NITESH MOHANLAL DOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Respondents waive service. By consent of the parties, heard finally.

(2.) This petition in public interest espouses a cause surrounding interpretation of Regulation No. 33(1) of the Development Control Regulations for the Municipal Corporation of Greater Mumbai (for short "DCR") which provides for an additional 'floor space index' (for short 'FSI') in lieu of road set back area.

(3.) Petitioner claims to be a social activist and a environmentalist, having worked on such issues since last nine years and more. The Petitioner has stated that he is a founder member of AIIMS an organization involved with the welfare of citizens. By this petition the petitioner states to espouse the rights of poor mill workers and their family members, who are deprived of a shelter despite the beneficial provisions of Regulation 58 of the DCR. The petitioner prays for the following reliefs: