Bombay High Court
Prabhakar Madan Shildhankar vs Municipal Corporaton For Greter Mumbai ... on 25 April, 2022
Author: Abhay Ahuja
Bench: A.A. Sayed, Abhay Ahuja
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.9606 OF 2022
Prabhakar Madan Shildhankar ....Petitioner
V/S
Municipal Corporation for
Greater Mumbai & Ors. ....Respondents
...
Mr. Arjun Kadam for the Petitioner.
Mr. Anil Y. Sakhare, Senior Counsel a/w Ms. Madhuri More for Respondent
No.1-MCGM.
Mr. Manojkumar A. Patil, Assistant Engineer (Maintenance), G/S Ward
present in Court.
...
CORAM : A.A. SAYED &
ABHAY AHUJA, JJ.
DATE : 25 APRIL 2022. P.C.:
1 Learned Senior Counsel for the Respondent-Corporation has placed on record plans to show the extent of the structures of the Petitioner that have been affected. He states that the Respondent-Corporation is ready to offer four options in respect of the affected area of the structures of the Petitioner viz.-
i) Alternative accommodation;
ii) Compensation;
iii) Construction above the ground floor (as per Kurar pattern);
(iv) Construction in the open space at the rear (as per Kurar pattern).
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k 2/2 9 wpl 9606.22 os.doc
2 We record the statement of learned Senior Counsel for the
Respondent-Corporation, on instructions from Mr. Manojkumar A. Patil, Assistant Engineer (Maintenance), G/S Ward, MCGM, that no coercive steps will be taken against the structures of the Petitioner until the next date.
3 Learned Counsel for the Petitioner seeks time to take instructions.
Stand over to 2 May 2022 for directions.
(ABHAY AHUJA, J.) (A.A. SAYED, J.)
katkam
Digitally signed
by SUDARSHAN
SUDARSHAN RAJALINGAM
RAJALINGAM KATKAM
KATKAM Date: 2022.04.27
20:13:56 +0530
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