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Ravi Developments vs Mira Bhayander Municipal Corporation on 5 August, 2025

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.2                                COURT NO.3                    SECTION IX

                                   S U P R E M E C O U R T O F           I N D I A
                                           RECORD OF PROCEEDINGS

              Petition(s) for Special Leave to Appeal (C)                 No(s).     23251/2023

     [Arising out of impugned judgment and order dated 19-08-2023 in WP
     No. 4331/2021 passed by the High Court of Judicature at Bombay]

     RAVI DEVELOPMENTS & ANR.                                                   Petitioner(s)

                                                       VERSUS

     MIRA BHAYANDER MUNICIPAL CORPORATION & ORS.                                Respondent(s)

     (IA No. 212621/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 213038/2024 - EXEMPTION FROM FILING O.T. and IA
     No. 212622/2023 - EXEMPTION FROM FILING O.T.)

     Date : 05-08-2025 This matter was called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE J.K. MAHESHWARI
                              HON'BLE MR. JUSTICE VIJAY BISHNOI

     For Petitioner(s) : Mr. Chander Uday Singh, Sr. Adv.
                         Ms. Vandana Sehgal, AOR
                         Mr. Mohit Yadav, Adv.
                         Mr. Arun Pratap Singh Rajawat, Adv.

     For Respondent(s) : Mr. Suhaskumar Kadam, Adv.
                         M/S. Black & White Solicitors, AOR

                                         Mr. Shrirang B. Varma, Adv.
                                         Mr. Siddharth Dharmadhikari, Adv.
                                         Mr. Aaditya Aniruddha Pande, AOR

                              UPON hearing the counsel the Court made the following

                                                    O R D E R

Learned counsel for the petitioners shall supply the details with respect to the TDR to which he is entitled to by preparing a chart and also the details of the amenities developed due to which his claim deserves to be granted.

On filing such an affidavit within two weeks, counter Signature Not Verified affidavit be filed within two weeks.

Reason:                  List after four weeks.


     (NITIN TALREJA)                                                       (NAND KISHOR)
     ASTT. REGISTRAR-cum-PS                                              ASSISTANT REGISTRAR