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Vikas Kamalakar Walawalkar vs The Deputy Salt Commissioner on 21 April, 2025

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

                                                          1

     ITEM NO.26                                 COURT NO.12                  SECTION IX

                                     S U P R E M E C O U R T O F        I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                       No(s).   10687/2025

     [Arising out of impugned final judgment and order dated 07-04-2025
     in IA No. 2195/2024 passed by the High Court of Judicature at
     Bombay]

     VIKAS KAMALAKAR WALAWALKAR                                              Petitioner(s)

                                                         VERSUS

     THE DEPUTY SALT COMMISSIONER & ORS.                                     Respondent(s)

     IA No. 96168/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 96173/2025 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES

     Date : 21-04-2025 This matter was called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                               HON'BLE MR. JUSTICE K. VINOD CHANDRAN

     For Petitioner(s) : Mr. Shyam Divan, Sr. Adv.
                        Mr. Gopal Shankarnarayanan, Sr. Adv.
                        Mr. S C Mahimtura, Adv.
                        Mr. Kush Chaturvedi, AOR
                        Mrs. Prerna Priyadarshini, Adv.
                        Mr. Neel Kamal Mishra, Adv.
                        Mr. Syed Faraz Alam, Adv.
                        Mr. Atharva Gaur, Adv.

     For Respondent(s) : Mr. Tushar Mehta, Solicitor General
                         Mr. Raghavendra P Shankar, A.S.G.
                        Mr. Raj Bahadur Yadav, AOR
                        Mr. Kartikeya Asthana, Adv.
                        Mr. Venkataraman Chandrashekhara Bharathi, Adv.
                        Mr. Amit Sharma II, Adv.

                          UPON hearing the counsel the Court made the following
                                           O R D E R

Issue notice, returnable on 22.07.2025.

Mr. Raj Bahadur Yadav, learned Advocate-on-Record, accepts Digitally signed by Jayant Kumar Arora Date: 2025.04.22 16:49:54 IST Reason: notice on behalf of Respondent Nos. 1 and 2.

As prayed for, counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, be filed within two weeks thereafter.

Till the next date of listing, the parties are directed to maintain status quo regarding possession of land.

(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR