Bombay High Court
Supriya Sudhir Tawade vs Bombay Development Department on 7 January, 2026
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
2026:BHC-OS:713-DB 19.WP.2879.2025.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2879 OF 2025
Supriya Sudhir Tawade, Age 60,
R/o.BDD Chawl no.13, Room no.33,
Dr.G.M.Bhosale marg, Jambori Midan,
Worli, Mumbai-400 018. Petitioner
versus
1. Bombay Development Department,
Office of BDD, Worli, Mumbai.
2. Director, Bombay Development Department,
3. Chawl Superintendent, BDD Chawl,
4. The State of Maharashtra.
5. MHADA
6. Municipal Corporation of Greater Mumbai Respondents
_______
Mr.Gaurav Lele with Mr.Prashant Shettigar for Petitioner.
Ms.Sayali Apte with Mr.Murlidharan Kalathil i/by Mr.P.G.Lad for MHADA.
Ms.Pushpa Yadav for MCGM.
_______
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 7th January 2026
P.C.
1. This petition under Article 226 of the Constitution of India has been
filed praying for the following substantive reliefs :
"a. This Hon'ble Court be pleased to issue Writ of Mandamus or any
appropriate writ and/or order and/or direction thereby directing the
Respondent nos.2 and/or 3 to allow the application of the Petitioner
for transfer of tenancy dated 5.9.2024 and 13.9.2024 (Exhibit-H and
Exhibit-H1) submitted by the Petitioner to the Respondent no.3, and
direct the Respondents 2 and 3 to transfer the tenancy with respect to
Digitally signed by the premises at BDD Chawl no.13, Room No.33, Dr.G.M.Bhosale
MANISH MANISH
SURESHRAO
SURESHRAO
THATTE
THATTE
Date: 2026.01.13
Marg, Jambori Maidan, Worli, Mumbai-400 018 in Petitioner's name;
11:54:27 +0530
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b. In the alternative to prayer clause (a), this Hon'ble Court be
pleased to issue Writ of Mandamus or any appropriate writ and/or
order and/or direction thereby directing the Respondents nos.2
and/or 3 to expeditiously consider afresh the application made by the
Petitioner for transfer of tenancy in Petitioner's name;
c. This Hon'ble Court be pleased to issue Writ of Certiorari and/or
writ in the nature of certiorari and/or any other appropriate order or
direction thereby calling for the records and proceedings pertaining to
the matter and after examining the legality and validity thereof, this
Hon'ble Court be pleased to quash and set aside the impugned notice
to show cause dated 1-8-2024 and 28-8-2024 issued by the
Respondent no.3 (Exhibit-G and Exhibig-G1);
d. This Hon'ble Court be pleased to issue Writ of Certiorari and/or
writ in the nature of Certiorari and/or any other appropriate order
thereby calling for the records and proceedings pertaining to the
matter and after examining the legality and validity thereof, this
Hon'ble Court be pleased to quash and set aside the impugned notice
to vacate dated 24-9-2024 issued by the Respondent no.1's
representative/employee (manager)."
2. It is thus seen that the present petition is filed assailing the show cause
notices dated 1st August 2024 and 28th August 2024 issued by the Chawl
Superintendent, Bombay Development Department, BDD Chawl, Mumbai as also
notice dated 24th September 2024 issued by the Manager, Development
Department, Chawl, Mumbai seeking to evict the Petitioner from the tenement
which she occupies as the legal representative of the original tenant late
Mrs.Prabhavati Prabhakar Salunke i.e. Petitioner's mother. The Petitioner is a 60
years old senior citizen and an occupant of the Tenement No.33, BDD Chawl
No.13, Dr.G.M.Bhosale Marg, Jambori Maidan, Worli, Mumbai, and is currently
occupying the said tenement along with her daughter. The aforesaid tenement
belonged to the Petitioner's mother late Mrs.Prabhavati Prabhakar Salunke who
was a tenant in the said premises since 2 nd March 1995. The Respondent no.2
transferred the premises in the name of Petitioner's mother pursuant to the
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application dated 2nd March 1995. The Petitioner got married in the year 1991,
and though she was initially residing at Palghar after her marriage, but in the year
2014 when the Petitioner suffered from a heart ailment, she started residing with
her mother since 2014 and also in view of the fact that her relations with her
husband, since the year 2014 were obtained. The health of Petitioner's mother
deteriorated since the year 2020 when the pandemic struck. Always the Petitioner
was taking care of her ailing mother is the Petitioner's case.
