YASHWANT SHENOY Vs. THE UNION OF INDIA

JUDGEMENT

(1.) We had by our earlier order directed SRA to provide transit accommodation to those persons who have been displaced as a result of demolition of two floors of Sunita Cooperative Housing Society. SRA to forthwith implement the said directions which have been given by us and submit a report to this Court on the next date.

(2.) Petitioner to serve fresh notice on SRA and MHADA.

(3.) Notice of Motion to be heard alongwith this PIL. Writ Petition No.808 of 2015 also be tagged alongwith this PIL.