TULSIWADI NAVNIRMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In furtherance to the directions contained in the Full Bench judgment dated 1st November 2007 of this Court in the case of Tulsiwadi Navnirman Co-operative Housing Society Ltd. Vs. The State of Maharashtra and others, Writ Petition No. 1326 of 2007 reported in 2007 (6) Mh.L.J. 851, the State Government issued Government Resolution No. Petition 2007/CR-261/Slum-1 dated 15th November, 2007 and constituted a High Power Committee consisting of the following high ranking officers of the State:-

(2.) ifferent Benches of this Court, while following the Full Bench judgment of the Court, disposed of petitions with a direction to the parties to approach the High Power Committee and even otherwise some of the applicants had approached the High Power Committee for redressal of their grievances.

(3.) he present Notice of Motion has been taken out on behalf of the State praying that, for the reasons stated in the affidavit in support of the application, it is necessary to seek variation of the judgment dated 1st November 2007 and they be directed to create four new Grievance Redressal Committees to hear such matters. It is stated that number of matters are being referred to the High Power Committee and there is a back log. Therefore, it is necessary for the Government to delegate the powers exercisable by the High Power Committee to the new Committees.