Bombay High Court
Maharashtra Industrial Development ... vs State Of Maharashtra And Ors on 18 July, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
8-WP.8380.2022
SALUNKE IN THE HIGH COURT OF JUDICATURE AT BOMBAY
JV
Digitally signed
CIVIL APPELLATE JURISDICTION
by SALUNKE J V
Date: 2022.07.18
20:54:38 +0530
WRIT PETITION NO. 8380 OF 2022
Maharashtra Industrial }
Development Corporation } Petitioner
Versus
State of Maharashtra and Ors. } Respondents
Mr. Kunal Damle with Mr. Ashish Gabhale i/b. Jay
and Co. for the petitioner.
Mr. B. V. Samant, AGP for State.
CORAM: DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE: JULY 18, 2022
P.C.:
1. Liberty is granted to the petitioner to implead Bombay Environmental Action Group (hereafter "BEAG", for short) as an additional respondent to the writ petition, since permission is being sought for to fell trees being part of mangroves, in terms of the decision of this Court dated 17 th September 2018 in Original Side Public Interest Litigation No. 87 of 2006 (Bombay Environmental Action Group and Anr. vs. the State of Maharashtra and Ors.).
2. After notice is served on BEAG, liberty is granted to mention for listing of this writ petition.
(M. S. KARNIK, J.) (CHIEF JUSTICE)
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J.V.Salunke,PS