1. Heard. The Petitioners are challenging the notification under Section 14(1) and award under Section 17 of the Slums Act. Mr. Surana, the learned counsel for the Petitioners also points out that though the officer concerned had retired on 13.6.2017 the impugned award is signed on 7.7.2017. Mr. Mane, the learned AGP for the Respondent-State, however seeks time to take instructions and file affidavit-in-reply. Time is granted.
2. In the meanwhile, registry shall issue notice to the Respondent No. 7 returnable on, 12.2.2018.
3. Till the next date, there shall be ad-interim relief in terms of prayer clause (c).