Bombay High Court
Sarthak Flat Owners Co Op Housing ... vs The State Of Maharashtra And Others on 22 February, 2019
Author: Prasanna B.Varale
Bench: Prasanna B.Varale
(1) wp2069.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.2069 OF 2019
SARTHAK FLAT OWNERS CO OP HOUSING SOCIETY LTD
THROUGHPRESIDENT AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Mr.V.L.Dhoble, Advocate for the petitioners.
Mr.A.R.Kale, AGP for respondent/State.
CORAM : PRASANNA B.VARALE &
S.M.GAVHANE,JJ.
DATED : 22.02.2019 P.C. :- 1. Heard Mr.Dhobale, learned Counsel for the petitioners. We are issuing notice to the respondents and we
are making it clear that we are entertaining the petition only on partial prayer clause (C) i.e. the respondents may kindly be directed to hold the Structural Audit of the Building No.33 (96 T/S) EWS Scheme Eknathnagar, Aurangabad and we are not inclined to consider later part of the prayer i.e. reconstruct the said building prior to May, 2019.
2. Issue notice to the respondents, returnable on four weeks. Learned AGP waives notice for respondent Nos. 1 and 2.
[S.M.GAVHANE,J.] [PRASANNA B.VARALE,J.] snk/2019/FEB19/wp2069.19 ::: Uploaded on - 26/02/2019 ::: Downloaded on - 21/03/2019 05:22:50 :::