ARTI ASHOK MALEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Advocate for the appellant. None present for the respondents though served.

(2.) By the present Appeal the appellant s challenge is to the order dated 11th January, 1999 passed in Writ Petition No.2278 of 1998 whereby the Petition filed by the petitioner for direction to the respondents to place her in Higher Income Group has been rejected.

(3.) When the Appeal had come up for hearing on 4th May, 1999, the Court had allowed the Appeal and while setting aside the impugned communication and the impugned order had directed the MHADA to allow the application of the appellant and to place her in the Higher Income Group in Pant Nagar in Shri Vinayak Co-operative Housing Society Ltd. Thereafter, pursuant to the Notice of Motion taken out by the respondent No.6, the said Judgment was recalled and Appeal was directed to be re-heard. It was the contention of the respondent No.6 that he had no fair opportunity of being heard in the matter. Thereafter matter came out for hearing on number of occasions including on 29th June, 2004, 24th January, 2006, 6th March, 2006, 27th March, 2006, 21st July, 2006 and on account of request by one or the other party, matter was adjourned from time to time. When the matter is called out today, the Advocate for the appellant is present and none has appeared on behalf of the respondents. It appears that the respondents are not interested in contesting the proceedings.