules, 2010, the petitioner has filed an affidavit sworn on 27/2/2026. He states that he was a partner of M/s. Rudrashakti Electronics which is currently defunct. He is a social worker and has annual income around Rs.10.00 lakhs, which as per his Income Tax Return for AY 2025-2026, includes interest income of Rs.8,43,397.00. He states that the injury that is sought to be caused to the public cannot be strictly measured in monetary term as the lands held in public trust are handed over to the respondent nos.7 to 9 at a highly undervalued concessional rate. The petitioner supports this allegation by referring to the file notings of the Revenue Department which recorded its opinion that the government open land utilized for the Dharavi Rehabilitation Project should accrue 100% value to the government.