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Bombay High Court

M/S Paranjape Scheme Constructions ... vs Chief Controller (Revenue Authority ) ... on 2 January, 2020

Author: Ujjal Bhuyan

Bench: Ujjal Bhuyan

                                                        WP10119_19.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION
                    WRIT PETITION NO.10119 OF 2019


M/s. VTP Homee Landmark (LLP) through Designated
Partner                                      ...            Petitioner
Vs.
State of Maharashtra and others              ...            Respondents

                                  ALONG WITH
                     WRIT PETITION NO.3626 OF 2018
                                    WITH
                    WRIT PETITION NO.10040 OF 2018
                                    WITH
                    WRIT PETITION NO.10041 OF 2018
                                    WITH
                    WRIT PETITION NO.11127 OF 2018
                                    WITH
           C.A.NO.2128 OF 2018 IN W.P.NO.11127 OF 2018
                                    WITH
                    WRIT PETITION NO.11128 OF 2018
                                    WITH
           C.A.NO.2129 OF 2018 IN W.P.NO.11128 OF 2018
                                    WITH
                     WRIT PETITION NO.647 OF 2019
                                    WITH
              C.A.NO.633 OF 2019 IN W.P.NO.647 OF 2019
                                    WITH
                    WRIT PETITION NO.10120 OF 2019
                                    WITH
                    WRIT PETITION NO.10145 OF 2019
                                    WITH
                    WRIT PETITION NO.11507 OF 2019
                                    WITH


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                      WRIT PETITION NO.11840 OF 2019
                                     WITH
                      WRIT PETITION NO.16111 OF 2019


Ms Manjiri S. Parasnis for Petitioner in W.P.Nos.10119 of 2019, 11127
of 2018, 11128 of 2018, 10120 of 2019, 10145 of 2019 & for Applicant
in C.A.W.Nos.2128 of 2018 and 2129 of 2018.
Mr. Chetan R. Nagare a/w. Mr. Ajinkya Udane for Petitioner in
W.P.No.3626 of 2018.
Ms Jyoti Sanap i/b. V. Deshpande & Co. for Applicant in C.A.W.No.633
of 2019.
Mr. Shivraj Patne for Petitioner in W.P. Nos.11507 of 2019, 11840 of
2019 and 16111 of 2019.
Mr. A. A. Kumbhakoni, Advocate General a/w. Mr. P. P. Kakade,
Government Pleader a/w. Mr. C. D. Mali, AGP for Respondents-State in
Writ Petition Nos.10119 of 2019, 11127 of 2019, 11128 of 2019, 10145
of 2019, 11507 of 2019, 11840 of 2019, (St.) No.16111 of 2019 and for
Applicants in C.A.W.No.2128 of 2018 in W.P.No.11127 of 2018 and
C.A.W.No.2129 of 2018 in W.P.No.11128 of 2018.
Mr.P.V.Nelson Rajan, AGP for Resp. Nos.1 to 4 in W.P.No.3626 of 2018.
Mr. N. C. Walimbe, AGP for Resp. Nos.1 to 4 in W.P.No.10040 of 2018.
Mr. S. L. Babar, AGP for Resp. Nos.1 to 4 in W.P.No.10041 of 2018.
Mr. A. B. Kadam, AGP for Resp. Nos.1 to 4 in W.P.No.10120 of 2019.
Mr. Akshay Shinde for Respondent Nos.1 to 3 in W.P.No.647 of 2019 a/
w. C.A.W. No.633 of 2019.


                                    CORAM : UJJAL BHUYAN, J.

DATE : JANUARY 02, 2020 P.C. :

On joint prayer of the parties, stand over to 10.02.2020.

2. Interim order passed earlier shall continue till the next date.

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