SANJALI SANJAY KADU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) In view of the fact that the question involved in the present petition needs to be answered urgently, as the same pertains to redevelopment of old buildings belonging to the Respondents, Municipal Corporation of Greater Mumbai (hereinafter referred to as "the said Corporation"), which is sought to be undertaken by applying the provisions of Regulation 33(7) of the Development Control Regulation (hereinafter referred to as the "DCR" for the sake of brevity) applicable to the area of the said Corporation, by consent of parties, we have heard all the parties at length for final disposal at the admission stage itself.

(3.) In Island City of Bombay 133 constructions were put up very many years ago by Bombay Improvement Trust to provide housing to the thousands of workers and their families migrating to the City of Bombay at that time, as a consequence of rapid industrialisation. These structures are known as "BIT Chawls". These BIT Chawls are owned by the said Corporation and are occupied by various persons (of course, along with their families) who are tenants of the said Corporation. The present petition pertains to Chawl Nos. 5 and 7 out of these BIT Chawls, which are located at Agripada, Bombay ( hereinafter referred to as the 'said Chawls' for the sake of brevity).