(1.) THE petitioners in all these petitions have challenged the orders passed on 27-6-2005 / 28-6-2005 by the Maharashtra Housing and Area Development ("mhada" for short) whereby the flats allotted to the respective petitioners in the proposed Powai Planet co-operative Housing Society ("society" for short) has been cancelled. Since the reason for cancelling of the allotment is common, all these petitions are heard together and disposed of by this common Judgment.
(2.) IN all these cases, the petitioners had approached MHADA with a view to purchase a flat in the buildings constructed by MHADA at Powai. The petitioners were directed to approach the Chief promoter of the Society who was authorised by MHADA to sell some of the flats in the building constructed by mhada. Accordingly, the petitioners approached the chief Promoter of the Society and paid token amount for purchase of the respective flat. Thereupon, MHADA issued provisional offer letter to each of the petitioners setting out the terms and conditions as well as the price payable for the respective flat and for becoming the members of the proposed Society. MHADA further issued no objection certificate (NOC) to each of the petitioners to enable them to obtain housing loan from the financial institution. Accordingly, the petitioners had applied for loan and the same has been sanctioned.
(3.) HOWEVER, by the impugned orders dated 27-6-2005 and 28-6-2005 the allotment made to each of the petitioners have been cancelled by MHADA in the light of the Division Bench Judgment of this Court in the case of Pooja Estate Consultant and Construction and ors. V/s. MHADA and Anr. (Appellate Side Writ Petition no. 10243 of 2004) decided on 25/2/2005. Challenging the aforesaid orders dated 27-6-2005 / 28-6-2005 the present petitions are filed.