Bombay High Court
High Court On Its Own Motion vs Mr. Ashish Shelar And Ors on 28 July, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
1. cp 11.16
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by URMILA
CIVIL APPELLATE JURISDICTION
URMILA PRAMOD
INGALE
PRAMOD Date:
INGALE 2022.07.28
19:30:14
+0530
CONTEMPT PETITION NO. 11 OF 2016
High Court on its own motion ..Petitioner
vs.
Ashish Shelar & ors. ..Respondents
WITH
PUBLIC INTEREST LITIGATION NO. 25 OF 2013
Mayur Mahesh Pathak ..Petitioner
vs.
Maharashtra State Environment
Authority & ors. ..Respondents
WITH
PUBLIC INTEREST LITIGATION NO. 45 OF 2009
Milan Vasant Mhatre ..Petitioner
vs.
The State of Maharashtra & ors. ..Respondents
WITH
PUBLIC INTEREST LITIGATION NO. 77 OF 2014
Ratan Soli Luth ..Petitioner
vs.
State of Maharashtra & ors. ..Respondents
WITH
PUBLIC INTEREST LITIGATION NO. 78 OF 2008
Janhit Manch & ors. ..Petitioners
vs.
The State of Maharashtra & ors. ..Respondents
1
1. cp 11.16
WITH
CONTEMPT PETITION NO. 210 OF 2018
Qaneez-E-Fatemah Sukhrani ..Petitioner
vs.
Saurabh Rao, Municipal Commissioner
& ors. ..Respondents
WITH
PUBLIC INTEREST LITIGATION NO. 136 OF 2009
Prabhakar V. Chaudhary ..Petitioner
vs.
Thane Municipal Corporation (through
the Commissioner of Thane Municipal
Corporation) & ors. ..Respondents
WITH
WRIT PETITION NO. 13726 OF 2018
Imtiyaz Mahiboob Bagwan ..Petitioner
vs.
The Chief Executive Officer Karad
Nagarparishad & ors. ..Respondents
WITH
PUBLIC INTEREST LITIGATION NO. 249 OF 2014
Qaneez-E-Fatemah Sukhrani & anr. ..Petitioners
vs.
The Commissioner Pune Municipal
Corporation & ors. ..Respondents
WITH
PUBLIC INTEREST LITIGATION NO. 155 OF 2011
Suswarajya Foundation,
Satara & anr. ..Petitioners
vs.
The Collector, Satara & anr. ..Respondents
2
1. cp 11.16
WITH
CIVIL APPLICATION (ST) NO. 826 OF 2018
IN
PUBLIC INTEREST LITIGATION NO. 155 OF 2011
The State of Maharashtra through
the Minister/Secretary ..Applicant
vs.
M/s. Suswarajya Foundation
Satara & anr. ..Respondents
WITH
CIVIL APPLICATION (ST) NO. 1094 OF 2018
IN
PUBLIC INTEREST LITIGATION NO. 155 OF 2011
Election Commission of India,
through Chief Electrocal Officer ..Applicant
vs.
M/s. Suswarajya Foundation
Satara & anr. ..Respondents
WITH
CIVIL APPLICATION (ST) NO. 28641 OF 2018
IN
PUBLIC INTEREST LITIGATION NO. 155 OF 2011
The State of Maharashtra through
the Minister/Secretary ..Applicant
vs.
M/s. Suswarajya Foundation
Satara & anr. ..Respondents
WITH
CIVIL APPLICATION NO. 36 OF 2019
IN
PUBLIC INTEREST LITIGATION NO. 155 OF 2011
Zoru Darayus Bhathena ..Applicant
vs.
M/s. Suswarajya Foundation
Satara & anr. ..Respondents
3
1. cp 11.16
WITH
WRIT PETITION NO. 2628 OF 2016
Solutions Advertising through
Proprietor Mr. Pravin Solanki ..Petitioner
vs.
Thane Municipal Corporation & ors. ..Respondents
------------
Mr. Ravindra S. Pachundkar for Petitioner in CP/210/2018.
Dr. Uday P. Warunjikar a/w Mr. Siddhesh Pilankar for
Petitioner in PIL/155/2011.
Mr.Pradeep S. Gole, for Petitioner in WP/13726/2018.
Mr. A.Y. Sakhare, Sr. Adv a/w Mr Rohan Mirpury a/w Ms K.H.
Mastakar for Respondents No.4&5/MCGM in PIL 78/2008
and PIL/155/2011.
Mr. Rajesh G. Singh i/b Legal Liaison, for Respondent No.1
in CP/11/2016.
Mr. N. R. Bubna, for Bhiwandi Municipal Corporation.
Mr. Ram S. Apte, Sr. Adv i/b Mr. N.R. Bubna for Mira
Bhayandar Municipal Corporation and Thane Municipal
Corporation.
