SAI SEVA SANGATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) ON the basis of the policy laid down by the Government to protect those persons who were in possession of the premises as on 1st January 1995 and whose names are appearing in electoral roll as on 1st January 1995, we had passed an order dated 5th August 1997 thereby directing the Petitioners to approach the competent Authority viz. the Deputy Collector (Encroachment) Borivali with necessary documents. Learned Counsel appearing on behalf of the Respondents, states that the persons who have produced necessary documents are protected and if necessary, they would be given alternate sites for construction over the same. He further states that some persons are already allotted such sites.

(3.) IN this view of the matter, no further orders are required to be passed. It is clarified again and again that as per the existing Government policy those persons who produce documentary evidence to establish their possession of the premises as on 1st January 1995 including the electoral roll, they would be given alternate site for construction of huts. Therefore, it would be open to the remaining petitioners to approach the concerned authority, viz. the Deputy Collector (Encroachment) Borivali for their grievances with documentary evidence.