Bombay High Court
Municipalcorporation Of City Of Vasai ... vs The State Of Maharashtra on 11 February, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
Digitally signed
Vidya by Vidya S.
Amin
S. Date:
2021.02.12
Amin 10:59:19
+0530
1 6.CAW2027_2019
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4420 OF 2011
Municipal Corporation of City of Vasai Virar ...Petitioner
vs.
State of Maharashtra & Ors. ...Respondents
WITH
CIVIL APPLICATION NO. 2027 OF 2019
WITH
INTERIM APPLICATION NO. 276 OF 2020
IN
WRIT PETITION NO. 4420 OF 2011
Anthony F. Foss ...Applicant
In the matter between
Municipal Corporation of City of Vasai-Virar & Anr. ...Petitioner
vs.
State of Maharashtra ...Respondent
WITH
WRIT PETITION NO. 4365 OF 2010
WITH
WRIT PETITION NO. 4419 OF 2011
WITH
CIVIL APPLICATION NO. 1404 OF 2011
IN
WRIT PETITION NO. 4419 OF 2011
Haresh Gopal Warane ...Petitioner
vs.
State of Maharashtra & Ors. ...Respondents
And
Smt. Anita Ramu Dhangada ...Applicant
WITH
WRIT PETITION NO. 4751 OF 2015
Jimmy Mates Gonsalves ...Petitioner
vs.
State of Maharashtra & Ors. ...Respondents
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2 6.CAW2027_2019
WITH
INTERIM APPLICATION (St.) NO. 2880 OF 2021
IN
WRIT PETITION NO. 4420 OF 2011
Rajkumar Mahadeo Chorghe ...Applicant
In the matter between
Municipal Corporation of City of Vasai-Virar ...Petitioner
vs.
State of Maharashtra ...Respondent
WITH
CIVIL APPLICATION NO. 2820 OF 2013
IN
WRIT PETITION NO. 4420 OF 2011
Vinayak Nikam ...Applicant
vs.
Municipal Corporation of City of
Vasai-Virar & Anr. ...Respondents
WITH
REVIEW PETITION NO. 56 OF 2016
IN
WRIT PETITION NO. 4420 OF 2011
Anthony Foss ...Applicant
In the matter between
Municipal Corporation of City of
Vasai-Virar through its Commissioner ...Petitioner
WITH
CIVIL APPLICATION (St.) NO. 8410 OF 2019
IN
WRIT PETITION NO. 4420 OF 2011
Vivek Raghunath Pandit & Ors. ...Applicants
In the matter between
Municipal Corporation of City of
Vasai-Virar through its Commissioner ...Petitioner
vs.
State of Maharashtra ...Respondent
WITH
REVIEW PETITION (St.) NO. 6913 OF 2016
IN
WRIT PETITION NO. 4420 OF 2011
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3 6.CAW2027_2019
M/s. Hotel Western Beach, through
Proprietor Vijay Patil & Ors. ... Applicants
In the matter between
Municipal Corporation of City of Vasai-Virar
through Mayor Rajiv Patil & Anr. ... Respondents
WITH
CIVIL APPLICATION NO. 2598 OF 2011
IN
WRIT PETITION NO. 4420 OF 2011
Municipal Corporation of City of
Vasai-Virar through its Commissioner ...Applicant
Vs.
The State of Maharashtra ... Respondent
WITH
WRIT PETITION NO. 4417 OF 2011
WITH
CIVIL APPLICATION NO. 1479 OF 2011
Mahesh Sitaram Desai ...Petitioner
vs.
The State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO. 5065 OF 2011
Ravindra Purushottam Patil ...Petitioner
vs.
State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO. 6201 OF 2011
Prabhat Kumar Narendra Singh ...Petitioner
vs.
State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO. 10824 OF 2011
Vilas Sukur Tare ...Petitioner
vs.
State of Maharashtra & Ors. ...Respondents
3/4
4 6.CAW2027_2019
WITH
WRIT PETITION NO. 13155 OF 2019
Jimmy Mates Gonsalves & Anr. ...Petitioners
vs.
State of Maharashtra & Ors. ...Respondents
Mr. P.K. Dhakephalkar, Senior Advocate a/w. Mr. Rajesh S. Datar for the petitioner
in WP/4419/2018 and WP/4365/2010.
Ms. Swati Sagvekar for the petitioner in WP/4420/2011.
Mrs. Neeta P. Karnik a/w. Mr. Madhur Rai, Mr Sanjeev Punalekar,Mr. Jimmy
Gonsalves i/b. PRS Legal for the applicant/intervenor in CA/2027/2019.
Mr. Tejesh Dande a/w. Bharat Gadhavi i/b. Tejesh Dande & Associates for the
applicant in CAW/1404/2011.
Mr. S.V. Kamdar, Spl. Counsel a/w. Mr. P.P. Kakade, G.P. and Mr, A.I. Patel, Addl. G.P. for
the State.
Mr. Indrajeet Kulkarni for the intervenor in IA/2880/2021.
Ms. Sarika Shetya a/w. Mr. S.B Shetye for the respondent (SEC)
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE : FEBRUARY 11, 2021 P.C. :
1. This batch of writ petitions is pending for almost a decade. The parties agree to address us finally on the merits of the writ petitions on February 25, 2021.
2. Accordingly, list the writ petitions on February 25, 2021 at 3.45 p.m.
3. On the oral request of Mr. Shetye, learned Advocate of the State Election Commission, the State Election Commission is added as party-respondent in all these writ petitions. Learned advocates for the petitioners shall effect necessary amendment in the cause title of these writ petitions. Copies of the amended writ petition and the pleadings shall be served on Mr. Shetye by Monday next.
(G. S. KULKARNI, J.) (CHIEF JUSTICE)
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