Bombay High Court
Sandeep Vilas Ranande And Anr vs Pune Municipal Corporation And Anr on 28 April, 2023
Author: Neela Gokhale
Bench: G. S. Kulkarni, Neela Gokhale
Gaikwad RD 506-wp-5816-2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5816 OF 2023
Sandip Vilas Ranade & Ors ...Petitioners
Vs.
Pune Municipal Corporation & Ors ...Respondents
__________
Mr. Ajinkya M Udane, for the Petitioners.
Ms Manisha Jagtap, for Respondents No.1 and 2.
Mr. A. A. Alaspurkar, AGP, for the Respondent No.3-State.
__________
CORAM: G. S. KULKARNI &
NEELA GOKHALE, JJ.
DATE : APRIL 28, 2023
P.C. :-
1. List this Petition along with Writ Petition No. 5477 of 2023 and other connected Petitions on 15th June 2023.
2. The present case is somewhat different from the others because the Petitioner in this Petition never approached the Court earlier in seeking relief. There was no such protection granted to the Petitioner. If the Respondents intend to take any coercive measures, they shall give 72 hours notice to the Petitioners. Leave to amend to implead the State Government as Respondent. Amendment is to be carried out forthwith. [NEELA GOKHALE, J.] [G.S. KULKARNI, J.] 1 of 1 Digitally signed by RAJU
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DATTATRAYARAJU DATTATRAYA GAIKWAD Date:
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