Bombay High Court
Balgram Sos Children Villages , ... vs The Collector, Collector Office, Pune ... on 23 November, 2022
Author: Sharmila U. Deshmukh
Bench: G.S. Patel, Sharmila U. Deshmukh
905-ASWP-14357-2022.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 14357 OF 2022
Balgram SOS Children Villages, Maharashtra ...Petitioner
Versus
The Collector, Collector Office, Pune & Ors ...Respondents
Mr Yuvraj Narvankar, for the Petitioner.
Smt AA Purav, AGP, for the Respondent-State.
CORAM G.S. Patel &
Sharmila U. Deshmukh, JJ.
DATED: 23rd November 2022
PC:-
1. The Petitioner is running a orphanage. They have been SHEPHALI threatened with a summary eviction and repossession of premises SANJAY MORMARE that they have been occupying under a lease, on the ground that that Digitally signed by SHEPHALI SANJAY MORMARE lease expired sometime ago. Learned Advocate for the State Date: 2022.11.24 16:09:20 +0530 Government seeks time to take instructions. An Affidavit in Reply is to be filed and served on or before 19th December 2022. Petition could be listed on 9th January 2023. In the meantime no coercive action is to be taken against the Petitioner and there is to be no resumption of possession of the lease premises and no change in the administration of the 1st Petitioner trust. In addition, we grant leave to amend to join the trustees of the 1st Petitioner trust as co-
Page 1 of 223rd November 2022 905-ASWP-14357-2022.DOC Petitioners. Amendment to be carried out by 25th November 2022 without need of reverification.
2. List the matter on 9th January 2023.
(Sharmila U. Deshmukh, J) (G. S. Patel, J) Page 2 of 2 23rd November 2022