Bombay High Court
Ishwarchand Ramlavat Maurya And Ors vs Mira Bhayander Municipal Corporation ... on 18 April, 2024
Author: G.S. Patel
Bench: G.S. Patel
907-ASWP-10783-2023.DOC
Ganesh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
GANESH
GANESH
SUBHASH
CIVIL APPELLATE JURISDICTION
SUBHASH LOKHANDE
LOKHANDE Date:
2024.04.19
10:32:09
+0530
WRIT PETITION NO. 10783 OF 2023
Ishwarchand Ramlavat Maurya & Ors ...Petitioners
Versus
Mira Bhayander Municipal Corporation & Ors ...Respondents
Dr Abhinav Chandrachud, with Rubin Vakil, Vishal Pattabiraman,
Manish Doshi & Shivam Trivedi, i/b Vimadalal & Co, for the
Petitioners.
Mr Mayuresh Lagu, for Respondents Nos 1 to 3.
Mr Subhash Jha, with Priti Singh, Ritesh Kesarwani, Praveena
Venkatraman, Krunal Jadhav & Neha Balani, i/b Law Global,
for Respondents Nos 4 & 6.
CORAM G.S. Patel &
Kamal Khata, JJ.
DATED: 18th April 2024
PC:-
1. We will require an Affidavit in Reply from the Mira Bhayander Municipal Corporation, Respondent No 1 disclosing the Applications made by the developer owner, Respondent No 4 and the various permissions that were granted. The Affidavit must also disclose whether the applicable requirements of the Unified Development Control and Promotion Regulations were taken into account and whether there was a certified list of the tenants/occupants before granting permission.
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2. Let their Affidavit be filed and served by 3rd May 2024.
3. List the matter on 7th May 2024.
4. Previous orders, if any, to continue until the next date.
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