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B.L.F. Realtors Pvt. Ltd. Thr Directors ... vs State Of Maharashtra Thr Ministry Of ... on 11 July, 2022

Bench: R.D. Dhanuka, M.G.Sewlikar

                                                                          (21)WP-7093-2022.doc


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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Digitally
         signed by
         RAJSHREE                       CIVIL APPELLATE JURISDICTION
RAJSHREE KISHOR
KISHOR   MORE
MORE     Date:
         2022.07.14
                                        WRIT PETITION NO.7093 OF 2022
         09:59:16
         +0530




                      BLF Realtors Pvt. Ltd. & Anr.         ]       ..   Petitioners
                                  vs.
                      The State of Maharashtra & Anr.       ]       ..   Respondents

Mr. Ashutosh Gole for Petitioners.

Mrs.Shruti D. Vyas, 'B' Panel Counsel for Respondent No.1. Ms.Swati Sagvekar, for Respondent No.2.

                                              CORAM : R.D. DHANUKA &
                                                      M.G.SEWLIKAR, JJ

                                              DATE      :   11TH JULY, 2022.


                      P.C.

                      1]     Our attention is invited to the order dated 1 st October, 2020

passed by the Division Bench of this Court in WP-ASDB-LD-VC No.271 of 2020 fled by the Petitioners herein, more particularly to Para 1 directing that the Vasai Virar City Municipal Corporation (VVCMC) shall seek clarifcation from the Deputy Director of the Land Records as to which report amongst the two is correct and thereafter act accordingly.

2] However, the learned counsel for the Municipal Corporation - Respondent No.2 submits that though such clarifcation was sought by the Corporation, the Deputy Director of the Land Records has not issued any such clarifcation till date.

(21)WP-7093-2022.doc 3] We, accordingly, direct the Deputy Director of Land Records to clarify the aspect as directed in Para 1 of the above said order dated 1st October, 2020 within one week from today. The Deputy Director of Land Records, while issuing such clarifcation, to consider the order passed by the Deputy Inspector of Land Records dated 7th June, 2021 annexed as "Exhibit O" to the Petition.

4] The clarifcation, that would be issued by the Deputy Director of Land Records shall be conveyed to the Petitioners as well as to the Vasai Virar Municipal Corporation within three days from the date of issuing such clarifcation.

5] Place the matter High on Board on 4th August, 2022.

[M.G.SEWLIKAR, J]                              [R.D.DHANUKA,J]




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