Bombay High Court
Suresh Gangaram Bapuram vs The State Of Maharahstra And 2 Ors on 29 July, 2019
Author: N. M. Jamdar
Bench: Pradeep Nandrajog, N. M. Jamdar
(15) PIL 49-17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Amk
PUBLIC INTEREST LITIGATION NO. 49 OF 2017
Suresh Gangaram Bapuram .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
Mr. Rakesh Agrawal for the Petitioner.
Ms. P. H. Kantharia, Govt. Pleader for Respondent No.1-State.
Ms. K. H. Mastakar for Respondent No.2-MCGM.
CORAM : PRADEEP NANDRAJOG, C.J. &
N. M. JAMDAR, J.
DATE : 29th JULY, 2019.
P. C. :
1. In view of order we proposed to pass in the Public Interest Litigation, there is no need to grant further time to the Respondents to file a counter-affidavit.
2. In the era of information and technology to further growth in the field of information and technology the State of Maharashtra formed the Maharashtra's Information Technology/ Information Technology Enabled Services Policy, 2015 under which land was allotted to entrepreneurs at concessional rates with further benefits of additional FSI. The grievance is to the allottees putting the constructions effected to non-IT related uses and one illustration is of M/s. Paras Gopal Enterprises to who on 15.06.2019 plot No. 543, TPS-IV, Mahim, V. S. Matkar Marg, Mumbai was allotted to set up an IT related enterprises.1/2 ::: Uploaded on - 30/07/2019 ::: Downloaded on - 30/07/2019 22:39:44 :::
(15) PIL 49-17 Photographs filed show that the allottee is using the building constructed for non-IT related activities.
3. The Director of Industries, Government of Maharashtra is the authority which is charged with the duty to ensure that allotments made under the IT policy are not misused.
4. The Public Interest Litigation is disposed of directing the 1 st Respondent to treat the Public Interest Litigation as a representation and pass necessary orders keeping in view the policy under which land has been allotted to entrepreneurs in the field of Information and Technology. While passing the order the 1 st Respondent would also seek information from the 2nd Respondent concerning the violation of FSI norms. The decision would be taken qua not only Respondent No.3 but also all other allottees.
5. The decision would be taken within four months from today.
[N. M. JAMDAR, J.] [CHIEF JUSTICE] 2/2 ::: Uploaded on - 30/07/2019 ::: Downloaded on - 30/07/2019 22:39:44 :::