KAMIDI LAXMI ANAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the learned Counsel for the respondents. This batch of petitions raise a common challenge, which is to the orders passed by the Grievance Redressal Committee, whereby the appeals as filed by the petitioners/slum dwellers, assailing the orders passed by the Additional Collector (Encroachment and Removal)/appellate authority under Sections 33 and 38 of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (for short, the "Slums Act"), stand dismissed.

(2.) The impugned orders although similar, are passed on different dates by the Grievance Redressal Committee. The facts are similar and the grounds of challenge in all these petitions are also similar. For convenience the learned counsel for the parties have made submissions on the first writ petition (W.P. No.2310 of 2018) wherein the impugned order passed by the Grievance Redressal Committee is dated 31 March 2018, confirming the appellate order dated 21 July 2017 passed by the Additional Commissioner (Encroachment and Removal).

(3.) The consequence of the impugned orders is that the petitioners become liable to be evicted from their respective slum tenements for the purpose of implementation of a slum scheme as per the provisions of Section 33 read with Section 38 of the Slums Act.