Bombay High Court
Nirav Deepak Modi vs State Of Maharashtra And Ors. on 31 July, 2025
Neeta Sawant 10-PIL-107-2009(CIVIL)& CONN..docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 107 OF 2009
WITH
CIVIL APPLICATION NO. 5 OF 2019
WITH
CIVIL APPLICATION NO. 76 OF 2010
WITH
CIVIL APPLICATION NO. 4 OF 2019
Sambhuraje Yuvakranti of Akhil
Bhartiya Maratha Seva Sangh ....Petitioner
: Versus :
Tahasildar -Alibaug & Ors. .....Respondents
Alongwith
WRIT PETITION NO. 2235 OF 2010
Jamshed Pesi Cama ....Petitioner
: Versus :
State of Maharashtra & Ors. .....Respondents
Alongwith
WRIT PETITION NO. 2541 OF 2010
Nirav Deepak Modi ....Petitioner
: Versus :
State of Maharashtra & Ors. .....Respondents
_______________________________________________________________________
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Neeta Sawant 10-PIL-107-2009(CIVIL)& CONN..docx
Alongwith
WRIT PETITION NO. 2297 OF 2010
Karuna Abhijit Rajan ....Petitioner
: Versus :
The Sub-Divisional Officer & Ors. .....Respondents
_______________________________________________________________
Mr. Uday B. Nighot, for Petitioner in PIL/107/2009.
Mr. V. R. Dhond, Senior Advocate and Mr. Naushad Engineer, Senior
Advocate with Mr. Samar M. Jaidev, Mr. Sanjay Udeshi, Mr. Aditya
Udeshi, Mr. Netaji Gawde & Mr. Rahul Sanghvi i/b Sanjay Udeshi & Co.,
for Petitioner in WP/2235/2010
Mr. Jay Savla, Senior Advocate ( Through VC ) with Ms. Renuka
Sahu & Ms. Siddhi Chavan i/b M.P. Savla & Co., for Applicant in
CAI/4/2019
Mr. R.V. Govilkar, Senior Advocate with Ms. Shaba N. Khan, Mr.
N.R. Prajapati & Mr. Sachidanand T. Singh, for Respondent No. 6 in
PIL/107/2009
Ms. Jaya Bagwe, for Respondent No. 7 - MCZMA in PIL/107/2009
Ms. Neha Bhide, for Applicant - Enforcement Directorate in
CA/5/2019
Mr. M.M. Pabale, AGP for State, Respondent in PIL/107/2009
Ms. R.A. Salunkhe, AGP for State, Respondent in WP/2235/2010 &
WP/2541/2010.
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Neeta Sawant 10-PIL-107-2009(CIVIL)& CONN..docx
Ms. G.R. Raghuwanshi, AGP for State, Respondent in
WP/2297/2010.
______________________________________________________________
CORAM : ALOK ARADHE, CJ
SANDEEP V. MARNE, J.
DATED : 31 July 2025.
P.C. :
1) In these petitions filed as Public Interest Litigations, issue relating to unauthorised construction in CRZ area in Alibaug Taluka, Raigad District has been raised. The Petitioners seek a direction to the Respondents to take an action of demolition of illegal construction.
2) The writ petition was filed by taking into account the CRZ Notification dated 19 February 1991 as amended in the year 1994.
Thereafter, during the pendency of Writ petitions, Notification dated 6 January 2011 has been issued which has been superseded by CRZ Notification dated 18 January 2019.
3) The impact and effect of the aforesaid Notifications on the construction in question is required to be considered. We therefore request Dr. Milind Sathe, Senior Advocate to assist us as learned Amicus Curiae. Office is directed to supply copy of the petitions alongwith all necessary documents to Dr. Sathe.
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4) In the meanwhile, it would be open for the Respondents to file a compliance report, if so advised.
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