Bombay High Court
Vilas C. Gaonkar vs Sameer Subhash Patil And 2 Ors on 8 February, 2019
Author: B.P.Colabawalla
Bench: S.C. Dharmadhikari, B.P.Colabawalla
(903) wp-1658-12 & Ors..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1658 OF 2012
Sameer Subhash Patil ... Petitioner
Vs
The State of Maharashtra and Ors. ... Respondents
WITH
NOTICE OF MOTION NO.188 OF 2013
WITH
NOTICE OF MOTION NO.180 OF 2016
WITH
REVIEW PETITION (L) NO.72 OF 2017
WITH
NOTICE OF MOTION NO.501 OF 2017
WITH
NOTICE OF MOTION (L) NO.737 OF 2017
WITH
NOTICE OF MOTION (L) NO.789 OF 2017
WITH
NOTICE OF MOTION (L) NO.800 OF 2017
WITH
NOTICE OF MOTION (L) NO.801 OF 2017
WITH
CHAMBER SUMMONS NO.105 OF 2018
WITH
REVIEW PETITION (L) NO.2 OF 2019
IN
CHAMBER SUMMONS NO.69 OF 2018
M.M.Salgaonkar Page 1 of 3
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(903) wp-1658-12 & Ors..doc
WITH
WRIT PETITION NO.547 OF 2017
Navin Mewalal Gupta ... Petitioner
Vs
State of Maharashtra and Ors. ... Respondents
Mr. Sandeep V. Bane for the Petitioner in Writ Petition No.1658 of
2012.
Mr. Hemant Haryan, AGP for the State.
Mr. G.D. Utangale a/w Mr. Chetan Mhatre I/b M/s. Utangale and
Company for MHADA-Respondent No.2 in Writ Petition No.1658 of
2012 and for Respondent Nos. 7 and 8 in Writ Petition No. 547 of
2017.
Mr. M.J. Nedumpara a/w Ms. Preeti Dambre I/b Ms. Rohini Amin
for Respondent No.3 in Writ Petition No.1658 of 2012, for
Respondent No.9 in Writ Petition No.547 of 2017, for Review
Petitioner in Review Petition (L) No. 72 of 2017 and Review
Petition (L) No.2 of 2019.
Mr. J.M. D'Silva for the Petitioner in Writ Petition No.547 of 2017.
Mr. Sharan Jagtiani a/w Ms. Deepa Pohuja, Srividya Venkat I/b J.
Law Associates for Respondent in Review Petition (L) No.2 of
2019.
Mr. Sagar Patil for Respondent Nos. 2 to 5 in Writ Petition No.547
of 2017.
CORAM : S.C. DHARMADHIKARI &
B.P.COLABAWALLA, JJ.
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1 Having heard all the parties, we feel that interest of justice would be served, if following directions are issued, which are without prejudice to the rights and contentions of both parties:-
i) Let the Maharashtra Housing and Area Development Authority for whom Mr.Utangale appears file an affidavit and indicate as to what steps the said statutory authority proposes to take so as to assure the occupants/tenants that they will not only be paid the monthly compensation in lieu of temporary alternate accommodation, but their claim for permanent alternate accommodation would not be defeated or frustrated. If the MHADA has any proposal of acquiring this property, then, complete mechanism and scheme of such acquisition should also be indicated on this affidavit. Then, it is for this Court to pass an appropriate order in accordance with law.
ii) The affidavit be filed within two weeks.
[B.P.COLABAWALLA, J.] [S.C.DHARMADHIKARI, J.] M.M.Salgaonkar Page 3 of 3 ::: Uploaded on - 12/02/2019 ::: Downloaded on - 16/03/2019 14:50:06 :::