R.M. Lodha, J. - (1.) Leave granted.
(2.) The dispute in these Appeals concerns allotment of one large gala in the Wholesale Fruit and Vegetable Market, Vashi. The rival claimants are the Appellant and common Respondent Nos. 5 and 2 in these Appeals - Narayan Nivrutti Shinde (hereinafter referred to as claimant Respondent).
(3.) In 1985, Mumbai Agricultural Produce Market Committee (for short, Market committee) decided to shift subsidiary wholesale markets of fruit and vegetable in city of Mumbai at Vashi. In 1995, the construction of the new wholesale market at Vashi was completed. The controversy arose in respect allotment of galas/shops to the traders and numerous Writ Petitions were filed before the Bombay High Court. On April 26, 1996, the High Court appointed a former Judge of that Court - Justice Daud - as Court Commissioner to determine the norms of allotment of galas/shops in the newly constructed wholesale market at Vashi.;