Mr. Dheer Sampat i/b Mr T.J. Pandian for Respondent No.5/
Railways in CP/210/2018.
Mr. Pradeep Rajagopal a/w Ms. Drishti Shah i/b Rekha
Rajgopal, for State Election Commission of India in
PIL/155/2011.
Mr. Roshan Sawant i/b. Mr. Yuvraj Narvankar for Respondent
No.25 in PIL/155/2011 a/w CAI(ST)/826/2018.
Mr. Shriram S. Kulkarni a/w Ms. Pranjal M. Khatavkar for
Respondent No.11 in PIL/155/2011 and for Respondent-
Dudhani Municipal Council.
Mr. Sandeep Patade i/b Mr. P.B. Shah for Respondent No.2/
Satara Municipal Corporation in PIL/155/2011.
Mr. Rohit Sakhadeo for Respondent No.3/Nashik Municipal
Corporation in PIL/155/2011.
Ms. Nazia Shaikh i/b Mr Pradeep J. Thorat for Respondent
No.8/ Aurangabad Municipal Corporation.
Mr Dinesh P. Adsule for Respondent in Kulgaon Badlapur
Nagar Parishad.
Mr. Prashant Kamble i/b. Mr. A.S. Rao for Respondent
4
1. cp 11.16
No.11/Kalyan Dombivli Municipal Corporation in
PIL/155/2011 and Ambernath Municipal Council.
Mr. Samir Kumbhakoni for Respondent No.13/ Solapur
Municipal Corporation in PIL/155/2011.
Mr Umesh Mankapure, for Respondent Nos. 15 in
PIL/155/2011.
Mr. Abhijit M. Adagule for Respondent No.18/ Kolhapur
Municipal Corporation in PIL/155/2018.
Ms. Swati Sagvekar for Respondent Vasai Virar City
Municipal Corporation.
Mr Benny Joseph a/w Ms Pallavii Kamath and Ms. Sakshi
Mehta i/b BJ Law Offices LLP for Respondent No.19 in
PIL/155/2011.
Mr. A.A. Garge, for Lonavala Municipal Council.
Mr. Ajit Hon, for Shirdi Municipal Council & Akkalkot
Municipal Council for respondent in PIL/155/2011.
Heena Shaikh i/b. M. V. Kini and Company for respondent
no. 2 in PIL/25/2013.
Sweta Shah i/b. Mr. Abhijit P. Kulkarni for respondent nos.1
and 6-PMC in CP/210/2018 and CP/11/2016.
Mr. Suyash Nitin Khose i/b. Mr. Dilip Bodake for respondent
no.1 in WP/13726/2018.
Mr. G.H. Keluskar for respondent nos.15 and 16 in
PIL/155/2011.
Mr. A. A. Kumbhakoni, Advocate General a/w Mr. P. P.
Kakade, Government Pleader a/w Mr. B. V. Samant, AGP
and Mr. M.M. Pabale, AGP for State.
M. S. Bhardwaj for respondent-UOI in PIL/78/2008.
Ms. Gauri Velankar i/b. S. S. Aradhye for Pandharpur
Municipal Corporation and Panvel Municipal Corporation.
Harvinder Kaur Rogi h/f Ms. Pooja Joshi Deshpande for
respondent no.21.
Mr. S. B. Shetye a/w Ms. Priyanka Chavan, Mr. Manish
Bohra, Ms. Sarika Shetye and Ms. Renuka Shinde for
respondent no.6-SEC.
Mr. Prashant P. Jadhav for respondent-Sangli-Miraj-Kupwad
Corporation.
------------
5
1. cp 11.16
CORAM : DIPANKAR DATTA, CJ. &
M. S. KARNIK, J.
DATE : JULY 28, 2022 P.C.:
1. List these petitions on August 19, 2022 at 2.30 p.m. to enable Mr. Kumbhakoni, learned Advocate General for Maharashtra to submit the requisite report in terms of the earlier order dated June 16, 2022.
2. We record that Mr. Samant, learned AGP appearing for the respondent-State has placed before us a write-up on the measures that have been taken pursuant to the earlier orders in respect of illegal hoardings which inter alia includes summary of information in respect of offences registered under 'the Maharashtra Prevention of Defacement of Property Act, 1995' by the Brihanmumbai Police Commissionerate. Such write-up shall be retained with the records.
3. While expressing serious displeasure at the apathy and indifference of the Government to implement the directions contained in the order dated January 31, 2017, we hope and trust that the report that the Advocate General would submit before this Court by the returnable date would include concrete measures that the Government would propose to implement in terms of such directions of the Court.
(M. S. KARNIK, J.) (CHIEF JUSTICE)
6