Bombay High Court
Chandrasen Babbanprasad Dubey vs Vasai Virar City Municipal Corporation ... on 19 November, 2018
Author: Revati Mohite Dere
Bench: Ranjit More, Revati Mohite Dere
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1853 OF 2018
Chandrasen B.Dubey. ..Petitioner.
Versus
Vasai Virar City Municipal Corporation
and Another. ..Respondents.
WITH
WRIT PETITION NO. 1854 OF 2018
Chandrasen B.Dubey. ..Petitioner.
Versus
Vasai Virar City Municipal Corporation
and Another. ..Respondents.
Mr. M. P. Mishra for the Petitioners.
Ms. Swati Sagvekar for Respondent No. 1 and 2.
Coram : RANJIT MORE &
REVATI MOHITE DERE, JJ.
Date : November 19, 2018.
P. C. :
1. At the outset, learned counsel for Respondent Nos. 1 and 2 makes a statement that pursuant to the order dated 7 th June 2018 passed by this Court, notices under the provisions of MRTP Act, 1966 have already been issued to all concerned for demolition of the unauthorized and illegal structures. She assures this Court that those notices will be taken to its logical end by following principles of natural justice. She seeks some time in that regard. Time granted. Stand over to 3rd December 2018.
2. In the meanwhile, Respondent Nos.1 and 2 shall file detailed affidavit-in-reply.
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