Bombay High Court
M/S. Umiya Developers vs The Commissioner Of Mira Bhayander ... on 10 January, 2022
Author: Abhay Ahuja
Bench: A.A. Sayed, Abhay Ahuja
1 24-WP 7803-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.7803 OF 2021
M/s. Umiya Developers ... Petitioner
Vs.
The Commissioner of Mira Bhayander
Municipal Corporation & Ors. ... Respondents
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Mr. Atul Damle, Sr. Advocate a/w Mr. Suraj Naik i/by R.D. Suryawanshi
for the Petitioner.
Mr.N.R. Bubna for the Respondent-Corporation.
Mrs.A.A. Purav, AGP for the Respondent-State.
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CORAM : A.A. SAYED &
ABHAY AHUJA, JJ.
DATE : 10TH JANUARY 2022
(THROUGH VIDEO CONFERENCING)
P.C. :
1. In view of sub-Clause (v) of Clause 1.9 of the Unified Development Control and Promotion Regulations for Maharashtra State, learned Senior Counsel for the Petitioner, on instructions, seeks leave to withdraw the Petition with liberty to make a representation to the State Government.
2. The Petition is allowed to be withdrawn with liberty as prayed.
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2 24-WP 7803-21.odt
3. If the said representation is made within two weeks from today, we direct the concerned Principal Secretary to the Ministry of Urban Development Department, Mantralaya to hear the Petitioner and decide the representation within a period of six weeks from the date of receipt of the representation.
4. The Writ Petition to stand disposed of accordingly. All contentions of the parties are kept open.
(ABHAY AHUJA, J.) (A.A. SAYED, J.)
MUGDHA M
PARANJAPE
Digitally signed by
MUGDHA M
PARANJAPE
Date: 2022.01.12
10:26:53 +0530
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