3. On 2nd February 2022 in the meeting held in the office of Respondent
no.4 a list of eligible tenants of BDD Chawl no.13 was published when the mother
of Petitioner late Mrs.Prabhavati Prabhakar Salunke was certified as eligible tenant
in the said list.
4. On 22nd May 2024 the Petitioner's mother died due to old age. It is
after this that the Petitioner was served a notice dated 9th July 2024 asking her to
vacate the said tenement on account of death of her mother i.e. original tenant. In
response to the said notice, the Petitioner addressed a letter to Respondent no.3
annexing all the documents pertaining to the Petitioner's entitlement as the only
immediate surviving heir. In the documents which were submitted by the
Petitioner, the Petitioner submitted a copy of Aadhar card, gas connection proof,
proof that a bank account was jointly held by the Petitioner with her mother, which
also reflected the address of the tenement proving possession and occupation of the
Petitioner. Despite submitting all the documents, the Respondent no.3 issued
notice dated 1st August 2024 and 28th August 2024 to the Petitioner stating that
the Petitioner had failed to prove her possession and occupation in respect of said
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tenement and to show cause as to why possession of the said tenement should not
be taken over by the Government.
5. Petitioner in pursuance of the aforesaid notices dated 1 st August 2024
and 28th August 2024, addressed several letters to the Respondent no.3 dated 5 th
September 2024 and 13th September 2024 and once again submitted the
documents for transfer of tenancy in respect of the tenement in question in the
name of Petitioner. The documents which were submitted with these letters
include the death certificate of Petitioner's mother, rent receipts, Petitioner's
Aadhar card, bank pass book, gas connection card and affidavit of the Petitioner. In
spite of several follow ups by the Petitioner, no action or decision has been taken by
the Respondent no.3 to effect transfer of tenancy in the name of Petitioner. Instead,
a notice dated 24th September 2024 was issued to the Petitioner to vacate and hand
over peaceful possession of the tenement in question. Subsequent thereto another
notice dated 5th December 2024 was served on the Petitioner through Respondent
no.2 wherein the Petitioner was once again called upon to remain present on 13 th
December 2024 at the office of Director, BDD along with requisite documents for
the purpose of transfer of tenancy with respect to the said tenement. It is,
therefore, seen that although the Petitioner has time and again submitted all her
documents, and considering her age and ill health i.e. her heart problem, the
Respondents ought to have taken an expeditious decision on the applications made
by her regarding transfer of tenancy in her name in respect of the tenement in
question in accordance with law.
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6. We have heard learned counsel on behalf of both the parties. Learned
counsel Mr.Lele on behalf of Petitioner submitted that although the Petitioner has
submitted all the documents which were necessary to transfer the tenancy in the
name of Petitioner, the Respondents are not acting upon the same. Learned AGP
on behalf of the Respondents has stated that by notice dated 5 th December 2024
the Petitioner was asked to submit all the documents with the office of Director,
Bombay Development Department, Mumbai, and one of the important document
in the said notice was the heirship certificate, which has not been submitted by the
Petitioner, hence the transfer of tenancy was not made in the name of Petitioner.
Learned counsel for the Petitioner has submitted that his client will apply for the
heirship certificate and after obtaining the heirship certificate once again resubmit
all the documents to Respondent no.2-Director, BDD Chawl and Respondent
no.3-Chawl Superintendent for transfer of tenancy.
7. In view of the aforesaid submissions made by learned counsel for the
parties, we deem it appropriate to pass following order to dispose of this petition,
which would serve the ends of justice.
ORDER
(i) The Petitioner to submit all the requisite documents along with heirship certificate to the office of Respondent no.2 (Director, BDD) and Respondent no.3 (Chawl Superintendent, BDD) along with a fresh application within a period of three months from the date of uploading of this order; Page 5 of 6 M.S.Thatte ::: Uploaded on - 13/01/2026 ::: Downloaded on - 16/01/2026 21:57:11 :::
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(ii) Upon receipt of such application of Petitioner, the Respondent nos.2 and 3 shall take a decision in respect of transfer of tenancy in accordance with law; within a period of two weeks from the date of receipt of such application;
(iii) Till the Petitioner obtains the heirship certificate from competent Court, no coercive action shall be initiated by the Respondents against the Petitioner;
(iv) All rights and contentions of the parties are expressly kept open;
(v) Writ Petition is disposed of in above terms. No costs.
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