Supreme Court - Daily Orders
Vasai Virar City Municipal Corporation vs Charan Ravindra Bhatt on 17 April, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.52 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 45828/2023
[Arising out of impugned final judgment and order dated 03-05-2023
in OA No. 32/2021 passed by the National Green Tribunal, Western
Zone, Pune]
VASAI VIRAR CITY MUNICIPAL CORPORATION Petitioner(s)
VERSUS
CHARAN RAVINDRA BHATT & ORS. Respondent(s)
(IA No.253159/2023-CONDONATION OF DELAY IN FILING and IA
No.253157/2023-EX-PARTE STAY and IA No.253168/2023-CONDONATION OF
DELAY IN REFILING/CURING THE DEFECTS)
Date : 17-04-2025 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) :Mr. ANS Nadkarni, Sr. Adv.
Mr. Siddhesh Shirish Kotwal, AOR
Ms. Ana Upadhyay, Adv.
Mr. T.Illayarasu, Adv.
Mr. Vaidehi Kolhe, Adv.
For Respondent(s) : Mr. Pravartak Suhas Pathak, AOR
Mr. Ritu Raj, Adv.
Ms. Shambhavi Kanade, Adv.
Dr. Arvind S. Avhad, AOR
Mr. Shashibhushan P. Adgaonkar, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Signature Not Verified
Digitally signed by
KAVITA PAHUJA
Date: 2025.04.22
10:10:30 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Notwithstanding earlier orders, the State of Maharashtra has not filed specific affidavit setting out the outer limit to provide funds to the appellant. Even an affidavit has not been filed to justify the tall claim made by the State Government that all 29 Municipal Corporations in the State have complied with requirements of the Solid Waste Management Rules, 2016. For reporting compliance of latter part, we grant time of six weeks to the State Government.
Our attention is invited to affidavit dated 28th February, 2025 filed by Shrikant, Chandrakant Andge, Deputy Secretary, Urban Development Department, Government of Maharashtra. Paragraph 4 of the said affidavit reads thus:
“4. I say and submit that, vide letter dated 25.02.2025 the Deputy Commissioner Vasai-Virar Municipal Corporation has informed that two works, namely underground sewerage scheme and construction of a sewage disposal center at Nalasopara West (Zone-4) and Navghar Manikpur (Zone-6) are submitted to Maharashtra Jeevan Pradhikaran for Technical Sanction and that he will submit the projects to Government for approval. I further state that the State Government will approve these projects within six weeks from the date of submission of proposal with technical Sanction of these projects to the State Government and State Government will provide requisite funding under State Scheme Nagarotthan Mahabhiyan.” Learned senior counsel appearing for the appellant states that technical approval has been accorded by the State Government for sewerage schemes mentioned in paragraph 4.
We direct the State Government to release necessary funds as 2 assured in affidavit dated 28th February, 2025 to the appellant within a period of two months from today.
For considering the compliance by the State Government, list on 28th July, 2025.
Interim relief granted earlier by this Court will continue to operate till further orders.
(KAVITA PAHUJA) (AVGV RAMU)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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