Bombay High Court
Sumit Prakash Jain vs Barshi Municipal Council And Ors on 6 March, 2019
Author: Bharati H. Dangre
Bench: Ranjit More, Bharati H. Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2064 OF 2019
Sumit Prakash Jain. ..Petitioner.
Versus
Barshi Municipal Council & Others. ..Respondents.
Mr. S. R Nargollkar I/b N. V. Bhutekar for the Petitioner.
Mr. B D. Joshi for Respondent No. 1.
Mr. Abhijit Kulkarni I/b DD & Abhijit Associate for Respondent No.2.
Mr. H. M. Inamdar for Respondent No.3.
Coram : RANJIT MORE &
SMT. BHARATI H. DANGRE, JJ.
Date : March 6, 2019.
P. C. :
1. Heard. The petition seeks to take an exception to the demolition notice issued by the Respondent-Council under section 53 of the Maharashtra Regional and Town Planning Act, 1966. Mr. Nargolkar, the learned counsel for the Petitioner submitted that the Petitioner does not dispute the validity of notice, but he is willing to go for regularisation. Mr. Joshi, the learned counsel for Respondent No. 1 submitted that copy of the petition is not served on him and he is not aware whether the notice structure is demolished or not. He seeks time
2. In above circumstances, we defer the hearing on this petition to 12th March 2019 [HoB] in order to enable Mr. Joshi to take patilsr 1/ 2 ::: Uploaded on - 08/03/2019 ::: Downloaded on - 14/03/2019 00:26:24 ::: instructions. Till next date, both the parties shall maintain status quo as to day regarding the notice structure.
[SMT. BHARATI H. DANGRE, J.] [RANJIT MORE, J.] patilsr 2/ 2 ::: Uploaded on - 08/03/2019 ::: Downloaded on - 14/03/2019 00:26:24 :::