Bombay High Court
Salim Alisab Shaikh And Ors vs The Vasai Virar Municipal Corporation ... on 12 December, 2018
Author: Revati Mohite Dere
Bench: Ranjit More, Revati Mohite Dere
904 wp 14119.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 14119 of 2018
Salim Alisab Shaikh and ors. .....Petitioners
versus
The Vasai Virar Municipal Corporation .....Respondents
Mr. Ashutosh R. Gole, advocate for the petitioners.
CORAM : RANJIT MORE &
REVATI MOHITE DERE, JJ.
DATE : 12th DECEMBER, 2018.
P. C. :
The petition seeks to challenge the notice under Sections 53 and 152 of the Maharashtra Regional Town Planning Act, 1966, directing the petitioner to demolish the unauthorized construction. Mr. Gole, learned counsel for the petitioner does not dispute that the notice structure is unauthorized inasmuch there is no building permission. However, he submits that the petitioners want to go for regularisation since they are the owners of the land in question.
2. In the light of the above, we issue notice to the respondent returnable on 14th January, 2019.
3. Till next date, both the parties shall maintain status-quo regarding the notice structure.
[REVATI MOHITE DERE, J.] [RANJIT MORE, J.] Shubhada S Kadam 1/1 ::: Uploaded on - 12/12/2018 ::: Downloaded on - 27/12/2018 05:54:31 :::