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Bombay High Court

M/S. Deepak Nitrite Limited, Through ... vs The State Of Maharashtra , Through The ... on 4 August, 2025

Author: G. S. Kulkarni

Bench: G. S. Kulkarni

                                                              17-WP-4315-2025 (C).DOC



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                            CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO. 4315 OF 2025

Deepak Fertilisers And Petrochemicals Corporation Ltd. ...Petitioner
      Versus
Panvel Muncipal Corporation Throu.
The Assistant Commissioner And Ors.                    ...Respondents
                                     WITH
                     WRIT PETITION NO. 6718 OF 2024

M-s Exide Industries Ltd Throu.
Its Representative Tushar Valji Shinde                          ...Petitioner
       Versus
The State Of Maharashtra Throu.
The Govt Pleader & Ors.                                         ...Respondents
                                      WITH
                          WRIT PETITION NO. 3605 OF 2025

Johnson Matthey Chemicals India Pvt Ltd Through
Authorise Signatory                                ...Petitioner
      Versus
The State Of Maharashtra
Through Secretary & Ors.                           ...Respondents
                                   WITH
                    WRIT PETITION NO. 3873 OF 2025

Kool Solutions India Private Limited And Anr.       ...Petitioner
      Versus
The State Of Maharashtra Thr
The Government Pleader & Ors.                       ...Respondents
                                     WITH
                     WRIT PETITION NO. 4489 OF 2025

Linda India Ltd Thro Its Authorized Representative
Mr. Abhijeet Khobragade                            ...Petitioner
       Versus
Panvel Municipal Corporation & Anr.                ...Respondents
                                     WITH
                    WRIT PETITION NO. 7948 OF 2025

Taloja Manufacturers Association And Its Members & Ors.         ...Petitioner
       Versus
The State Of Maharashtra And Ors.                               ...Respondents
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                                       WITH
                           WRIT PETITION NO. 9381 OF 2017

M-s. Deepak Fertilisers And Petrochemicals
Corporation Limited                                 ...Petitioner
      Versus
The State Of Maharshtra & Ors..                     ...Respondents
                                    WITH
                     WRIT PETITION NO. 12786 OF 2018

M-s. Agarwal Petrochem Pvt. Ltd.                                ...Petitioner
      Versus
The State Of Maharashtra, Through
The Chief Secretary & Ors.                                      ...Respondents
                                      WITH
                          WRIT PETITION NO. 11581 OF 2018

M-s. Hindalco Industries Ltd.                                   ...Petitioner
      Versus
The State Of Maharashtra, Through
The Chief Secretary & Ors.                                      ...Respondents
                                       WITH
                           WRIT PETITION NO. 9382 OF 2017

M-s. Vvf (india) Limited And Ors..                              ...Petitioner
      Versus
The State Of Maharashtra, Through
The Chief Secretary And Ors.                                    ...Respondents
                                       WITH
                           WRIT PETITION NO. 3528 OF 2018

M-s. Gandhar Oil Refinery India Ltd.                            ...Petitioner
      Versus
The State Of Maharashtra, Through
The Chief Secretary & Ors.                                      ...Respondents
                                    WITH
                       WRIT PETITION(ST) NO. 17569 OF 2023

M-s. Owens-corning ( India) Pvt. Ltd.                           ...Petitioner
      Versus
The State Of Maharashtra And Ors.                               ...Respondents
                                      WITH
                          WRIT PETITION NO. 11529 OF 2017

M-s. Deepak Nitrite Limited, Through Its Authorized Signatory            ...Petitioner
      Versus
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The State Of Maharashtra, Through
The Chief Secretary And Ors.                                             ..Respondents
                                       WITH
                           WRIT PETITION NO. 6719 OF 2024

Exide Industries Ltd. Thr Its Authorized Officer    ...Petitioner
       Versus
The State Of Maharashtra Thr
The Government Pleader & Ors.                       ...Respondents
                                      WITH
                     WRIT PETITION NO. 12191 OF 2017

M-s. Taloja Manufactures Association Through
Jts Secretary & Ors..                                ...Petitioner
        Versus
The State Of Maharashtra Through
The Chief Secretary & Ors.                           ...Respondents
                                     WITH
                      WRIT PETITION NO. 4316 OF 2024

