Bombay High Court
Ashok Haridas Suradkar And Others vs The State Of Maharashtra And Others on 5 August, 2016
Author: R.M.Borde
Bench: R.M.Borde
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
(1) WRIT PETITION NO. 1982 OF 2016
Syed Sarwat Begum w/o Arif Husani
age 44 years, occ. Household
R/o House No. 8.5.107, Shabazar,
Aurangabad, Tq. & Dist. Aurangabad Petitioner
Versus
01 The State of Maharashtra
Through Urban Development Department,
Mantralaya,
Mumbai 400 032.
02 The Secretary,
Urban Development Department -1,
Mantralaya,
Mumbai 400 032.
03 The Director of Town Planning
Central Building
Pune
04 Joint Director of Town Planning
Aurangabad
05 Dy. Director of Town Planning
Development Plan Special Unit
Aurangabad
06 Aurangabad Municipal Corporation
Aurangabad
Through Commissioner
07 The Mayor,
Municipal Corporation,
Aurangabad
08 The Municipal Corporation
Aurangabad Municipal Corporation,
Aurangabad Respondents
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Mr.D.P.Palodkar, advocate for the petitioner.
Mr.A.B.Girase, Government Pleader for Respondents No.1 to 5.
Mr.Vijaysingh Thorat, Senior Counsel i/by Shri J.R.Shah, advocate
for Respondents No.6 and 8.
Mr.A.M.Karad, advocate for Respondent No.7.
WITH
(2) WRIT PETITION NO. 3058 OF 2016
01 Ashok Haridas Suradkar
age 57 years, occ. Service
R/o Plot No. 1, New Nandanvan Colony,
Aurangabad.
02
Madhukar Dagduji Kale
age 58 years, Occ. Retired
R/o Plot No. 2, New Nandanvan Colony,
Aurangabad.
03 Shaikh Moinoddin Naziroddin
age 60 years, occ. Pensioner
R/o Plot No. 5, New Nandanvan Colony,
Aurangabad.
04 Vasant Chintaman Kamble
age 57 years, occ. Service
R/o Plot No. 6, New Nndanvan Colony,
Aurangabad.
05 Smt. Indrayani Nagbhooshan Naidu
age 70 years, occ. Pensioner
r/o Plot No. 8, New Nandanvan Colony,
Aurangabad.
06 Smt. Vilasani Narayan Nair
age 60 years, occ. Household
R/o Plot No. 7, New Nandanvan Colony,
Aurangabad
07 Smt. Kamal Pundlik Suradkar
age 62 years, occ. Household
R/o Plot No. 5, New Nandanvan Colony,
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Aurangabad
08 Shaikh Raisoddin Nziroddin
age 50 years, Occ. Service
R/o Plot No. 4, New Nandanvan Colony,
Auragabad.
09 Manoj Anthony Mulavana
age 42 years, occ. Service
R/o Plot No. 3, New Nandanvan Colony,
Aurangabad.
10 Sujit Vishwanath Motghare
age 60 years, occ. Household
R/o Plot No. 7, New Nandanvan Colony,
Aurangabad.
Versus
ig Petitioners
01 The State of Maharashtra
Through Urban Development Department,
Mantralaya,
Mumbai 400 032.
02 The Secretary,
Urban Development Department -1,
Mantralaya,
Mumbai 400 032.
03 The Director of Town Planning
Central Building
Pune
04 Joint Director of Town Planning
Aurangabad
05 Dy. Director of Town Planning
Development Plan Special Unit
Aurangabad
06 Aurangabad Municipal Corporation
Aurangabad
Through Commissioner
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07 The Mayor,
Municipal Corporation,
Aurangabad
08 The Municipal Corporation
Aurangabad Municipal Corporation,
Aurangabad Respondents
Mr.D.P.Palodkar, advocate for the petitioner.
Mr.A.B.Girase, Government Pleader for Respondents No.1 to 5.
Mr.Vijaysingh Thorat, Senior Counsel i/by Shri J.R.Shah, advocate
for Respondents No.6 and 8.
Mr.A.M.Karad, advocate for Respondent No.7.
ig WITH
(3) WRIT PETITION NO. 7435 OF 2016
01 Sau Shakuntala Shankarlal Korodiwal
age 69 years, occ. Business
r/o Plot No. 29, Bhagwati Colony,
Near Jawahar Colony,
Aurangabad
02 Suresh Appasaheb Jadhav
age 50 years, occ. Service
r/o Plot No. 65/66, Survey No. 46,
Rajgurunagar, Shahnoorwadi,
Aurangabad.
