Bombay High Court
Mohamed Sharif Abdul Qayum vs The Municipal Commissioner Mcgm And 2 ... on 11 April, 2019
Author: B. P. Colabawalla
Bench: S. C. Dharmadhikari, B. P. Colabawalla
908-WPL.1024.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 1024 OF 2019
Mohamed Sharif Abdul Qayum }
Qureshi } Petitioner
versus
The Municipal Corporation of }
Greater Mumbai and Ors. } Respondents
Mr.Kunal Bhanage for the petitioner.
Ms.Rupali Adhate for the respondents.
Mr.Laman N. M.-Assistant Engineer (Market)
present.
Mr.Mohamed S. A. Qayum-petitioner present.
CORAM :- S. C. DHARMADHIKARI &
B. P. COLABAWALLA, JJ.
DATE :- APRIL 11, 2019 P.C. :-
1. It is stated, in the presence of the Municipal Official Mr.N.M.Luman [Assistant Engineer (Market)] by the advocate appearing for the Municipal Corporation that before the adjourned date, the Municipal Corporation will take a decision and inform the petitioner whether he can be accommodated, post his agreement to shift himself, in Byculla area itself. That possibility is being explored and concurrence for that would be required from a superior level official.
Page 1 of 2
J.V.Salunke,P.S. ::: Uploaded on - 12/04/2019 ::: Downloaded on - 13/04/2019 01:42:10 ::: 908-WPL.1024.2019.doc
2. In these circumstances, Ms.Adhate seeks time to take a decision in terms of the earlier order and directions. At her request, we place this matter, on the "Supplementary Board", on 3rd May, 2019.
(B.P.COLABAWALLA, J.) (S.C.DHARMADHIKARI, J.) Page 2 of 2 J.V.Salunke,P.S. ::: Uploaded on - 12/04/2019 ::: Downloaded on - 13/04/2019 01:42:10 :::