Malad Shivaji Nagar Shivalaya Co-Op ... vs The State Of Maharashtra Thru Gp High ... on 12 October, 2018

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Bombay High Court

Malad Shivaji Nagar Shivalaya Co-Op ... vs The State Of Maharashtra Thru Gp High ... on 12 October, 2018

Bench: Revati Mohite Dere

                                                                                                                                           WP 11335-18.doc



Anand                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                                    WRIT PETITION NO.  11335 OF 2018 

                Malad Shivaji Nagar Shivalaya Co-operative                                                                             .Petitioner
                Housing Society Ltd.

                                           Vs.

                The State of Maharashtra & ors.                                                                                        .Respondents

                Mr. A. N. Jakhadi a/w Mr. A. Chile, Advocate, for the Petitioner
                Mr. S. D. Rayarikar, AGP, for the Respondent Nos. 1 & 2 - State 
                Ms V. Maindad I/b. Mr. A. Desai, Advocate, for the Respondent
                No. 3 - SRA

                                               CORAM                           :               REVATI MOHITE DERE, J.

                                               DATE                            :               12.10.2018
                P.C.

                .                              Heard learned counsel for the Petitioner.

2. By this Petition, the only direction sought by the Petitioner is a direction to the Respondent No. 2 i. e. the Hon'ble Minister for Co-operation to decide the Revision Application No. 538 of 2018 within a reasonable period of time.

3. Learned AGP on instructions makes a statement that the Respondent No. 2 will decide the said Revision Application 1 of 2 ::: Uploaded on - 15/10/2018 ::: Downloaded on - 17/10/2018 00:42:34 ::: WP 11335-18.doc within three months from the date of receipt of this order. Statement accepted.

4. At this stage, learned counsel for the Petitioner states that the Petitioner has filed an Application for stay in the Revision Application before the Hon'ble Minister. The Hon'ble Minister to decide the said stay Application as expeditiously as possible and preferably within four weeks from today. The parties to appear before the Respondent No. 2 i. e. the Hon'ble Minister on 22.10.2018 at 3.00 p. m., after which the Hon'ble Minister will give dates convenient to him.

5. In view of the aforesaid, nothing survives for consideration in this Petition. Accordingly, the Petition is disposed off in the aforesaid terms. All contentions of the parties are expressly kept open.

All concerned to act on the authenticated copy of this order.

(REVATI MOHITE DERE, J.) 2 of 2 ::: Uploaded on - 15/10/2018 ::: Downloaded on - 17/10/2018 00:42:34 :::

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