Bombay High Court
Navdurga Samajik Trust Temple Of Durga ... vs Ajmera Bora Associates on 25 November, 2025
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
6.WP14448_2024.DOC
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 14448 OF 2024
Ajmera Bora Associates ...Petitioner
Versus
State of Maharashtra & Ors. ...Respondents
WITH
INTERIM APPLICATION NO. 7846 OF 2025
WITH
INTERIM APPLICATION NO. 2016 OF 2025
WITH
INTERIM APPLICATION NO. 6875 OF 2025
WITH
CONTEMPT PETITION (ST.) NO. 31459 OF 2025
IN
WRIT PETITION NO. 14448 OF 2024
WITH
CONTEMPT PETITION NO. 32 OF 2025
WITH
INTERIM APPLICATION (ST.) NO. 23999 OF 2025
IN
CONTEMPT PETITION NO. 32 OF 2025
a/w.
WRIT PETITION (St.) No. 24264 OF 2025
_______
Mr. Surel Shah, Senior Advocate aw Mr Jagdish G. Aradwad (Reddy) for the
Petitioner in WP/14448/2024 and CP/32/2025 and for Resp No.9 in
WP(ST)/24264/2025 and applicant in IA/7846/2025
Mr. A.A. Alaspurkar AGP for the State/ R-1 in WP/14448/2024 and for
Respondent Nos.1,6,7,8 in WP(ST)/24264/2025.
Mr. Prasad Dhakephalkar, Senior Advocate aw Mr. Vijay Patil, Senior Advocate
a/w. Mr. Deepak More aw Mr. Shivram A. Gawade for the SRA Pune/ Respondent
Nos.2 to 4 in WP/14448/2024 and for Resp Nos. 2 to 4 in WP(ST)/24264/2025.
Mr. Manoj Nayak aw Mr. Ajay Rathi for the Petitioner in WP(ST)/24264/2025
and Intervenor/ Applicant in IA/6875/2025.
Mr. Kapil Rathor aw Ms. Deepika Oswal aw Mr. Heenesh Rathod for the
petitioner in CP(ST)/31459/2025 andv for the Intervenor in IA/2016/2025.
Mr. R.S. Khadapkar for Resp No.5/ PMC in WP/14448/2025.
Page 1 of 3
6.WP14448_2024.DOC
Mr. R.M. Pethe for Resp No.5 in WP(ST)/24264/2025.
Mr. Aditya M. Nair for Resp No.10 in WP(ST)/24264/2025.
Mr. Shivam Padale for Resp No.11 in WP(ST)/24264/2025.
Mr. Balasaheb Bhosale, City Survey Officer No.2, Pune Present .
_______
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 25 November 2025 P.C.
1. Let rejoinder affidavit on behalf of the petitioner-Navdurga Samajik Trust, Temple of Durga Mata in Writ Petition (St.) No. 24264 of 2025 be taken on record.
2. Mr. Surel Shah, learned senior counsel appearing for the petitioners in Writ Petition No. 14448 of 2024, on instructions, makes a statement that the petitioners are ready and willing to relocate the Vajreshwari Temple as also consider the relocation of other temple with which the intervenors are concerned. Let appropriate dialogue in this regard take place between the parties.
3. In the event of any amicable settlement being brought about on this issue, let the same be informed to the Court on the adjourned date of hearing including to place on record the Minutes of the Order, failing which we shall proceed to hear the parties and pass appropriate orders.
Page 2 of 3
6.WP14448_2024.DOC
4. We permit the Slum Rehabilitation Authority to place on record an affidavit in relation to the contentions/allegations being made on behalf of the petitioner- petitioner-Navdurga Samajik Trust, Temple of Durga Mata.
5. All parties are permitted to file their respective affidavits in the event the issues are not being resolved.
6. Stand over to 9 December, 2025.
(AARTI SATHE, J.) (G. S. KULKARNI, J.)
Signed by: Vidya S. Amin
Designation: PS To Honourable Judge Page 3 of 3
Date: 26/11/2025 13:39:50