Bombay High Court
Marvel Sigma Homes Pvt. Ltd. (Formerly ... vs State Of Maharashtra Through Revenue ... on 25 January, 2021
Author: Vinay Joshi
Bench: S.J. Kathawalla, Vinay Joshi
Swaroop Digitally signed
by Swaroop S.
S. Phadke
Date: 2021.01.28
Phadke 20:40:47 +0530
1 / 2 9- WP-(ST)-3221-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 3221 OF 2020
Rustam Phiroze Metha ... Petitioner
Versus
State of Maharashtra and others ... Respondents
ALONGWITH
WRIT PETITION NO.2657 OF 2020
Marvel Sigma Homes Pvt. Ltd.
(Formerly known as Marvel Dwelling Pvt. Ltd.) ... Petitioner
Versus
State of Maharashtra and others ... Respondents
.........
Mr. Sharan Jagtinai, Senior Advocate alongwith Ms. Shradha Achaliya, Ms. Vinsha
Acharya and Mr. Krishnan Iyer instructed by Ms. Namrata A. Agashe for the
Petitioners.
Mr. Sanjeev Kadam instructed by Mr. Amit Gharte for Respondent No.4.
Ms. K.N. Solunke, AGP for the Respondent-State.
Ms. Trupti Kolte, Tahsildar, Pune, present in Court.
Mr. Vishwajeet Subhash Jhavar, Director of Respondent No.4, present.
.........
CORAM : S.J. KATHAWALLA AND
VINAY JOSHI, JJ.
DATED : JANUARY 25, 2021. P.C. :-
The Learned Advocate appearing for Respondent No.3 has today informed us that in compliance with our direction dated 6th March, 2020, he is ready with all the documents. We have asked the Learned Advocate to place the said documents on Kanchan P Dhuri 2 / 2 9- WP-(ST)-3221-2020.odt Affidavit. The Learned Advocate states that he shall furnish a copy of the Affidavit alongwith all the documents to the Advocate for the Petitioner by 27th February, 2021. The Tahsildar is also present before us. The explanation given to us by the Learned AGP qua the report of the Tahasildar is not convincing. However, it is possible that the Tahsildar has not understood how to proceed with the enquiry after the recovery certificate is sent to her by the Collector. We have therefore asked the Learned AGP to request the Government Pleader to appear in the matter and also explain to the Tahsildar what is required from her by the Collector as well as this Court. Stand over to 2nd February, 2021, High on Board, when the Learned Government Pleader shall remain present.
( VINAY JOSHI, J. ) ( S.J. KATHAWALLA, J. ) Kanchan P Dhuri