Manikandan Nadesan Devendra vs Apex Grievance Redressed Committee on 10 February, 2026

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Bombay High Court

Manikandan Nadesan Devendra vs Apex Grievance Redressed Committee on 10 February, 2026

Bench: G. S. Kulkarni

        2026:BHC-OS:3860-DB                                                                    502 WPL 4916-26.DOC



LAXMI
SUBHASH
                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SONTAKKE
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed
by LAXMI
SUBHASH
SONTAKKE
Date: 2026.02.10
19:06:05 +0530                                  WRIT PETITION (L) NO. 4916 OF 2026

                     Manikandan Nadesan Devendra                                        ...Petitioner
                           Versus
                     Apex Grievance Redressal Committee & Ors.                          ...Respondents
                                                        _______
                     Mr. Balasaheb Deshmukh for Petitioner.
                     Ms. Ravleen Sabharwal a/w Aarushi Yadav for Respondent-SRA.
                                                               _______

                                                            CORAM:        G. S. KULKARNI &
                                                                          AARTI SATHE, JJ.

                                                            DATE:         10th FEBRUARY 2026

                     P.C.

1. Mr. Deshmukh, learned Counsel for the Petitioner, has moved this Petition urgently contending that Respondent No.2 has issued a notice of eviction of the Petitioner and his family from the tenement in question. The Petitioner has already approached the Apex Grievance Redressal Committee (AGRC) challenging the orders passed by the competent authority declaring the Petitioner to be ineligible for such allotment and liable for an action of eviction. Thus, the designated officer of the SRA has considered the Petitioner to be an illegal occupant of the tenements in question.

2. However, merely for the reason that the Appeal filed by the Petitioner is pending before the AGRC, we are inclined to direct that the action to evict the Petitioner shall not be taken forward till the decision of the Appeal pending before the AGRC.

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3. All contentions of the parties in the AGRC proceedings are expressly kept open.

4. It is made clear that the aforesaid protection is in no manner an expression of any opinion on the merits of the matter.

5. The Petition is disposed of in the aforesaid terms. No costs.

6. Needless to observe that the eviction order shall be required to be implemented in the event the Petitioner fails in the Appeal.

           (AARTI SATHE, J.)                         (G. S. KULKARNI, J.)




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Laxmi


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