Bombay High Court
The Sai Nagar Co-Op . Hsg. Soc. Ltd vs State Of Maharashtra , The Dist. Deputy ... on 30 January, 2019
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 18_wp_10542, 10543, 10544 &10604_2018_2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10542 OF 2018
WITH
WRIT PETITION NO.10543 OF 2018
WITH
WRIT PETITION NO.10544 OF 2018
WITH
WRIT PETITION NO.10604 OF 2018
The Sai Nagar Co. Operating
Housing Society Ltd. ...Petitioner
Versus
The State of Maharashtra and Anr. ...Respondents
.....
Mr. V.S. Kapse with Mr. Mahendra Mahadik I/b. M/s. Fast Track Legal
for the Petitioner.
Mr. A.B. Kadam, AGP for the Respondent No.1.
Mr. J.A. Udaipuri with Ms S.K. Electricwala I/b. M/s. Udaipuri and Co.
for the Respondnet No.2 in WP/10543/2018
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED: 30th JANUARY, 2019.
P.C.:-
Mr. A.B. Kadam, the learned counsel for the Respondent No.2 has raised the issue of maintainability of the petition. He submits that the Petitioner has alternative remedy of revision before the State Government. In this regard the learned counsel for the Petitioner has placed reliance on a judgment of Full Bench in Shireen Sami Gadiali Megha 1/2 ::: Uploaded on - 31/01/2019 ::: Downloaded on - 01/02/2019 00:51:52 ::: Megha 18_wp_10542, 10543, 10544 &10604_2018_2018.doc and Anr. Vs. Spenta Co.op. HSG. Soc. Ltd. And Ors. 2011(3) Mh.L.J.
2. In the light of above, the learned counsel for the Respondents seeks time. Time is granted. Stand over to 6.2.2019.
Interim relief, if any, to continue till the next date. Writ Petition (Stamp) No.25491 of 2018 to be tagged alongwith this matter.
(SMT. ANUJA PRABHUDESSAI, J.) Megha 2/2 ::: Uploaded on - 31/01/2019 ::: Downloaded on - 01/02/2019 00:51:52 :::