Bombay High Court
Ronny Rodrigues And 3 Ors vs Maharashtra Housing And Area ... on 17 December, 2025
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
2025:BHC-OS:25314-DB 3.IA.3824.2025.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.3824 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Dirby Raymond Rodrigues Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3841 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Emilia Lawrence Rodrigues Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3821 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Pascoal Juje Lobo Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3842 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Jeetu Tekochand Patel Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3822 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Cletty Lionel Vaz Applicant
versus
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Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3843 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Sebastian Pareira Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3825 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Ramakant Jagannath Vengurlekar Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3844 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Luizamaria Michael Fernandes Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3826 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Suresh Shivram Kaam Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3845 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Ruta Ravindra Varekar Applicant
versus
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Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3846 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Pauline Custodio Pereira Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3828 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Mandar Ramesh Phodkar Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3847 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Mary Santan D'souza Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3829 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Manuel Baptice Rodrigues Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3848 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Wayne Francis Carrapiett Applicant
versus
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Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3831 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Zebeline Godinho Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3837 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Gabriel Anthony Dsouza Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3816 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Merciana Edward Dsouza Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3838 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Prudencia Rosy Barretto Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3817 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Francis Manuel Dsouza Applicant
versus
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Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION NO.3839 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Vasudeo Shridhar Jadhav Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION (L)NO.33567 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Anthony Gabriel Coelho Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION (L) NO.33572 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Carmeline Dsouza Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION (L) NO.33638 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Swapnil Suresh Velankar Applicant
versus
Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION (L) NO.33694 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Cecilia Moses Dias Applicant
versus
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Ravji Bala Natekar and others Respondents
WITH
INTERIM APPLICATION (L) NO.33701 OF 2025
IN
CONTEMPT PETITION NO.4 OF 2020
Ronny Rodrigues and others Applicants
versus
Ravji Bala Natekar and others Respondents
_______
Mr.J.M.D'Silva with Jacqueline D'Silva, Sanjana Phodkar and Corina D'Souza for
Applicants-Petitioners.
Mr.Prashant G.Karande i/by Mr.Sudam S. Patil for Respondent No.5.
Mr.Tushar Agrawal for Respondent nos.3(a) to 3(d) in contempt petition.
Ms.Sayli Apte with M.Murlidharan i/by P.G.Lad for MHADA.
_______
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 17th December 2025 P.C.
1. These Interim Applications pray for a similar relief and hence are being disposed of by this common order. For convenience we note the relief as prayed for in one of the Interim Applications (I.A.No.3824 of 2025 - Dirby Raymond Rodrigues and others Vs. Rajiv Bala Natekar and others), which reads thus :
"(a) That the Prothonotary and Senior Master/Account department of this Hon'ble Court be directed to pay to the Applicant Nos.1 an amount of Rs.4,82,476/- and Applicant Nos.2 an amount of Rs.4,82,477/- shown against the name of Applicants `Exhibit-C' being the unpaid transit rent payable at Rs.16,000/- per month upto 10th August 2024."Page 6 of 9
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2. As urged before us, a co-ordinate Bench of this Court on Contempt Petition No.4 of 2020 in Writ Petition No.1672 of 2013 passed an order dated 5 th July 2024, inter alia, directing Respondent No.5(b) to deposit in this Court the amount of Rs.5 crores towards arrears of transit rent, as also permitted the Petitioners/Applicants to withdraw the amount @ Rs.16,000/- per month. We extract the order dated 5th July 2024 which reads thus :
"1. Mr.Karande based on instructions from Mr.Abhay Mutha- respondent No.5(b) who is present in the Court states that the 5 th respondent will deposit in this Court an amount of approximately Rs.5 Crore being arrears of transit rent determined at the rate of Rs.16,000/- (Rupees Sixteen Thousand) per month in respect of the unpaid occupants out of the 67 occupants reflected in the consent terms.
2. In the consent terms, at least prima facie transit rent had to be paid at rates ranging between Rs.22,000/- (Rupees Twenty Two Thousand) and Rs.25,000/- (Rupees Twenty Five Thousand). However, Mr.Karande points out that in terms of another order made by the learned Single Judge of this Court, directions were issued for payment of the transit rents at the rate of Rs.16,000/- per month to those tenants. He refers to an order made in Appeal from Order No.886 of 2022 along with connected appeals. The issue of the rats on which payments have been made can be considered a little later. However, by accepting the above undertaking given before us and to see whether the 5th respondent complies with this statement made today before us, we post this matter for further consideration on 19 th August 2024.
3. Learned counsel for the 5th respondent is requested to give an intimation to learned counsel for the petitioners about the deposit of the amount. Mr.Karande states even a chart would be furnished indicating the entitlement of each of the occupants who are till date unpaid. The petitioners are granted liberty to withdraw the amount i.e. due to them without prejudice to their rights and contentions in terms of this chart. The rest of the amount will continue to remain in this Court.
4. Further, we clarify that the petitioners can withdraw the amount only at the rate of Rs.16,000/- per month."
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3. Accordingly the Respondent no.5(b) had deposited the said amount of R.5 crore in this Court. Now the amounts are required to be paid to the Petitioners being arrears of transit rent who are Applicants before us. Mr.Karande has placed on record the list of tenants who are 26 in number. The same is taken on record and marked "X" for identification. He submits that the tenants at sr.nos.23, 25 and 26 namely Rony Rodrigues, Swapnil Suresh Velankar and Anthony Gabriel have expired during the pendency of the proceedings and the amount can be withdrawn by their legal representatives subject to furnishing appropriate heirship proof and other relevant documents. Insofar as the tenant at sr.no.5 is concerned namely Vasudeo Shridhar Jadhav is concerned, it is stated that he has never come forward and has never claimed any amount. In other words, there is no information in regard to the said tenant. Be that as it may, as and when the claim is made by the said tenant or any legal representative, the amount be disbursed by verifying all the credentials.
4. Insofar as other tenants are concerned, in our opinion, subject to the appropriate proofs on identification being taken from them, the Prothonotary & Senior Master of this Court or the Court Officer appointed by him, shall disburse the amounts. The payment of the amounts of arrears of transit rent be made as per the directions of this Court dated 5th July 2024 (supra) as also order dated 24th January 2025. Let such exercise be undertaken within a period of four weeks from today. All contentions of the parties on the quantum and receipt of the said amount are expressly kept open.
5. All Interim Applications are disposed of.
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6. Learned Prothonotary & Senior Master shall act on an authenticated copy of this order.
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