Bombay High Court
Altamount Road Area Citizens Committee ... vs Bhuveneshwari Kumari Jadeja And 18 ... on 5 January, 2024
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
1-PIL-74-2013.DOC
S.R.JOSHI
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION NO.74 OF 2013
Altamount Road Area Citizens Committee ... Petitioner
& Another
Versus
The State of Maharashtra ...Respondents
WITH
I.A.(L) NO.19120 OF 2023
IN
PUBLIC INTEREST LITIGATION NO. 74 OF 2013
Altamount Road Area Citizens Committee ... Petitioner
& Another
Versus
Bhuveneshwari Kumari Jadeja ...Respondents
& Others
WITH
I.A.(L) NO.2881 OF 2023
IN
PUBLIC INTEREST LITIGATION NO.74 OF 2013
Altamount Road Area Citizens Committee ... Petitioner
& Another
Versus
The State of Maharashtra
& Others ...Respondents
Mr. Dauris Shroff, Sr. Advocate with Mr. Aakash Chandan, Ms. Tanisha
Choudhary and Ms. Aditi Hambarde i/b. Vis Legis Law Practice, for the
Petitioner in all the Petitions.
Mr. Sukanta Karmakar,AGP, for Respondent No.1-State.
Dr. Milind Sathe, Sr. Advocate with Ms. Oorja Dhond i/b. Mr. S. K.
Sonawane, for Respondent Nos. 2 to 12 and 18 - MCGM.
_______________________
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5 January, 2024
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1-PIL-74-2013.DOC
CORAM: G. S. KULKARNI &
FIRDOSH P. POONIWALLA, JJ.
DATED: 5 JANUARY, 2024
_______________________
P.C.
Liberty to the parties to move the Registry to place the matter before appropriate Bench as the matter was Part Heard before the Bench (G. S. Kulkarni and Jitendra Jain) of which one of us (G. S. Kulkarni, J.) is a member.
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