Bombay High Court
Sapphire Lakeside Co-Operative ... vs Maharashtra Housing And Area ... on 15 October, 2018
Author: M.S.Karnik
Bench: B.R.Gavai, M.S.Karnik
23. wp 1011.18.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1011 OF 2018
Sapphire Lakeside Co-operative
Housing Society Ltd. .. Petitioner
Vs.
Maharashtra Housing and Area
Development Board (MHADA) and ors. .. Respondents
Mr.Manoj Prajapati a/w Mr.Rushil Umesh Mehta, for the
Petitioner.
Ms.Manisha Shekhar Jagtap a/w Mr.Sarang S.Karbhajan, for
Respondent No.1.
Ms.Trupti Puranik, for Respondents no. 2, 3 & 4.
CORAM : B.R.GAVAI &
M.S.KARNIK, JJ.
DATE : 15th OCTOBER, 2018 P.C. :
The Respondent - MHADA to file an affidavit pointing out therein as to what was the size of the flat as mentioned in the brochure / project of the buildings which are occupied by the Petitioner and as to what DCR Rules are applicable to the said project and as to how much parking is provided for the buildings which are occupied by the Petitioner. 1/2 ::: Uploaded on - 20/10/2018 ::: Downloaded on - 21/10/2018 23:25:57 :::
23. wp 1011.18.doc The same shall be done within one week from today.
Stand over to 22/10/2018.
(M.S.KARNIK, J.) (B.R.GAVAI, J.) 2/2 ::: Uploaded on - 20/10/2018 ::: Downloaded on - 21/10/2018 23:25:57 :::