TULSI NARLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) To put an end to the long standing dispute between Respondent No. 7 ( 'the Developer ') and the 21 Original Tenants of 'Earth Terrace ' situated at Gajanan Colony, Goregaon (West), Mumbai - 400 104, pertaining to their right to receive Permanent Alternate Accommodation from the Developer, we had on 3rd November, 2021 directed the Developer to attend this Court today, along with the keys of the respective flats agreed to be allotted to the said 21 Original Tenants on ownership basis. Accordingly, the Developer is present in Court and upon our directions he has handed over the keys of the flats to the Original Tenants and / or their respective legal heirs. The keys to Flat No. 1004 which is allotted to Shri Pragnesh Shah will be forwarded by the Developer to Shri Shah by 05.00 p.m. today at his residence.

(2.) Smt. Sakarben V. Gala and Shri Sunder K. Shetty have handed over to the Developers cheques drawn in favour of the Developer in the sum of Rs.7,12,800/-and Rs.1,69,269/- respectively, being the amount payable by them towards their respective additional areas purchased by them from the Developer. They undertake that the said cheques will be honoured when presented for encashment. The undertakings are accepted.

(3.) Shri Velji Karman Gada undertakes to handover a cheque of Rs.20,769/- to the Developer on or before 8th November, 2021, being consideration for the additional area purchased by him from the Developer. The undertaking is accepted.