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Bombay High Court

Sayunkta Sangharash Samiti And Anr vs The State Of Maharashtra And 5 Ors on 17 December, 2020

Author: S.C. Gupte

Bench: S.C. Gupte

                     sat                                                                    5. wpl 8391-2020.doc


                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               ORDINARY ORIGINAL CIVIL JURISDICTION

                                                 WRIT PETITION (L) NO. 8391 OF 2020
                                                               WITH
                                              INTERIM APPLICATION (L) NO. 9084 OF 2020

                               Sayunkta Sangharash Samiti & Anr.                  ...Petitioners
                                     vs.
                               The State of Maharashtra & Ors.                    ...Respondents

                               Mr.Mayur Khandeparkar i/b. Prashant Gawali for Petitioners.
                               Mr.Anoop Patil for Respondent Nos.2 to 4 - SRA.
                               Mr.Urvika Shah for Respondent No.5.
                               Mr.Vaibhav Ghogare i/b. Anita Patil for Applicant/Intervener

                                                                   CORAM : S.C. GUPTE, J.
                                                                   DATE     : 17 DECEMBER 2020

                               P.C. :

This writ petition challenges an order passed by Respondent No.4 on 26 October 2020 and seeks a direction to Respondent No.2 SRA to conduct and conclude on-line lottery as per notice dated 21 September 2020.

2 Learned Counsel appearing for Respondent Nos.2 to 4 seeks time to file a reply to the writ petition.

3 Learned Counsel for the Petitioners, in the meantime, applies for stay of allotment of rehab premises, particularly, Wings D, E and F of rehab building in pursuance of the impugned order.



            Digitally signed
                               4            Learned Counsel for Respondent Nos.2 to 4 states that in any
            by Sanskruti A.
Sanskruti   Thakur
A.          Date:
            2020.12.18
Thakur      15:06:58
            +0530



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 sat                                                              5. wpl 8391-2020.doc


event, no allotments can be made unless a proposal is received in that behalf from the developer and so far as the present case is concerned, there is no proposal received as yet from Respondent No.5 developer.

5 In the premises, the writ petition is stood over to 8 January 2021. Respondent Nos.2 to 4 to file a reply and serve copies on the contesting parties within two weeks from today. Rejoinder, if any, within one week thereafter. In the meantime, till the next date, no allotment shall be made in pursuance of the impugned order dated 26 October 2020 in relation to Wings D, E and F of the rehab building. The writ petition shall be heard for admission on the next date along with the intervention application. Ask varsha 21 dec.2020 (S.C. GUPTE, J.) 2/2