Bombay High Court
Sant Nirankari Mandal vs State Of Maharashtra on 4 May, 2026
Bench: M. S. Karnik, S. M. Modak
2026:BHC-AS:21067-DB
22-cp 621-24.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO. 621 OF 2024
Sant Nirankari Mandal ... Petitioner
Versus
State of Maharashtra & Ors. ... Respondents
__________________________
Ms. Minal Chandnani for the Petitioner.
Smt. M. P. Thakur, AGP for the Respondent-State.
Mr. Vijay D. Patil, Senior Advocate i/b Mr. Yogesh Patil for Respondent
No.8-Ulhasnagar Municipal Corporation.
Mr. Niranjan Prabhakar Shimpi a/w. Ms. Bhagyashri Waghmare for
Respondent Nos.13-A & 13-B.
__________________________
CORAM : M. S. KARNIK AND
S. M. MODAK, JJ.
DATED : 4th MAY, 2026.
P.C. :
1. Heard learned counsel for the petitioner.
2. The order breached is dated 24th August, 2020 passed by this Court. Paragraph Nos.6 and 7 of the Order read thus:-
"6. After hearing learned Counsel for the parties and on due consideration, we direct respondent no.1 i.e. State of Maharashtra through the Principal Secretary, Urban Development Department to take on board petitioner's revision application stated to have been filed on 4th August, 2020 under Section 451 of the Maharashtra Municipal Corporation Act, 1949 within a period of 8 weeks from the date of receipt of a copy of this order.
7. Till disposal of the revision application as above, status-quo Amk 1/2 ::: Uploaded on - 04/05/2026 ::: Downloaded on - 05/05/2026 00:05:22 ::: 22-cp 621-24.doc as regards the boundary wall of the petitioner vis-a-vis respondent nos.8, 9 and 10 shall be maintained."
3. Learned AGP submitted that pursuant to the Order passed, the revision was taken up for hearing. Our attention is invited to the Minutes recorded on 24th November, 2021. However, there is nothing on record to indicate that the copy of the decision has been served on the petitioner. It is therefore directed that copy of the decision be served on the petitioner within a period of eight weeks from today. If the revision is not yet heard, only in the interest of justice, we extend the time for decision on the revision by a further period of eight weeks from today. In case, the revision is not decided or the Order thereon is not communicated within a period of eight weeks from today, liberty to apply for revival of the contempt petition. For a period of eight weeks from today, the operation of paragraph No.7 shall continue.
4. The Contempt Petition is disposed of.
(S. M. MODAK, J.) (M. S. KARNIK, J.) Amk 2/2 ::: Uploaded on - 04/05/2026 ::: Downloaded on - 05/05/2026 00:05:22 :::