As per case facts, a housing society challenged an order that partly allowed their deemed conveyance application, arguing for more land by claiming that two promoter companies were essentially one ... and the entire development plot should be conveyed. The respondents contended that the authority's jurisdiction was limited, the companies were distinct legal entities, and the original conveyance was correct. The question arose whether the competent authority, in a deemed conveyance under the Maharashtra Ownership Flats Act, could fully restructure title, disregard separate corporate existences, or lift the corporate veil. Finally, the Court ruled that the authority's jurisdiction is summary, not extending to complex title disputes or piercing the corporate veil. It upheld the initial conveyance and directed the petitioner to a civil court for claims of additional land or challenges to corporate structure.