Bombay High Court
Dev Engineers vs The Municipal Corporation Of Greater ... on 5 September, 2024
Author: M.S. Sonak
Bench: M.S. Sonak
2024:BHC-OS:13757-DB (902) CONPW-59.24.DOCX
Digitally signed
by LAXMIKANT
LAXMIKANT GOPAL
GOPAL CHANDAN
CHANDAN Date:
2024.09.06
11:47:24 +0530
lgc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION NO.59 OF 2024
IN
INTERIM APPLICATION NO.486 OF 2024
IN
WRIT PETITION NO. 782 OF 2023
Dev Engineers
A Partnership Firm through its partner,
Mr. Dev Pratap Purohit ...Petitioner
Versus
The Municipal Corporation of Greater Mumbai
Through its Municipal Commissioner & Anr. ...Respondents
Mr Ashif Shaikh, h/f Mr Amarendra Mishra for the Petitioner.
Mr Atul Damle, Senior Advocate a/w Ms Sweta Patankar for the
Respondent - BMC
Mr Abhay L Patki, Addl. GP for the Respondent-State.
Ms Bhoir, S.E.D.P. present.
CORAM M.S. Sonak &
Kamal Khata, JJ.
DATED: 05 September 2024
PC:-
1. Heard learned counsel for the parties.
2. Mr. Damle, the learned Senior Counsel appearing for the Respondent - BMC, states that Development Rights Certificate is Page 1 of 2 ::: Uploaded on - 06/09/2024 ::: Downloaded on - 06/09/2024 18:43:55 ::: (902) CONPW-59.24.DOCX now issued to the Petitioner. He submits that this has been issued without prejudice to the BMC's rights to seek modification of the orders made by this Court from time to time.
3. In our order dated 16 August 2024, we had also clarified that the BMC can always issue the necessary TDR/DRC without prejudice, but cannot avoid or delay compliance.
4. The learned counsel for the Petitioner also reports compliance in that the necessary DRC is received by the Petitioner.
5. Accordingly, we dispose of this Contempt Petition, now that the compliance is duly reported though, without prejudice.
(Kamal Khata, J) (M.S. Sonak, J) Page 2 of 2 ::: Uploaded on - 06/09/2024 ::: Downloaded on - 06/09/2024 18:43:55 :::