Bombay High Court
Mr. Sharan Jagtiani vs Bhiwandi Nizampur Municipal on 2 July, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
3-SMPILNo.1-2020 & Connected
jvs
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SUO MOTU PUBLIC INTEREST LITIGATION NO.1 OF 2020
High Court on its own motion
(In the matter of Jilani Building
at Bhiwandi) ... Petitioner
Versus
Bhiwandi Nizampur Municipal
Corporation & Ors. ... Respondents
Mr. Sharan Jagtiani, Senior Avocate with Mr. Rohan Surve,
Advocate - Amicus Curiae with Mr. Mutahhar Khan, Priyank
Kapadia, Shradhha Achliya, Advocates.
Mr.Aspi Chinoy-Senior Advocate with Mr.Joel Carlos, Mr.Om
Suryavanshi, Mr.A.Y.Sakhare-Senior Advocate, Mr.Rohan
Mirpury, Mr.Zishan Quazi, Ms.Trupti Puranik and Mr.Santosh
Parad i/b. Aruna Savla for the Municipal Corporation.
Mr. R. S. Apte, Senior Advocate a/w Mr. N. S. Bobade i/by
Mr.M.J. Bhatt for respondent No.1-BNMC.
Mr. R. S. Apte, Senior Advocate i/by Mr. Mandar Limaye for
respondent No.5/TMC.
Ms.Swati Sagvekar for respondent no.6 VVCMC.
Mr. Vijay D. Patil for respondent NO. 4 - UMC.
Mr.A.A.Kumbhakoni-Advocate General with Mr.P.P.Kakade-
Government Pleader, Mr.B.V.Samant-AGP and Mr.Manoj
Badgujar for State.
Mr. Sandip Marne for respondent No.8.
Mr. Nitin V. Gangal a/w Mr. Ashok D. Kadam and Ms.Prerana
Shukla for respondent No.12-CIDCO.
Ms. Kavita N. Salunke a/w Mr. Mayank Mishra and Mallika
Pujari for Respondent No.13 - MMRDA.
Mr.P.G.Lad for respondent-MHADA.
Mr.Sanjog Kabre-Dy.Municipal Commissioner, Mr.Arun
Chauhan-Asstt. Engineer (R.E.) City, Mr.Kundan Valvi-
Designated Officer (P/N) and Mr.Deepak Sharma-Asstt.
Engineer (P/N) present.
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3-SMPILNo.1-2020 & Connected
WITH
CRIMINAL PIL (ST) NO. 2617 OF 2020
Sanjay Tanaji Gurav ... Petitioner
Versus
The State of Maharashtra & Ors. ... Respondents
Mr. Bakul Bharat Bhosale a/w Panthi Desai for petitioner.
Mr. Deepak Thakare, PP with Mr. J. P. Yagnik, APP a/w Dr. F. R
Shaikh, APP for State.
WITH
(ORDINARY ORIGINAL CIVIL JURISDICTION)
SUO MOTU PUBLIC INTEREST LITIGATION NO.2 OF 2018
The Gulab Pushpa Co-operative
Housing Society Limited & Anr. ... Petitioners
versus
The Municipal Corporation of
Greater Mumbai & Ors. ... Respondents
WITH
(ORDINARY ORIGINAL CIVIL JURISDICTION)
WRIT PETITION NO.780 OF 2021
Rohit H. Tiwari ... Petitioner
versus
Municipal Corporation of Greater
Mumbai & Ors. ... Respondents
WITH
(ORDINARY ORIGINAL CIVIL JURISDICTION)
PUBLIC INTEREST LITIGATION NO. 4382 OF 2020
WITH
INTERIM APPLICATION NO. 2568 OF 2020
Asgar Abbas Shaikh ... Petitioner
Versus
The Municipal Corporation of
Greater Mumbai and Anr. ... Respondents
Mr.Laxminarayan Ramsiya Shukla with Mr.Puneet Shukla
i/b.Legal Vision for the petitioner in WP/780/2021.
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3-SMPILNo.1-2020 & Connected
Mr.A.A.Kumbhakoni-Advocate General with Ms.P.H.Kantharia-
Government Pleader for State in SMP/2/2018.
Mr.Milind More-Additional Government Pleader for State in
WP/780/2021.
Mr. A. Y. Sakhare, Senior Advocate a/w Mr.Joel Carlos,
Mr.Rohan Mirpury & Ms. K.H.Mastakar for the MCGM in
SMP/2/2018.
Mr.A.Y.Sakhare, Senior Advocate with Ms.Vandana Mahadik for
the MCGM in WP/780.2021.
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- JULY 2, 2021 PC :
1. Suo motu PIL No. 1 of 2020 along with connected matters shall be listed on Monday next (July 5, 2021) for further consideration.
2. Justice J.P. Devadhar (Retd.), the Inquiry Commissioner, shall be entitled to a consolidated remuneration of Rs.5,00,000/- for the work so long undertaken by him. We require the Municipal Corporation to bear the remuneration of the Inquiry Commissioner. Let the remuneration be paid as early as possible, and preferably within a week from date. We record that such remuneration has been fixed accepting the suggestion of the Municipal Corporation.
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