DEVENDRA YASHWANT KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By an Order dated 13.10.2008 A.M. Khanwilkar, J. noted that a question of law, which I will refer to shortly, arises in the present case. The learned Judge noted, that if the question is answered in favour of the petitioner it could necessarily follow that the impugned action would not have been taken against the petitioner.

(2.) Further, the question involved in both the writ petitions is common. Both the writ petitions are therefore disposed by this common order.

(3.) There are six petitioners in Writ Petition No. 2225 of 2008 and four petitioners in Writ Petition No. 2239 of 2008. Respondent Nos. 2 and 3 are the Administrators and Divisional Commissioner, Konkan Division, Mumbai and The Chief Executive Officer, Slum Rehabilitation Authority, Bandra, Mumbai. Respondent No. 4 M/s. Shree Gajraj Housing Nirman Pvt. Ltd. is a developer appointed by a Co-operative Housing Society.