Bombay High Court
Bipinchandra K. Parekh And Ors vs The Mumbai Agricultural Produce Market ... on 3 July, 2019
Author: A.M. Badar
Bench: Indrajit Mahanty, A.M. Badar
(4)WP-13046-16.doc
rkmore
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.13046 OF 2016
M/s. Sugar Supply Co. & Ors. ] ..Petitioners.
v.
The Mumbai Agricultural Produce ]
Market Committee, Mumbai & Ors. ] ..Respondents.
WITH
WRIT PETITION NO.12444 OF 2016
Kishor Champaklal Mody ] ..Petitioner.
v.
The Mumbai Agricultural Produce ]
Market Committee, Mumbai & Ors. ] ..Respondents.
WITH
CIVIL APPLICATION NO.1422 OF 2019
IN
WRIT PETITION NO.12444 OF 2016
Mumbai Agricultural Produce market Committee]..Petitioners.
v.
Kishor Champaklal Mody ] ..Respondent.
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WITH
WRIT PETITION NO.12445 OF 2016
Nimesh Mahendra Dhirwani ] ..Petitioner.
v.
The Mumbai Agricultural Produce ]
Market Committee, Mumbai & Ors. ] ..Respondents.
WITH
WRIT PETITION NO.12529 OF 2016
Bipinchandra K. Parekh & Ors. ] ..Petitioners.
v.
The Mumbai Agricultural Produce ]
Market Committee, Mumbai & Ors. ] ..Respondents.
WITH
WRIT PETITION NO.13073 OF 2016
Navi Mumbai Merchants Chamber ] ..Petitioner.
v.
The Mumbai Agricultural Produce ]
Market Committee, Mumbai & Ors. ] ..Respondents.
Mr.Girish Godbole a/w Mr.Kaustubh Gupte i/by Mr.Ashish
Mehta for Petitioners in WP No.13046/2016.
Ms.Subhasree Chatterjee i/by M/s. Manilal Kher Ambalal & Co.
for Petitioners in WP No.12444/2016, WP No. 12445/2016 and
WP No.13073/2016.
Mr.N.N.Bhadrashete, for Respondent No.1 in all matters.
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CORAM : INDRAJIT MAHANTY &
A.M. BADAR, JJ.
DATE : 3rd July, 2019. P.C. 1] Heard learned counsel for the respective parties. 2] It is brought to our notice by the learned counsel
appearing for the APMC that Public Interest Litigation No.176 of 2014 challenging interim order dated 27 th June, 2014 passed in Appeal No.23 of 2014 and seeking further directions, is pending before this Court. It is further submitted that in the course of such Public Interest Litigation proceeding, it was stated before the learned Bench hearing Public Interest Litigation that State would carry out enquiry into the matter and it appears that such enquiry has been concluded and report has been submitted.
3] From the present batch of Writ Petitions, it appears that action has been initiated by Respondent No.2-Director of Marketing for recovery against the Petitioner. Based on the report of enquiry, various grounds have been raised by the Petitioner challenging the demands raised, including violation of principles of natural justice.
4] After hearing learned counsel for the respective parties, we are of the considered view that ends of justice would be 3/4 ::: Uploaded on - 08/07/2019 ::: Downloaded on - 10/07/2019 04:45:54 ::: (4)WP-13046-16.doc best observed if this batch of cases are tagged with Public Interest Litigation No.176 of 2014 and placed before the Hon'ble the Chief Justice for taking up the said matters together or sending the matter to any appropriate Bench for consideration together. Interim orders,if any, to continue.
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