N.V.RAMANA, J - (1.) Leave granted.
(2.) The present appeal arises out of the impugned judgment dated 07.06.2018, passed by the High Court of Judicature at Bombay in Writ Petition No. 1507 of 2011 with Notice of Motion No. 206 of 2018, wherein the High Court allowed the Writ Petition preferred by the respondent nos. 4 and 5 and set aside the order of the High-Power Committee (hereinafter referred to as "HPC") dated 5.02.2011 along with the consequential orders of the Slum Rehabilitation Authority (hereinafter referred to as "SRA") (respondent no. 3). Further, the High Court also directed respondent no. 3 to undertake necessary actions for the redevelopment of the suit property.
(3.) Brief facts necessary for the adjudication of the case are as follows: The Government of Bombay acquired the disputed property (now Worli Estate Scheme No. 58) prior to 1945, and vested the same in the Municipal Corporation of Greater Mumbai (hereinafter referred to as "MCGM"). Thereafter, on 04.06.1945, the appellants' predecessor-in-interest, Lullu Vas, submitted an application to the MCGM seeking lease of the said land for residential purposes and paid an earnest money of Rs. 8,232. The appellants contend that the MCGM decided to give leasehold rights in perpetuity to Lullu Vas. At that time, about 70 slum structures were pre-existing on the said land. Since Lullu Vas demanded possession, on 05.11.1965, the MCGM handed over symbolic possession of the said plot on "as is where is basis"- when it was still occupied by the encroaching hutments.;