Bombay High Court
Hotel Sidewalk vs The State Of Maharashtra And 3 Ors on 11 June, 2019
Author: N. M. Jamdar
Bench: Pradeep Nandrajog, N. M. Jamdar
(12) WP 1161-19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Amk
WRIT PETITION NO. 1161OF 2019
Hotel Sidewalk .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
Mr. Ashish Kamat a/w. Mr. Kunal Mehta, Mr. Robin Fernandes and Mr.
Kayomars Kerawalla i/b Vesta Legal for the Petitioner.
Mr. Amit Shastri, AGP for Respondent Nos.1 & 4-State.
Mr. Akshay Shinde for Respondent No.2.
Ms. Madhavi Tavanandi a/w. Mr. H. C. Pimple & Ms. K. H. Mastakar
for Respondent No.3-MCGM.
Mr. Nilesh Bhadane, Sub-Engineer (Maintenance) R/North Ward
present.
CORAM : PRADEEP NANDRAJOG, C.J. &
N. M. JAMDAR, J.
DATE : 11th JUNE, 2019.
P. C. :
1. Learned Counsel for the Municipal Corporation of Greater Mumbai states that in view of Exhibit 'Y' Municipal Corporation of Greater Mumbai would pass necessary orders on the request by the Petitioner to grant benefit of Kurar Pattern keeping in view of 1075.92 sq. ft. constructed area of the Petitioner which Petitioner claims was taken over by Respondent No.2-MMRDA. Learned Counsel states 1/2 ::: Uploaded on - 12/06/2019 ::: Downloaded on - 13/06/2019 01:15:41 ::: (12) WP 1161-19 that necessary decision would be taken within eight weeks.
2. Re-notified for 4th September, 2019.
[N. M. JAMDAR, J.] [CHIEF JUSTICE] 2/2 ::: Uploaded on - 12/06/2019 ::: Downloaded on - 13/06/2019 01:15:41 :::