Bombay High Court
Atlanta Ltd vs Thane Municipal Corp. And Ors on 17 December, 2018
Author: Revati Mohite Dere
Bench: Ranjit More, Revati Mohite Dere
WP 10358-18.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 10358 OF 2018
Atlanta Limited .Petitioner
Vs.
The Thane Municipal Corporation, Thane & ors. .Respondents
Mr. M. M. Vashi, Senior Counsel a/w Ms A. Devkar i/b. M/s. M. P.
Vashi & Associates, for the Petitioner
Mr. M. Limaye, Advocate, for the Respondent No. 1
Mr. A. S. Patel & Mr. S. L. Babar, AGP, for the Respondent No. 2 -
State
Mr. T. J. Pandian, Advocate, for the Respondent No. 3
CORAM : RANJIT MORE &
REVATI MOHITE DERE, JJ.
DATE : 17.12.2018
P.C.
. Heard learned counsel for the respective parties.
2. The Petitioner is challenging the stop work notice dated 02.05.2018 issued by the Thane Municipal Corporation. The said stop work notice is given on the ground that the subject land belonging to the Petitioner is affected by the High Speed Bullet Train Project.
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3. Mr. Vashi, Learned Senior Counsel for the Petitioner submits that the main grievance of the Petitioner is that if the land in question is required for the aforesaid project then the Respondent Nos. 2 & 3 must acquire the same by following the due process of law.
4. Mr. Pandian, learned counsel for the Respondent No. 3 on instructions submits that if it is not possible to acquire the land in question by private negotiation, then appropriate procedure would be followed for acquisition of the land. Mr. Vashi, Learned Senior Counsel for the Petitioner submits that this is not being done expeditiously. Learned counsel for the Respondents seek time to take instructions.
5. In the above circumstances, we direct the Respondent No. 2 to submit a report stating therein that within how much time acquisition proceedings to acquire the subject land in question would be initiated.
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6. Stand over to 16.01.2019.
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