Bombay High Court
Jamshed Adi Lalkaka vs Municipal Corporation Of Greater ... on 4 November, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
TRUPTI
SADANAND
BAMNE
Digitally signed by 10-wp-3147-2025.odt
TRUPTI SADANAND
BAMNE
Date: 2025.11.07
15:33:04 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3147 OF 2025
Dr.Jamshed Adi Lalkaka & Anr. ... Petitioners
versus
Municipal Corporation of Greater Mumbai & Ors. ... Respondents
...
Mr.Viraj Parekh with Ms.Poorva Garg and Mr.Simon Mascarenhas i/b.
Mulla & Mulla and Craigie Blunt & Caroe for the Petitioners.
Ms.Vaishali Ugale i/b. Ms.Komal Punjabi for Respondent Nos. 1 to 4-
Municipal Corporation.
Ms.Nidhi Chawda i/b. Ms.Indira Labade for Respondent No. 5.
Mr.Shrikant Paradkar, Dy. Superintendent, Assessment, 'D' Ward is
present.
Mr.Vinod Paradhi, Inspector, 'D' Ward is present.
Mr.Yuvraj Belekar, Junior Engineer, Water Department, 'D' Ward is
present.
...
CORAM : RAVINDRA V. GHUGE &
ASHWIN D. BHOBE, JJ.
DATE : NOVEMBER 04, 2025 P.C:
1. Issue notice to the Respondents, returnable on 24th November, 2025. Ms.Ugale, the learned Advocate, waives service of notice on behalf of Respondent Nos. 1 to 4, Municipal Corporation. Ms.Chawda, the Trupti ...1 ::: Uploaded on - 07/11/2025 ::: Downloaded on - 07/11/2025 23:20:28 ::: 10-wp-3147-2025.odt learned Advocate, waives service of notice on behalf of Respondent No.5.
2. Both the contesting Respondents submit that they would tender their affidavits in reply, on or before 20th November, 2025.
3. Considering the issue involved, we are listing this Petition on 24th November, 2025 under the caption of hearing and dictating orders.
(ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) Trupti ...2 ::: Uploaded on - 07/11/2025 ::: Downloaded on - 07/11/2025 23:20:28 :::