THE HAJI-ALI MUNICIPAL OFFICERS CO-OP HOUSING SOCIETY LIMITED AND ORS. Vs. THE MUNICIPAL CORPORATION OF GREATER BOMBAY AND ORS.

JUDGEMENT

(1.) THE submissions of the learned counsel appearing for the parties were heard on 31st August 2015 and today the petition is fixed for the dictation of judgment.

(2.) THE challenge in this petition under Article 226 of the Constitution of India is to the impugned notice/impugned order dated 9th April 2002.

(3.) BY a communication dated 24th November 1975, the 1st respondent informed the 1st petitioner that the Mumbai Municipal Corporation by a Resolution dated 10th April 1975 has accorded sanction for the sale of building No. 3 and 4 on plot Nos. 20 and 21 as well as the grant of lease of plot No. 20 and 21 on the terms and conditions incorporated in the said communication.