Bombay High Court
Balasheb Shankrrao Ganjve And Ors vs State Of Maharashtra And Anr on 13 April, 2023
Author: R.N. Laddha
Bench: G. S. Kulkarni, R.N. Laddha
1.WP10684_2018.DOC
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 10684 OF 2018
WITH
INTERIM APPLICATION (St.) NO. 6455 OF 2023
WITH
INTERIM APPLICATION NO. 438 OF 2023
WITH
WRIT PETITION NO. 10717 OF 2018
Manoj M. Limaye & Ors. ... Petitioners
Versus
State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO. 1596 OF 2021
WITH
WRIT PETITION NO. 427 OF 2023
WITH
WRIT PETITION NO. 9134 OF 2022
WITH
WRIT PETITION NO. 1306 OF 2023
WITH
WRIT PETITION NO. 1613 OF 2019
WITH
INTERIM APPLICATION NO. 479 OF 2020
IN
WRIT PETITION NO. 1613 OF 2019
WITH
WRIT PETITION NO. 1364 OF 2023
WITH
WRIT PETITION NO. 1365 OF 2023
WITH
WRIT PETITION NO. 1408 OF 2022
WITH
WRIT PETITION NO. 1807 OF 2023
WITH
WRIT PETITION NO. 110 OF 2023
WITH
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1.WP10684_2018.DOC
WRIT PETITION NO. 2241 OF 2023
WITH
WRIT PETITION NO. 2126 OF 2023
WITH
WRIT PETITION NO. 3468 OF 2022
WITH
WRIT PETITION NO. 3021 OF 2023
WITH
WRIT PETITION NO. 9045 OF 2022
WITH
WRIT PETITION NO. 9046 OF 2022
WITH
WRIT PETITION NO. 109 OF 2023
WITH
WRIT PETITION NO. 6882 OF 2022
WITH
WRIT PETITION NO. 8503 OF 2022
WITH
WRIT PETITION NO. 11427 OF 2022
WITH
WRIT PETITION NO. 11476 OF 2022
WITH
WRIT PETITION NO. 9448 OF 2021
WITH
INTERIM APPLICATION NO. 3232 OF 2022
WITH
WRIT PETITION NO. 9788 OF 2023
WITH
WRIT PETITION NO. 15629 OF 2022
Mr Sanjeev M. Gorwadkar, Sr. Adv a/w Mr. Niranjan Mogre a/w Mr
Ritvik Joshi a/w Ms Renuka Gorwadkar a/w Mr Akshay Karlekar for
Petitioner in WP/10684/2018, WP/1807/2023, WP/427/2023.
Mr Sanjeev M. Gorwadkar, Sr. Adv a/w Mohommed Hussain B.i/b Javed
Patel for Petitioner in WP/1596/2021, WP/1613/2019, WP/109/2023,
WP/110/2023, WP/15629/2022.
Mr Y.H. Muchhala, Sr. Adv a/w Mr Nawaz Hindaday a/w Mohommed
Hussain B. i/b Javed Patel for Petitioner in WP/10717/2018.
Mr. A.V. Anturkar Sr. Adv. a/w Mr Makarand Joshi a/w Mr Atharva Date
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1.WP10684_2018.DOC
i/b MAX Legal for Petitioner in WP/9448/2021.
Mr Makarand Joshi a/w Mr. U.K. Godbole i/b MAX Legal for Petitioner
in WP/9045/2022, WP/9046/2022 WP/9134/2022.
Mr. Ajay Panicker a/w Mr. Rajat Bhosale i/b Ajay Law Associates for
Petitioner in WP/6882/2022.
Mr Sumit S. Kothari for Petitioner in WP/1365/2023, WP/2241/2023.
Mr Aditya P. Shirke a/w Mr. Vishal P Shirke for Petitioner in
WP/3021/2023, WP/1306/2023, WP/1364/2023, WP/2126/2023.
Mr. Girish S Godbole, Sr. Advocate a/w Mr Sumit Kothari i/b Mr Aditya
Shirke for Petitioner in WP/8503/2022, WP/11476/2022,
WP/11427/2022.
Mr. Niranjan A Mogre for petitioner in WP/9788/2021.
Mr Yuvraj Narvankar for Petitioner in WP/3468/2022, WP/1408/2022.
Dr. Birendra B. Saraf, Advocate General a/w Mr P.P. Kakade, Government
Pleader a/w Mr A.I. Patel, Additional Govt. Pleader a/w Smt. M.P.
Thakur, AGP for State.
Mr Mandar Limaye for Resp No.1 (TMC) in WP/3503/2023.
Mr Atul Damle, Sr. Advocate i/b Mr Anish Khandekar a/w Ms Payal
Vardhan & Rahul Kalangiwale for Resp No.4 in WP/9788/202.
Mr. Ashutosh M. Kumbhakoni, Sr. Adv. a/w Mr Abhijit P. Kulkarn a/w
Mr Krushna Jaybhay a/w Adv. Sneha S Bhange for Respondent Pune
Municipal Corporation in WP/10684/2018.
Mr Abhijit P. Kulkarni a/w Mr Krushna Jaybhay for Respondent Pune
Municipal Corporation in WP/427/2023, WP/1306/2023,
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1.WP10684_2018.DOC
WP/1613/2019, WP/1364/2023, WP/110/2023, WP/1365/2023,
WP/109/2023, WP/11427/2022, WP/11476/2022, WP/10717/2018,
WP/1596/2021, WP/15629/2022, WP/9448/2021, WP/2126/2023,
WP/9134/2022, WP/9045/2022, WP/9046/2022, WP/8503/2022.
Ms Manisha Jagtap a/w Mr Karan Rasane for Resp Pune Municipal
Corporation in WP/6882/2022.
Ms Madhavi Tavanandi for R.No.3/PMPML in WP/6882/2022.
Mr Rohit Sakhadeo a/w Mr Pushkar Nagpurkar for Resp No.1 (NMC) in
WP/1807/2023 and for Resp No.5 & 6 (PMRDA) in WP/15629/2022.
Mr G.H. Keluskar for Resp No.1 in WP/3468/2022 (Sangli Miraj
Kupwad Muni. Corp).
_______________________
CORAM: G. S. KULKARNI
& R.N. LADDHA, JJ.
DATED: 13 April, 2023
_______________________
P.C.
1. This batch of petitions were heard by us on last several dates. These are listed as part-heard matters, however, as there is little time for the Court to close for vacation, it is not possible for us to continue to hear learned counsel and conclude the hearing of the present proceedings. We, accordingly, adjourn the present proceedings to 8 June, 2023, which shall of course be subject to the prevalent assignment.
2. At this stage, learned counsel for the parties would submit that as substantial judicial time has already been spent on these proceedings, they Page 4 of 5 13 April, 2023 ::: Uploaded on - 15/04/2023 ::: Downloaded on - 16/04/2023 09:52:37 :::
1.WP10684_2018.DOC unanimously consent that in the event there is any change in the assignment, an application would be made to the Hon'ble the Chief Justice for constitution of this Bench, so that the balance hearing can be concluded and matters can proceed for pronouncement of a judgment.
3. We do not express any opinion, as the parties are free to adopt the course of action as may be permissible under the rules.
4. Interim orders, if any granted earlier, shall continue to operate till the adjourned date of hearing.
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