Bombay High Court
Samrat Ramesh Shah vs Baramati Municipal Council Through ... on 12 September, 2022
Author: Madhav J. Jamdar
Bench: Dipankar Datta, Madhav J. Jamdar
12-aspilst92686-2020
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION (ST) NO.92686 OF 2020
Dayawan Vijay Damodare ...Petitioner
V/s.
The Chief Officer, Planning
Authority, Baramati Municipality ...Respondent
WITH
WRIT PETITION NO.5166 OF 2021
Samrat Ramesh Shah ...Petitioner
V/s.
Baramati Municipal Council
through Chief Officer ...Respondent
None for the petitioner in PIL(ST)/92686/2020.
Mr. Pranjal M. Khatavkar i/by Mr. Shriram S.
Kulkarni for the petitioner in WP/5166/2021.
Mr. P. P. Kakade, Government Pleader with Mr. B. V.
Samant, AGP for State.
Mr. S. R. Nargolkar with Mr. Arjun Kadam for
respondent no. 1.
CORAM: DIPANKAR DATTA, CJ. &
MADHAV J. JAMDAR, J.
DATE: SEPTEMBER 12, 2022 1 12-aspilst92686-2020 P.C.:
1. The learned advocate for the petitioner in Writ Petition No. 5166 of 2021 seeks and is granted two (2) weeks' time to file rejoinder affidavit to the reply affidavit of the Municipal Council.
2. List the petitions on 3rd October 2022.
(MADHAV J. JAMDAR, J.) (CHIEF JUSTICE) Digitally signed by ATUL ATUL GANESH GANESH KULKARNI KULKARNI Date:
2022.09.13 10:24:57 +0530 2