Bombay High Court
Ark Builders And Developers vs Slum Rehabilitation Authority on 27 June, 2024
Author: M.S. Sonak
Bench: M.S. Sonak
19.WP.1223-24.DOCX
2024:BHC-OS:9341-DB
Pradnya
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1223 OF 2024
ARK Builders and Developers and ors. ...Petitioners
Versus
Slum Rehabilitation Authority and ors. ...Respondents
Mr. Mayur Khandeparkar, a/w Mr. Saurabh Utangale, Mr. Sarthak
Utangale i/b. Mr. Udit Raghuwanshi, for the Petitioners.
Mr. Karl Tamboly, i/b. Mr. Milind Nar, for Respondent No.3.
Mr. Jagdish G. Aradwad (Reddy), for Respondent Nos.1 and 2.
CORAM M.S. Sonak &
Kamal Khata, JJ.
DATED: 27th June 2024
PC:-
1. Mr. Mayur Khandeparkar, learned counsel for the Petitioners, based on instructions, seeks leave to withdraw this Petition with liberty to pursue the proposal which the Petitioners have already submitted if and when notification under Section 3C of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 ("Slum Act") is issued.
2. Leave is granted with liberty as prayed for.
3. All contentions of all parties are explicitly kept open because we have not decided this matter on merits.
Page 1 of 227th June 2024
19.WP.1223-24.DOCX
4. The Petition is disposed of as withdrawn with liberty as prayed for.
(Kamal Khata, J) (M.S. Sonak, J)
Page 2 of 2
Signed by: Pradnya Bhogale
Designation: PA To Honourable Judge 27th June 2024
Date: 28/06/2024 10:38:20