Bombay High Court
Suhas Dattatray Modgi And Ors vs The State Of Maharashtra, Through The ... on 13 February, 2019
Author: Pushpa V. Ganediwala
Bench: R. M. Borde, Pushpa V. Ganediwala
DSS 1/1 23-cwp-11728-17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11728 OF 2017
Suhas D. Modgi and ors. ... Petitioners.
V/s.
The State of Maharashtra and ors. ... Respondents.
Mr. C.G. Gavnekar for the Petitioners.
Mr. R.S. Pawar, AGP for Respondent Nos.1,4, 5 - State.
Mr. G.W. Mattos for Respondent No.2.
Ms Priyanka Bhadrashete I/b Mr. N.N. Bhadrashete for
Respondent No.3.
CORAM : R. M. BORDE AND
PUSHPA V. GANEDIWALA, JJ.
DATE : 13th FEBRUARY 2019. P.C.:
It is pointed out that the proposal tendered by the MMRDA for revocation of the Notification issued under Section 32 (1) of the Bombay Metropolitan Region Development Authority Act, 1974 (for short "Act of 1974") dated 3rd September 1979 has been turned down and a communication in that regard is stated to have been transmitted by the Urban Development Department on 28 th September 2016. The learned AGP shall place on record the copy of the order refusing revocation of the Notification issued under Section 32 (1) passed by the State Government/Urban Development Department within a period of one week from today. It would be open for the petitioners to cause necessary amendment to the petition within a one week thereafter. Place the petition on 27th February 2019.
(PUSHPA V. GANEDIWALA, J.) (R. M. BORDE, J.) ::: Uploaded on - 14/02/2019 ::: Downloaded on - 15/02/2019 00:29:43 :::