Bombay High Court
Hadapsar Industrial Estate ... vs The Pune Cantonment Board And Ors on 27 January, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
14-PIL.11.2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 11 OF 2020
Hadapsar Industrial Estate }
Environmental Group } Petitioner
Versus
The Pune Cantonment Board }
and ors. } Respondents
Mr.C.D.Nargolkar i/b. Mr.Aumkar V. Joshi for the
petitioner.
Mr.R.S.Khadapkar for respondent no.2.
Ms.Sharmila Deshmukh for respondent no.3.
Mr.M.M.Pable-AGP for State.
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- JANUARY 27, 2021 PC :-
1. The Pune Cantonment Board (respondent no.1) is not represented today. Learned advocate-on-record for the petitioner shall inform Mr.K.J. Presswala, learned advocate, who generally appears for the Board, that we desire representation from its side on 10th February, 2021 when this PIL petition shall be listed for further consideration.Page 1 of 2
J.V.Salunke,PS 14-PIL.11.2020
2. We also require the petitioner to place before us the translated version of the Government decision dated 11 th September 2018 conveyed by the Principal Secretary, Urban Development Department, which the petitioner seeks to be implemented.
Jayant V. Salunke (G. S. KULKARNI, J.) (CHIEF JUSTICE) Digitally signed by Jayant V. Salunke Date: 2021.01.29 05:40:40 +0530 Page 2 of 2 J.V.Salunke,PS