Bombay High Court
Vipul Amrutlal Shah vs Municipal Corporation Of Greater ... on 29 July, 2022
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
901-wp880-20g.doc
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (LODGING) NO.880 OF 2020
Roshanlal D. Jain ...Petitioner
V/s.
Municipal Corporation of Gr. Mumbai & Ors. ...Respondents
WITH
WRIT PETITION (LODGING) NO.880 OF 2021
Baldev Raj Durgadas Arora ...Petitioner
V/s.
Municipal Corporation of Gr. Mumbai & Ors. ...Respondents
WITH
WRIT PETITION NO.484 OF 2021
Chhaganlal L. Parmmar ...Petitioner
V/s.
Municipal Corporation of Gr. Mumbai & Ors. ...Respondents
WITH
WRIT PETITION (LODGING) NO.883 OF 2020
Arvind R. Jain ...Petitioner
V/s.
Municipal Corporation of Gr. Mumbai & Ors. ...Respondents
WITH
WRIT PETITION NO.584 OF 2021
Vipul A. Shah ...Petitioner
V/s.
Municipal Corporation of Gr. Mumbai & Ors. ...Respondents
WITH
WRIT PETITION NO.525 OF 2021
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901-wp880-20g.doc
Santosh C. Parmar ...Petitioner
V/s.
Municipal Corporation of Gr. Mumbai & Ors. ...Respondents
WITH
WRIT PETITION NO.512 OF 2021
Kanhaiyalal R. Jain ...Petitioner
V/s.
Municipal Corporation of Gr. Mumbai & Ors. ...Respondents
AND
WRIT PETITION LODGING) NO.2942 OF 2020
Pushpendra R. Jain ...Petitioner
V/s.
Municipal Corporation of Gr. Mumbai & Ors. ...Respondents
Ms.Pragya i/b M/s.Legal Vision or the Petitioners in all the Writ
Petitions.
Ms.Madhuri More i/b Mr.Sunil Sonawane for the M.C.G.M. -
Respondent in all the Writ Petitions.
CORAM : R.D. DHANUKA &
KAMAL KHATA, JJ.
DATE : 29TH JULY, 2022.
P.C. :-
1. Learned counsel for the petitioner in these writ petitions states that all these writ petitions have become infructuous in view of the change in the Government policy. Statement is accepted.
2. All these writ petitions are dismissed as infructuous. There shall be no order as to costs.
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