PARAMANAND K. MHATRE Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioners, learned Senior Counsel for the Respondent Nos. 4 to 10, learned Counsel for the SRA and learned Counsel for the Respondent - Corporation. The learned Counsel for the Petitioners states that by a notice dated 30th April, 2019 notice of draft of fresh annexure II has been issued and the period of 15 days has been given for suggestions and objections. The Petitioners are aggrieved by the said notice. He has stated that the draft annexure II cannot be prepared as it includes ineligible members and excludes the Petitioners, who have been found eligible since 1997. He has accordingly applied for urgent ad-interim orders staying the said notice dated 30th April, 2019 till the Petition is placed for hearing before the Regular Court.

(2.) The learned Senior Counsel appearing for Respondent Nos. 4 to 10 has submitted that by an order dated 27th March, 2019 passed by the learned Single Judge of this Court in companion Petition it has been expressly directed that the order of 27th March, 2019 does not restrict the processing of annexure II by the Competent Authority. He has submitted that the earlier annexure II had been prepared by the CEO - SRA which has been stayed by the learned Single Judge of this Court. The Competent Authority is the Respondent - Corporation who has now prepared the draft annexure II and which forms the subject matter of notice issued on 30th April, 2019. He submits that this Application is pre-mature as this notice invites objections and suggestions and that the Petitioners are free to give their objections and suggestions as well as tender relevant documents which would be considered appropriately by the Respondent - Corporation. Infact a period of 15 days has been given since issuance of notice dated 30th April, 2019 for considering the same.

(3.) He has submitted that infact the Petitioners have been included in the draft annexure II but they have been held to be ineligible as they have not submitted relevant documents.