Bombay High Court
Bholenath Developers Ltd And Anr vs The State Of Maharashtra And 7 Ors on 18 February, 2019
Author: Bharati H. Dangre
Bench: Ranjit More, Bharati H. Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3346 OF 2018
Bholenath Developers Ltd and and Another. ..Petitioners.
Versus
State of Maharashtra & Others. ..Respondents.
Mr. Saket Mone, Mr. Vishesh Kalra, Mr. Vishal Dushing I/b Vidhi
Partners for the Petitioner.
Ms. Geeta Shastri, AGP for the Respondent-State.
Mr. Rajesh Patil and Sheetal Metkari for MCGM.
Coram : RANJIT MORE &
SMT. BHARATI H. DANGRE, JJ.
Date : February 18, 2019.
P. C. :
1. Heard the learned counsel for the respective parties.
Perused the order dated 25th January 2019. Mr. Patil, learned counsel for the Respondent-Corporation submitted that in terms of the said order, a draft of agreement of right of way is given to the Respondent- Corporation by the Petitioner on 31st January 2019. He submitted that now the Petitioner's proposal for DRC will be processed and final decision would be taken by the Commissioner. He seeks four weeks time.
2. We find that all the relevant documents are given to the Respondent-Corporation by the Petitioner for processing their proposal of DRC and the Petitioner has already made it clear that they patilsr 1/ 2 ::: Uploaded on - 21/02/2019 ::: Downloaded on - 17/03/2019 23:59:47 ::: are not claiming DRC for the area more than 1777 sq. mtrs.
3. In the light of above, we find that two weeks time to process the Petitioner's proposal would be more than sufficient. We, therefore, adjourn the matter to 11th March 2019. To be placed high on board.
[SMT. BHARATI H. DANGRE, J.] [RANJIT MORE, J.] patilsr 2/ 2 ::: Uploaded on - 21/02/2019 ::: Downloaded on - 17/03/2019 23:59:47 :::