03 Rajendra Ramdas Patil
age 47 years, occ. Business
r/o Samarth Automobiles,
Jawahar Colony,
Aurangabad.
04 Smt Sudha yashwantrao Patil
age 69 years, occ. Household
r/o Plot No. 16, Shriramnagar,
Jawahar Colony,
Aurangabad.
05 Sau Hemlata Gajanan Late
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age 33 years, occ. Household
r/o Sawad,
Tal Risod, Dist. Washim
06 Smt Jogindarkaur Sarjeetsing Jabinda
age 62 years, occ. Pensioner
r/o 59, Dashmeshnagar,
Aurangabad.
07 Gurupratapsingh Sarjeetsingh Jabinda
age 36 years, occ. Business
r/o 59, Dashmeshnagar,
Aurangabad.
08 Rajpalsingh Sarjeetsingh Jabinda
age 35 years, occ. Business
r/o 59, Dashmeshnagar,
Aurangabad.
09 Kailas Shankarlal Karodiwal
age 38 years, occ. Business
r/o Plot No. 29, Bhagwati Colony,
Aurangabad.
10 Yogesh Shankarlal Karodiwal
age 35 years, occ. Business
r/o Plot no. 29, Bhagwati Colony,
Aurangabad.
11 Dr. Dnyaneshwar Chandrabhan Zade
age 34 years, occ.Medical Practitioner
r/o Plot No. 40, Sahakar Nagar,
Aurangabad. Petitioners
Versus
01 The State of Maharashtra
Through Urban Development Department,
Mantralaya,
Mumbai 400 032.
02 The Secretary,
Urban Development Department -1,
Mantralaya,
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Mumbai 400 032.
03 The Director of Town Planning
Central Building
Pune
04 Joint Director of Town Planning
Aurangabad
05 Dy. Director of Town Planning
Development Plan Special Unit
Aurangabad
06 Aurangabad Municipal Corporation
Aurangabad
07 The Mayor,
Through Commissioner
Municipal Corporation,
Aurangabad
08 The Municipal Corporation
Aurangabad Municipal Corporation,
Aurangabad Respondents
Mr.D.P.Palodkar, advocate for the petitioner.
Mr.A.B.Girase, Government Pleader for Respondents No.1 to 5.
Mr.Vijaysingh Thorat, Senior Counsel i/by Shri J.R.Shah, advocate
for Respondents No.6 and 8.
Mr.A.M.Karad, advocate for Respondent No.7.
WITH
(4) WRIT PETITION NO. 3248 OF 2016
Shri Vitthalrao Rangnathrao Ambarwadikar
age 68 years, occ. Business & Agril.
R/o 212 Samarthnagar, Aurangabad
Dist. Aurangabad Petitioner
Versus
01 The State of Maharashtra
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Through its Secretary
Urban Development Department
Mantralaya, Mumbai 32.
02 The Director of Town Planning
Aurangabad
03 The Deputy Director of Town Planning
Aurangabad
04 Aurangabad Municipal Corporation
Through its Commissioner
05 Assistant director of Town Planning
Municipal Corporation, Aurangabad
06
Joint Director of Town Planning
Municipal Corporation, Aurangabad
07 Deputy Director of Town Planning
(Special unit) Municipal Corporation,
Aurangabad Respondents
Mr. V. D. Sapkal, advocate for the petitioner.
Mr.A.B.Girase, Government Pleader for Respondents No.1 to 4.
Mr.Vijaysingh Thorat, Senior Counsel i/by Shri J.R.Shah, advocate
for Respondents No.6.
Mr.A.M.Karad, advocate for Respondents 5, 6 & 7.
WITH
(5) WRIT PETITION NO. 2401 OF 2016
Smt. Hazirabee w/o Ahemadkhan
age 62 years, occ. Household & Agril
r/o Satara Parisar, Aurangabad
Tq. & Dist. Aurangabad Petitioner
Versus
01 The State of Maharashtra
Through its Secretary,
Urban Development Department
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Mantralaya, Mumbai 32.
02 The Director of Town Planning
Aurangabad
03 The Deputy Director of Town Planning
Aurangabad
04 Aurangabad Municipal Corporation
Through its Commissioner
05 Assistant Director of Town Planning
Municipal Corporation, Aurangabad
06 Joint Director of Town Planning
07
Municipal Corporation, Aurangabad
Assistant Director of Town Planning
Municipal Corporation, Aurangabad
08 Deputy Director of Town Planning
(Special Unit) Municipal Corporation,
Aurangabad Respondents
Mr. V.D. Sapkal, advocate for petitioner.
