Bombay High Court
Smt. Nirmala Nagnath Morbekar (Since ... vs The State Of Maharashtra And Ors on 4 June, 2019
Bench: R. M. Borde, N. J. Jamadar
14-WP8274-15.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 8274 OF 2015
WITH
CIVIL APPLICATION NO. 360 OF 2018
Nagnath Shanivar Morbekar ...Petitioner
Versus
The State of Maharashtra & ors. ...Respondents
Mr. Rishikesh Gherade, I/b Mr. H. G. Wakshe, for the Petitioner.
Dr. K. R. Kulkarni, AGP for Respondent no.1/State. Mr. A. M. Kulkarni, for Respondent nos.2 to 5.
CORAM: R. M. BORDE &
N. J. JAMADAR, JJ
DATED: 4th JUNE, 2019
PC:-
1. It is informed by Mr. Kulkanri, the learned Counsel appearing for Respondent nos.2 to 5 - CIDCO that the Petitioner has already moved an application seeking regularization of the unauthorised construction and the application is pending for consideration. It is further stated that the application tendered by the Petitioner will be decided in accordance with the provisions of law expeditiously.
2. In the circumstances, Respondent no.2 - CIDCO to take decision on the application tendered by the Petitioner for regularization of the unauthorised construction in 1/2 ::: Uploaded on - 10/06/2019 ::: Downloaded on - 14/07/2019 07:04:16 ::: 14-WP8274-15.DOC accordance with the provisions of law as expeditiously as possible, preferably within eight weeks from today.
3. The writ petition stands disposed of.
4. In view of disposal of the petition, the Civil Application does not survive and stands disposed of accordingly.
[N. J. JAMADAR, J.] [R. M. BORDE, J.] 2/2 ::: Uploaded on - 10/06/2019 ::: Downloaded on - 14/07/2019 07:04:16 :::