Indian Kanoon - Search engine for Indian Law

Bombay High Court

Society For Clean Environment & Ors vs State Of Mah.& Ors on 12 March, 2020

Author: N. R. Borkar

Bench: B. P. Dharmadhikari, N. R. Borkar

                                                  1
                                                                203-os-wp-1692-96 & 1404-97.doc

Pdp
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

                              WRIT PETITION NO. 1692 OF 1996
                                          WITH
                              WRIT PETITION NO. 1404 OF 1997

      Society for Clearn Environment
      (SOCLEEN) and anr.                                       .. Petitioners

                    Vs.

      The Union of India & Ors.                                .. Respondents

      Ms. Devyani Kulkarni i/by Vinamra Kopariha for Petitioners in both WPs.
      Mr. Ranbir Singh a/w Mr. Hiren G. Shah i/by Prakash and Co. for
      Respondent No.5 in WP/1692/1996.

                            CORAM: B. P. DHARMADHIKARI, ACTING CJ. &
                                   N. R. BORKAR, J.

MARCH 12, 2020.

P.C.

1. Learned Advocate appearing for petitioners is seeking time as matters are placed before Court after long gap.

2. The learned Advocate representing Respondent No.2- State is not available. There is no appearance for Respondent No.1 or Respondent No.3.

3. The learned Advocate appearing for Respondent No.5 - Cooperative Housing Society in Writ Petition No. 1692 of 1996 submits that a DP road separates the complex of society from the coastal area as structure is towards landslide of that road, the structure is not affected.

203-os-wp-1692-96 & 1404-97.doc

4. There is no appearance for other respondents-Cooperative Societies.

5. In this situation, we list the matters after two weeks for further consideration.

N. R. BORKAR, J. ACTING CHIEF JUSTICE ::: Uploaded on - 13/03/2020 ::: Downloaded on - 14/03/2020 03:35:53 :::