Mr. A.B. Girase, Government Pleader for Respondents 1 to 3.
Mr. Vijaysingh Thorat, Senior Counsel i/by Mr. J.R. Shah, advocate
for Respondents 6 & 8.
Mr. A.M. Karad, advocate for Respondent no. 4.
WITH
(6) WRIT PETITION NO. 2400 OF 2016
01 Nazir Khan s/o Rahim Khan
age 50 years, Occ.Agriculturist
R/o Afwan Colony, Aurangabad
Dist. Aurangabad.
02 Nasir Khan s/o Rahim Khan
Age 45 years, Occ. Business
R/o Afwan Colony, Aurangabad
Dist. Aurangabad
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03 Nasim Khan S/o Rahim Khan
Age 45 years, Occ. Business
R/o Afwan Colony, Aurangabad
Dist. Aurangabad
04 Rashid Khan S/o Rahim Khan
Age 32 years, Occ. Business
R/o Afwan Colony, Aurangabad
Dist. Aurangabad Petitioners
Versus
01 The State of Maharashtra
Through its Secretary,
urban Development Department,
02
Mantralaya, Mumbai 32.
The Director of Town Planning
Aurangabad
03 The Deputy Director of Town Planning
Aurangabad
04 Aurangabad Municipal Corporation
through its Commissioner
05 Assistant Director of Town Planning
Municipal Corporation, Aurangabad
06 Joint Director of Town Planning
Municipal Corporation, Aurangabad
07 Assistant Director of Town Planning,
Municipal Corporation, Aurangabad
08 Deputy Director of Town Planning
(Special Unit) Municipal Corporation,
Aurangabad.
Mr. V.D. Sapkal, advocate for petitioner.
Mr. A.B. Girase, Government Pleader for Respondents 1 to 3.
Mr. Vijaysingh Thorat, Senior Counsel i/by Mr. J.R. Shah, advocate
for Respondents 6 & 8.
Mr. A.M. Karad, advocate for Respondent no. 4.
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WITH
(7) WRIT PETITION NO. 2399 OF 2016
Smt. Gangabai Vitthalrao Ghuge
(Ambarwadikar)
Age 65 years, Occ. Business & Agril.
R/o 212 Samarthnagar, Aurangabad
Dist. Aurangabad. Petitioner
Versus
01 The State of Maharashtra
Through its Secretary,
Urban Development Department,
Mantralaya, Mumbai
02 The director of Town Planning
Aurangabad.
03 The Deputy Director of Town Planning
Aurangabad.
04 Aurangabad Municipal Corporation
Through its Commissioner
05 Assistant Director of Town Planning
Municipal Corporation, Aurangabad
06 Joint Director of Town Planning
Municipal Corporation, Aurangabad
07 Assistant Director of Town Planning
Municipal Corporation, Aurangabad
08 Deputy Director of Town Planning
(Special Unit) Municipal Corporation,
Aurangabad. Respondents
Mr. V.D. Sapkal, advocate for petitioner.
Mr. A.B. Girase, Government Pleader for Respondents 1 to 3, 6 &
8.
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Mr. Vijaysingh Thorat, Senior Counsel i/by Mr. J.R. Shah, advocate
for Respondents 6 & 8.
Mr. A.M. Karad, advocate for Respondent no. 4.
WITH
(8) WRIT PETITION NO. 2398 OF 2016
Shri Vinod S/o Gangabishan Agrawal
Age 49 years, Occ. Contractor
R/o C-1, Pride Park, Vedant Nagar
Aurangabad, Dist. Aurangabad. Petitioner
Versus
01
The State of Maharashtra
Through its Secretary,
Urban Development Department,
Mantralaya, Mumbai 32.
02 The Director of Town Planning
Aurangabad
03 The Deputy Director of Town Planning
Aurangabad
04 Aurangabad Municipal Corporation
Through its Commissioner
05 Assistant Director of Town Planning }
Municipal Corporation, Aurangabad }
}
06 Joint Director of Town Planning }
Municipal Corporation, Aurangabad }
} Deleted
07 Assistant Director of Town Planning }
Municipal Corporation, Aurangabad }
}
08 Deputy Director of Town Planning }
(Special Unit) Municipal Corporation }
Aurangabad }
Respondents
Mr. V.D. Sapkal, advocate for petitioner.
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Mr. A.B. Girase, Government Pleader for Respondents 1 to 3.
Mr. A.M. Karad, advocate for Respondent no. 4.
Respondent nos. 5 to 8 deleted.