Ms. Hindustan Copper Ltd, Thr. Its Authorised
Representative A. H. Gayamukhe                             ...Petitioner
       Versus
The State Of Maharashtra Through
The Chief Secretary & Ors.                                 ...Respondents
                                       WITH
                      WRIT PETITION NO. 9382 OF 2017
                                      _______
Ms. Niyathi Kalra aw Mr. Peshwan Jehangir aw Ms. Ishita Bagchi i/b Khaitain &
Co. For the Petitioner in WP/4315/2025.
Mr. Girish S. Godbole, Senior Advocate aw Mr. Kaushal Parsekar i/b Desai Desai
Carrimjee & Mulla for the Petitioner in WP/4489/2025.
Mr. Girish S. Godbole, Senior Advocate aw Mr. Rajat Jariwal aw Mr. Hridhay
Khurana aw Mr. Gaurav Sharma aw Ms. Nishta Kumar aw Mr. Arnav Bhansali aw
Mr. Dev Chand i/b Trilegal for the Petitioner in WP/3605/2025.
Mr. Girish S. Godbole, Senior Advocate aw Mr. E.A. Sasi aw Mr. Arnav Rane aw
Mr. Tejas Shinde for the Petitioner in WP/7948/2025.
Mr. Shyam Dewani aw Mr. Chirag Chanani i/b Dewani Associates for the
Petitioner in WP/3873/2025.
Ms. Shyamali Gadre aw Mr. Ashwin Kulkarni i/b Little & Co. For the Respondent
MIDC in WP/4489/2025, WP/6718/2024, WP/9381/2017, WP/11529/2025,
WP/6719/2024, WP/12191/2017, WP/4316/2024.
Mr. Ashutosh Kumbhakoni, Senior Advocates aw Mr. Kedar B. Dighe for the
Respondent Nos.7 & 8/ Panvel Municial Corporation in WP/3873/2025.
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Mr. Ashutosh Kumbhakoni, Senior Advocates aw Mr.V.M. Thorat i/b A.S. Rao for
the Respondent Nos.7 & 8 in WP/6718/2024.
Mr. R.S. Apte, Senior Advocate aw Mr. Jagdish G. Aradwad (Reddy) for the
Respondent Nos.7 & 8/ Panvel Municial Corporation in WP/17569/2023.
Mr. Sarang S. Aradhye aw Mr. Shantanu Gurav for the Respondent Nos.7 & 8 in
WP/9381/2017, WP/9382/2017, WP/12786/2018.
Mr. Prashant Chawan, Senior Advocate aw Ms. Poonam Sheth i/b Navdeep Vora &
Associates for the Respondent MIDC/ R-5 in WP/7948/2025, WP/9382/2017.
Mr. Y.D. Patil, AGP for the State inWP/4315/2025, WP/6718/2025,
WP/3605/2025,         WP/3873/2025,      WP/4489/2025,       WP/7948/2025,
WP/9381/2017, WP/12786/2018.
Mrs. M.P. Thakur, AGP for the State in WP/11581/2018, WP/9382/2017,
WP/3528/2018, WP(ST)/17569/2023, WP/11529/2017, WP/6719/2024,
WP/12191/2017, WP/4316/2024.
                                  _______

                                    CORAM:       G. S. KULKARNI &
                                                 ARIF S. DOCTOR, JJ.
                                    DATE:        04 AUGUST 2025

P.C.

1. As in one of the matters, Mr. Anturkar, learned senior advocate who represents the petitioner is not available because of ill-health, we list the proceedings on 11 August 2025. However, considering the facts that by some of the petitioners, as fairly pointed out by Mr. Godbole, learned senior counsel appearing for petitioner in Writ Petition No.3605 of 2025, the tax amount has already been deposited in this Court, we are of the prima facie opinion that those petitioners who have not deposited the said amount with the Municipal Corporation, without prejudice to their rights and contentions, they need to deposit the same in the Court.

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2. Let a statement of those petitioners who have deposited and those who are yet to deposit, be placed on record by the Municipal Corporation on the adjourned date of hearing along with the tax amount which are due and payable.

3. The office is directed to accept the rejoinders which the petitioners would file although the reply affidavit is filed in the lead petition i.e. Writ Petition No.4315 of 2025.

4. Let MIDC also place on record its affidavit.

5. Stand over to 11 August 2025 (HOB).

(ARIF S. DOCTOR, J.)                                      (G. S. KULKARNI, J.)




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