Bombay High Court
Slum Redevelopers Association And 3 ... vs Citispace And 6 Ors on 31 July, 2023
32-WP.1152.2002++
Jvs.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1152 OF 2002
WITH
NOTICE OF MOTION (L) NO. 290 OF 2014
AND
INTERIM APPLICATION NO. 3043 OF 2022
NGO Alliance For Governance }
and Renewal (Nagar) } Petitioner
Versus
State of Maharashtra & Ors. } Respondents
ALONG WITH
INTERIM APPLICATION NO. 1771 OF 2022
WITH
INTERIM APPLICATION (L) NO. 28459 OF 2021
WITH
NOTICE OF MOTION NO. 66 OF 2019
WITH
INTERIM APPLICATION (L) NO. 28343 OF 2021
WITH
INTERIM APPLICATION (L) NO. 6465 OF 2022
WITH
CHAMBER SUMMONS NO. 7 OF 2003
WITH
CHAMBER SUMMONS NO. 8 OF 2003
WITH
CHAMBER SUMMONS NO. 30 OF 2003
WITH
CHAMBER SUMMONS NO. 253 OF 2003
WITH
CHAMBER SUMMONS NO. 254 OF 2003
WITH
CHAMBER SUMMONS NO. 261 OF 2003
WITH
CHAMBER SUMMONS NO. 326 OF 2003
WITH
CHAMBER SUMMONS NO. 328 OF 2003
WITH
CHAMBER SUMMONS NO. 337 OF 2003
WITH
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CHAMBER SUMMONS NO. 338 OF 2003
WITH
CHAMBER SUMMONS NO. 5 OF 2005
WITH
CHAMBER SUMMONS NO. 29 OF 2005
WITH
CHAMBER SUMMONS NO. 30 OF 2005
WITH
CHAMBER SUMMONS NO. 31 OF 2005
WITH
CHAMBER SUMMMONS NO. 20 OF 2006
WITH
CHAMBER SUMMONS NO. 130 OF 2006
WITH
CHAMBER SUMMONS NO. 195 OF 2006
WITH
CHAMBER SUMMONS NO. 82 OF 2008
WITH
CHAMBER SUMMONS NO. 107 OF 2008
WITH
CHAMBER SUMMONS NO. 60 OF 2009
WITH
CHAMBER SUMMONS NO. 31 OF 2010
WITH
CHAMBER SUMMONS NO. 227 OF 2010
WITH
NOTICE OF MOTION NO. 579 OF 2010
WITH
NOTICE OF MOTION NO. 143 OF 2011
WITH
NOTICE OF MOTION NO. 237 OF 2011
WITH
NOTICE OF MOTION NO. 3 OF 2012
WITH
NOTICE OF MOTION NO. 297 OF 2012
WITH
NOTICE OF MOTION NO. 5 OF 2013
WITH
NOTICE OF MOTION NO. 34 OF 2014
WITH
NOTICE OF MOTION NO. 54 OF 2014
WITH
CHAMBER SUMMONS NO. 56 OF 2014
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WITH
NOTICE OF MOTION NO. 194 OF 2014
WITH
NOTICE OF MOTION NO. 218 OF 2014
WITH
NOTICE OF MOTION NO. 219 OF 2014
WITH
NOTICE OF MOTION NO. 192 OF 2017
WITH
NOTICE OF MOTION NO. 170 OF 2013
WITH
INTERIM APPLICATION (L) NO. 2716 OF 2020
WITH
CHAMBER SUMMONS NO. 88 OF 2014
WITH
INTERIM APPLICATION (L) NO. 19651 OF 2022
WITH
INTERIM APPLICATION (L) NO. 20716 OF 2021
WITH
NOTICE OF MOTION NO. 66 OF 2019
WITH
INTERIM APPLICATION NO. 3043 OF 2022
WITH
INTERIM APPLICATION (L) NO. 30716 OF 2021
Mr. Shiraj Rustomjee, Senior Advocate with Mr.
Gulnar Mistry, Mr. Akash Rebello, Mr. Prateek pai,
Mr. Shabbir Jariwala and Ms. Anushka Panchamatia
i/b. MDP and Partners for the petitioner in
WP/1152/2002.
Mr. Abhay Patki, Additional Government Pleader for
respondent no. 1.
Dr. Milind Sathe, Senior Advocate with Mr. Girish
Utangale, Mr. Saurabh Utangale and Ms. Sanika
Utangale i/b. M/s. Utangale & Co. for respondent
no. 2 (SRA).
Ms. Prachi Khandge with Ms. Swati Chedda i/b. M.
P. Vashi adn Associates for the applicant in
CHSW/30/2003.
Ms. Sweedal Karkada for the applicant in
CHSW/88/2014.
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32-WP.1152.2002++
Mr. Vikramjit Sing Garewal with Mr. Nitesh Ranavat
and Mr. Mustaqeem Bagsaria i/b. Wadia Ghandy &
Co. for the applicant in IA/1771/2022.
Mr. Hrushi Nargekar with Mr. Rohaan Pajnigar i/b.
DSK Legal for the applicant in IAL/30716/2021.
Mr. Venkatesh Dhond, Senior Advocate with Mr.
Rashmin Khandekar, Mr. Mohammed Himayatullah,
Jigisha Vadodaria i/b. Negandhi Shah &
Himayatullah for the applicant in IAL/19651/2022.
Mr. Ashish Kamat, Senior Advocate with Mr. Ranjeev
Carvahllo i/b. ABH Law for the applicant in
IAL/28459/2021.
CORAM: DEVENDRA KUMAR UPADHYAYA CJ.
& ARIF S. DOCTOR, J.
DATE: 31st JULY 2023 P.C.:
1. We have been informed that counter affidavit to the amended petition has been filed by the State as also by the Slum Rehabilitation Authority (SRA). Learned counsel representing the petitioner may file rejoinder affidavit, if any, by the next date of listing.
2. So far as the applications seeking intervention in the matter are concerned, we may only observe that all such persons seeking intervention shall be permitted to put-forth their submissions while the matter is heard finally. We are providing this opportunity to make oral submissions keeping in view not only the importance and urgency of the issue raised in this writ petition, but also keeping in view the fact that the writ petition is pending since 2002.
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3. With consent of learned counsel for the parties, list the matter on 30th August 2023 at 2.30 p.m.
4. We also permit learned counsel for the parties to submit brief written submissions and compilation of case law etc. (ARIF S. DOCTOR, J.) (CHIEF JUSTICE) 5 ::: Uploaded on - 01/08/2023 ::: Downloaded on - 02/08/2023 02:52:38 :::