Bombay High Court
Chandrakant Laxman Patil And 6 Ors vs The Municipal Corporation Of Gr.Mumbai ... on 28 June, 2022
Author: M. G. Sewlikar
Bench: R.D. Dhanuka, M. G. Sewlikar
503-wpl20439-22.doc
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
VASANT VASANT
ANANDRAO ANANDRAO IDHOL
Date: 2022.06.30
WRIT PETITION (LODGING) NO.20439 OF 2022
IDHOL 11:11:34 +0530
Chandrakant L. Patil & Ors. ...Petitioners
V/s.
Municipal Corporation of Gr. Bombay & Ors. ...Respondents
Mr.Moinuddin Ahmed Khan for the Petitioners.
Ms.Madhuri More for the M.C.G.M. - Respondent.
CORAM : R.D. DHANUKA &
M. G. SEWLIKAR, JJ.
DATE : 28TH JUNE, 2022. P.C. :-
1. The papers are allowed to be produced at 2.30 p.m. in view of extreme urgency.
2. The Municipal Corporation has issued 48 hours notice to vacate and threatened to demolish the structure, if not vacated. The respondents have invoked section 324 of the Mumbai Municipal Corporation Act. The issues raised in this petition are also raised in Writ Petition No.2562 of 2021. This Court has granted interim protection in the said petition and have permitted the Municipal Corporation to file affidavit in reply.
3. Affidavit in reply shall be filed within two weeks from today 1/2 503-wpl20439-22.doc with a copy to be served upon the petitioners' advocate simultaneously. Rejoinder, if any, shall be filed within one week thereafter.
4. Place this writ petition along with Writ Petition No.2562 of 2021 on board on 15th July, 2022.
5. Till next date, the Municipal Corporation shall not evict the petitioners in respect of the tenements in their possession.
(M.G. SEWLIKAR, J.) (R.D. DHANUKA, J.) 2/2