Bombay High Court
Juhu Geetanjali Vastushilp ... vs Union Of India And 4 Ors on 12 March, 2026
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
14.wp.2459.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2459 OF 2022
The Mangalya Cooperative Housing Society Ltd .. Petitioner
Versus
Union of India & Ors. .. Respondents
WITH
INTERIM APPLICATION 1377 OF 2022
IN
WRIT PETITION NO.2459 OF 2022
WITH
WRIT PETITION NO.1386 OF 2022
WITH
INTERIM APPLICATION (L) NO.20798 OF 2022
IN
WRIT PETITION NO.1386 OF 2022
WITH
WRIT PETITION NO.3000 OF 2024
WITH
WRIT PETITION NO.1445 OF 2022
WITH
WRIT PETITION NO.2839 OF 2025
WITH
WRIT PETITION NO.2259 OF 2025
WITH
WRIT PETITION NO.2948 OF 2025
WITH
WRIT PETITION NO.1625 OF 2024
WITH
WRIT PETITION NO.2256 OF 2025
WITH
WRIT PETITION NO.3028 OF 2025
WITH
WRIT PETITION NO.3728 OF 2022
WITH
INTERIM APPLICATION (L) NO.30793 OF 2024
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IN
WRIT PETITION NO.3728 OF 2022
Adv. Nishant Chotani a/w Adv. Sneha Patil, Adv.
Hrishikesh Joshi, Adv. Isha Vyas i/by Maniar Srivastava
Associates for Petitioner in
WP/2459/2022,WP/1445/2022, WP/3728/2022,
WP/3028/2025.
Adv. Saket Mone, a/w Adv. Khushnumah Banerjee, Adv.
Makrand Sawant i/by Vidhi Partners for Petitioner in
WP/1386/2022.
Adv. Yash Momaya, a/w Adv. Ativ Patel, Adv. Viloma
Shah, Adv. Harshad Vyas, Adv. Viraj Raiyani i/by AVP
Partners for Petitioner in WP/2256/2025.
Adv. Yash Momaya i/b. Adv. Pratik Kothari for
Petitioner in WP/2259/2025, WP/1625/2024.
Adv. N. R. Bubana, for Respondent No. 1 U.O.I. in all
Petitions.
Adv. Ajay Khaire for the Respondent Nos. 2 and 3 (AAI)
in WP/2459/2022, 1386/2022, WP/1445/2022,
WP/3728/2022, WP/1625/2024, WP/3000/2024,
WP/2256/2025, WP/2259/2025, WP/2948/2025,
WP/3028/2025, WP/2839/2025.
Adv. Girish Utangale a/w Adv. Sarthak Utangale i/b.
Utangale and Co. For MHADA in WP/3000/2024 and
WP/3728/2022.
Adv. Yashashree Raut i/b. Adv. Manisha Jagtap for
MHADA in WP/2459/2022.
Mr. Akshay Patkar- AGP for Respondent No. 5 State of
Maharashtra in WP/2459/2022.
Mr. Rakesh Pathak - AGP for Respondent No. 5 State of
Maharashtra in WP/1445/2022.
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Mr. Nishigandh Patil - AGP for Respondent No. 5 State
of Maharashtra in WP/3728/2022.
Adv. Ativ Patel, Adv. Viloma Shah, Adv. Harshad Vyas
and Adv. Viraj Raiyani i/by AVP Partners for
Respondent No. 5 in WP/2259/2025, WP/2839/2025,
WP/1625/2024.
Adv. Yash Momaya, a/w Adv. Ativ Patel, Adv. Viloma
Shah, Adv. Harshad Vyas and Adv. Viraj Raiyani i/by
AVP Partners for Respondent No. 5 in WP/2948/2025.
CORAM : B. P. COLABAWALLA &
FIRDOSH P. POONIWALLA, JJ.
DATE : MARCH 12, 2026 P. C.
1. Mr. Bubana has tendered an email written by the Section Officer (AAI), Ministry of Civil Aviation, Government of India stating that at present the Ministry has no proposal under consideration for shifting the transmitters from Juhu. This email has been tendered to us today. It appears that by a letter dated 18 th February 2025 Government of Maharashtra had addressed a letter to the Secretary to the Government of India, Ministry of Civil Aviation sending a proposal for shifting of high frequency Tx/Rx station from Dahisar and Juhu (Andheri) to alternate locations at Gorai. In fact we were also told that this is under active consideration by the Civil Aviation Ministry. Page 3 of 4
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2. Hence, apart from the Section Officer (AAI) who has issued an email dated 12th March 2026, we would also like a responsible officer from the Government of Maharashtra to be present on the next date to throw light on the factual situation in the above matters. We now place these matters on 26th March 2026.
3. Both the officers are requested to remain present before this Court on the next occasion.
4. Stand over to 26th March 2026.
5. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order. [FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.] Page 4 of 4 MARCH 12, 2026 Utkarsh ::: Uploaded on - 13/03/2026 ::: Downloaded on - 13/03/2026 22:35:00 :::