Bombay High Court
Himachal Pradesh Horticulture Produce ... vs The State Of Maharashtra And Anr on 29 August, 2018
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 903-wp 249-18
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.249 OF 2018
Office Notes, Office
Memorandam of Coram,
appearances, Court's orders or Court's or Judge's orders
directions and Registrar's
orders
Mr.A.M. Saraogi for Petitioner.
Ms.Nisha Mehra, AGP for Respondent No.1.
Mr.S.V. Marne for Respondent No.2.
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CORAM : NARESH H. PATIL, ACTING C.J. AND
G.S. KULKARNI, J.
DATE : 29th AUGUST 2018
P.C.:
The learned Counsel Mr.Marne appearing for the respondent No.2-Corporation submits that he would take complete instructions in the matter. The learned Counsel has placed on record certain photographs and the communication dated 28th August 2018 made by Himachal Pradesh Horticultural Produce Marketing & Processing Corporation Limited to the Ward Officer which reads as under:-
"This is with reference towards the dismantling the temporary Monsoon shed ::: Uploaded on - 31/08/2018 ::: Downloaded on - 01/09/2018 01:45:59 :::
2 903-wp 249-18 in our premises. Kindly grant us 24 to 48 hours for dismantling the sheds. Because our farmers and suppliers perishable goods for export are being packed. Thanking you for your kind co-operation please."
2. It is submitted that 20% removal work of the unauthorized structure is already over.
3. Stand over to 3rd September 2018 (First on Board).
G.S. KULKARNI, J. ACTING CHIEF JUSTICE ::: Uploaded on - 31/08/2018 ::: Downloaded on - 01/09/2018 01:45:59 :::