WITH
(9) WRIT PETITION NO. 3579 OF 2016
Shaikh Babu Shaikh Rajmohammad
age 46 years, Occ. Business
R/o Chikalthana, Aurangabad
Tq. & Dist. Aurangabad. Petitioner
Versus
01
The State of Maharashtra
Through Urban Development Department,
Mantralaya,
Mumbai 400 032.
02 The Secretary,
Urban Development Department -1,
Mantralaya,
Mumbai 400 032.
03 The Director of Town Planning
Central Building
Pune
04 Joint Director of Town Planning
Aurangabad
05 Dy. Director of Town Planning
Development Plan Special Unit
Aurangabad
06 Aurangabad Municipal Corporation
Aurangabad
Through Commissioner
07 The Mayor,
Municipal Corporation,
Aurangabad
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08 The Municipal Corporation
Aurangabad Municipal Corporation,
Aurangabad Respondents
Mr.Yogesh P. Deshmukh, advocate for the petitioner.
Mr.A.B.Girase, Government Pleader for Respondents No.1 to 5.
Mr.Vijaysingh Thorat, Senior Counsel i/by Shri J.R.Shah, advocate
for Respondents No.6 and 8.
Mr.A.M.Karad, advocate for Respondent No.7.
WITH
(10) WRIT PETITION NO. 3580 OF 2016
Kanchannagar Sahakari Gruhnirman Sanstha
Ltd. Scheme - C, Nakshtrawadi,
Aurangabad
Through its Secretary
Shri D.B. Josalkar Petitioner
Versus
01 The State of Maharashtra
Through Urban Development Department,
Mantralaya,
Mumbai 400 032.
02 The Secretary,
Urban Development Department -1,
Mantralaya,
Mumbai 400 032.
03 The Director of Town Planning
Central Building
Pune
04 Joint Director of Town Planning
Aurangabad
05 Dy. Director of Town Planning
Development Plan Special Unit
Aurangabad
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06 Aurangabad Municipal Corporation
Aurangabad
Through Commissioner
07 The Mayor,
Municipal Corporation,
Aurangabad
08 The Municipal Corporation
Aurangabad Municipal Corporation,
Aurangabad Respondents
Mr.Yogesh P. Deshmukh, advocate for the petitioner.
Mr.A.B.Girase, Government Pleader for Respondents No.1 to 5.
Mr.Vijaysingh Thorat, Senior Counsel i/by Shri J.R.Shah, advocate
for Respondents No.6 and 8.
Mr.A.M.Karad, advocate for Respondent No.7.
WITH
(11) WRIT PETITION NO. 2930 OF 2016
Krishna Sahakari Gruhanirman Sanstha
Maryadit, Mitmita, Tq. & dist. Aurangabad
Through its Secretary
Shri Deorao Bhikaji Goje
age 70 years, occ. Retired
R/o Ajabnagar, Aurangabad Petitioner
Versus
01 The State of Maharashtra
Through the Secretary
Urban Development Department
Mantralaya, Mumbai 400 032.
02 The Director,
Town Planning,
Central Building,
Pune
03 The Joint Director
Town Planning,
Aurangabad
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04 The Dy. Director
Town Planning, Development Plant,
Special unit,
Aurangabad
05 The Municipal Corporation
Aurangabad
Through Commissioner
06 The Mayor,
The Municipal Corporation,
Aurangabad
07 The Municipal Commissioner
Auranagabad.
Municipal Corporation,
Respondents
Mr.V.B.Kale, advocate for the petitioner.
Mr.A.B.Girase, Government Pleader for Respondents No.1 to 4.
Mr.Vijaysingh Thorat, Senior Counsel i/by Shri J.R.Shah, advocate
for Respondents No.5 and 7.
Mr.A.M.Karad, advocate for Respondent No.6.
CORAM : R.M.BORDE &
K.L.WADANE, JJ.
Reserved on : 20th July, 2016
Pronounced on : 5th August, 2016.
JUDGMENT (Per R.M.Borde, J.):
1 Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.
2 For the reasons recorded in the judgment passed by us today in Writ Petition No.1981 of 2016, grievance raised by the respective petitioners does not survive and these petitions, as ::: Uploaded on - 05/08/2016 ::: Downloaded on - 06/08/2016 00:46:43 ::: {16} wp198216.odt such, stand disposed of.
3 Rule accordingly. There shall be no order as to costs.
Pending Civil Applications, if any, do not survive and stand disposed of.
K.L.WADANE R.M.BORDE
JUDGE JUDGE
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