Bombay High Court
Thakur Tulsidas Parwani vs State Of Maharashtra Housing ... on 22 October, 2020
Bench: S.J.Kathawalla, Prithviraj K. Chavan
Digitally
signed by
N. D.
N. D. Jagtap
Jagtap Date:
Nitin 1 / 2 32-WPL-4479-2020.doc
2020.10.23
17:35:26
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 4479 OF 2020
Thakur Tulsidas Parwani ... Petitioner
Versus
State of Maharashtra & Ors. ... Respondents
Mr.Anand Mishra i/b. Mr. Ashok M. Saraogi for the Petitioner.
Ms.Vandana Mahadik i/b. Ms. Aruna Savla for MCGM.
Mr.Manish Upadhye, AGP for the State.
CORAM : S.J.KATHAWALLA, &
PRITHVIRAJ K. CHAVAN, JJ.
DATE : 22ND OCTOBER, 2020
(THROUGH VIDEO CONFERENCING)
P.C. :
1. By the above Writ Petition, the Petitioner seeks the following relief :
"(a) That this Court be pleased to issue appropriate Writ, Order and direction directing Respondent No. 2 not to allow any such change of user in respect of the premises being Flat No. 4, Ground Floor of the building known as Shangrila Vaibhav Building situated at 14 Road, Khar (W), Mumbai - 400 052 from residential to commercial and be further directed to take immediate action in respect of such illegal change of user and extension of the premises despite demolition on such terms as this Court may deem ft and proper."
2. The learned Advocate appearing for the MCGM states that they have filed their Afdavit dated 21st October, 2020, wherein they have stated that they will Nitin 2 / 2 32-WPL-4479-2020.doc take action qua the grievance of the Petitioner as per law.
3. The MCGM is therefore directed to forthwith take action qua the grievance of the Petitioner by following due process of law. The above Writ Petition is accordingly disposed of.
4. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
( PRITHVIRAJ K. CHAVAN, J. ) ( S.J.KATHAWALLA, J. )