Bombay High Court
Mr. Shaikh Asif Jan Mohammed vs Thane Municipal Corporation Through ... on 29 November, 2021
Bench: A.A.Sayed, S.G.Dige
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7856 OF 2016
Mr. Javed Khaliq Khan ... Petitioner
v/s.
Thane Municipal Corporation & ors. ... Respondents
WITH
Writ Petition No. 5132 of 2018
alongwith
Contempt Petition No.95 of 2017
alongwith
Writ Petition No. 9242 of 2016
alongwith
Writ Petition No. 6697 of 2016
alongwith
Writ Petition No. 6739 of 2016
alongwith
Writ Petition No. 6738 of 2016
alongwith
Writ Petition No. 6950 of 2016
alongwith
Writ Petition No. 7460 of 2016
alongwith
Writ Petition No. 7860 of 2016
alongwith
Writ Petition No. 7864 of 2016
alongwith
Writ Petition No. 7857 of 2016
alongwith
Writ Petition No. 7863 of 2016
Digitally signed by
SHALIKRAM SHALIKRAM
PRALHADRAO
PRALHADRAO BOREY
BOREY Date: 2021.12.01
14:55:43 +0530
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alongwith
Writ Petition No. 7861 of 2016
alongwith
Writ Petition No. 7858 of 2016
alongwith
Writ Petition No. 9122 of 2016
alongwith
Interim Application No.3546 of 2021
in
Writ Petition No.9122 of 2016
alongwith
Writ Petition No. 9520 of 2016
alongwith
Writ Petition No. 9517 of 2016
alongwith
Writ Petition No. 4754 of 2017
alongwith
Writ Petition No. 624 of 2019
alongwith
Writ Petition No. 627 of 2019
alongwith
Writ Petition No. 12858 of 2018
alongwith
Writ Petition No. 625 of 2019
alongwith
Writ Petition No. 626 of 2019
alongwith
Writ Petition No.11531 of 2018
alongwith
Writ Petition No. 7069 of 2018
alongwith
Writ Petition No. 11345 of 2016
alongwith
Writ Petition No.6429 of 2017
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Mr. Rahul D. Motkari, Advocate for the Petitioners in WP
Nos. 7856/2016, 7860/2016, 7864/2016, 7857/2016,
7863/2016, 7861/2016, 7858/2016, 5132/2018,
624/2019, 637/2019, 6247/2019, 12858/2018,
625/2019, 626/2019, 11531/2018
Mr. Atharva Dandekar, Advocate for the Petitioners in
WP Nos. 7069/2018, 9517/2016, 4754/2017, 6697/
2016, 6738/2016, 6739/2016, 6950/2016, 9242/ 2016.
Mr. Kaustubh Thipsay, Advocate for the Petitioners in
W.P. 7856/2016.
Mr. Akshay R. Kapadia, Advocate for the Petitioners in
WP No. 9122/2016.
Mr. K. S. Thorat, AGP for the State in all the matters.
Mr. J. G. Aradwad (Reddy) a/with Abhijit Patil, Advocate
for Respondent No. 1.
Mr. Rohit Sakhdeo, Advocate for Respondent Nos. 1 & 2
Thane Municipal Corporation in W.P. 4754/2017.
Mr. Mandar Limaye for Respondent in CP 95/2017 and
for Respondent No.1 in WP 6697/2016, WP 6739/2017,
W.P.6738/2016, WP 11345/2016 and for Respondents
No.1 & 2 in WP 7856/2016, W.P.7860/2016,
W.P.7864/2016, W.P. 7857/2016,W.P.7863/2016, W.P.
7861/2016, W.P. No.7858/2016, W.P.9520/2016,
W.P.9517/2016 & for Respondents 2 & 3 in
W.P.7460/2016 and for Respondent Nos. 1 to 3 in W.P.
9122/2016, IA(st) 13132/2021 in W.P. No.9122/2016.
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Mr. R.S. Apte, Sr. Advocate i/b. Mr.N.R.Bubna for
Respondent No.1 in W.P. No.9242/2016, WP 6950/2016
& W.P. No.624/2019n 6429/2017 and for Respondents
Nos. 1 & 2 in W.P. 7069/2018.
---
CORAM : A.A.SAYED & S.G.DIGE, JJ.
Dated : NOVEMBER 29, 2021 P.C. 1 We have been shown the order of the Supreme Court dated 7th February, 2020. The Supreme Court has remanded the above matters and permitted the parties to make submissions with regard to alternate accommodation or to claim compensation. The Supreme Court has directed that this Court should make an endeavour to dispose of the Petitions at an early date.
2 Let the Respondent-Corporation file an Affidavit-in-Reply and annex a copy of their policy of alternate accommodation or compensation. The Affidavit shall also set out list of tenements being offered an alternate accommodation or the quantum of 5/5 4WP-7856- 16&GROUP.doc compensation and the manner in which the quantum of compensation is worked out.
3 The Affidavit-in- Reply shall be filed before the next date.
4 List all the Petitions for 'direction' on 20th December, 2021.
(S.G.DIGE, J) (A.A.SAYED, J) .....
spb /-