Bombay High Court
Manoj Hiralal Mishra vs Mumbai Metropolitan Region ... on 31 October, 2018
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
1/2 910-wp.12677.2018.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO.12677 OF 2018
Manoj Hiralal Mishra ...Petitioner
Versus
Mumbai Metropolitan Region Development
Authority and Ors. ...Respondents
Mr.S.K.Rai, for the Petitioner.
Ms.Kiran Bhagalia, for the Respondent No.1.
CORAM : REVATI MOHITE DERE, J.
DATE : 31st OCTOBER, 2018
P.C. :
1. Learned Counsel for the Petitioner has produced a list of documents to show that the Petitioner is in possession of the said premises since, 1996 to 1997 and documents to show that the said premises was standing in the name of the Petitioner's father.
2. Learned Counsel for the Respondent No.1 makes a statement, on instructions, that in the event, the Petitioner is found eligible for an alternate accommodation, he will be given the benefit of alternate ::: Uploaded on - 01/11/2018 ::: Downloaded on - 02/11/2018 02:39:29 ::: 2/2 910-wp.12677.2018.doc accommodation as per the MUTP Policy. Statement accepted. She further states that she is making the aforesaid statement, without prejudice to her rights and contentions to contest the petition on merits. Learned Counsel for the Respondent No.1 also seeks time to file an affidavit-in-reply. Time granted. The same shall be filed in the Registry, before the next date and a copy thereof be served on the learned counsel for the petitioner.
3. Stand over to 29th November, 2018.
(REVATI MOHITE DERE, J.) ::: Uploaded on - 01/11/2018 ::: Downloaded on - 02/11/2018 02:39:29 :::