Bombay High Court
Nandar Patturajan And 22 Ors vs Assistant Municipal Commissioner And 7 ... on 4 March, 2019
Author: A.S.Gadkari
Bench: A.S.Oka, A.S.Gadkari
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L)NO.3976 OF 2018
NadarPatturajan ...Petitioner
vs.
Assistant Municipal Commissioner,
H/East Ward, MMC and others ...Respondents
Mr.Ankit Kulkarni for the Petitioner
Ms Pooja Yadav for the respondent-MMC
Mr.A.L.Patki, Addl.G.P. for State
Mr.Arsh Mishra and Ms Heena Shaikh I/b M/s.M.V.Kini
& Co. for respondent No.6
Mr.Subhash Gutte and Ms Musharaf Shaikh I/b
M/s.Kiran Bagalia for respondent No.4
Mr.V.D.Patil and Mr.Abhijit Patil for respondent
No.7
CORAM : A.S.OKA, &
A.S.GADKARI,JJ.
DATE : MARCH 4, 2019 P.C.:
1 The learned counsel for the petitioners has tendered an affidavit of Shri Tukaram Ghanekar, the Petitioner No.6 on behalf of himself and on behalf of other petitioners. The learned counsel for the petitioners invited our attention to the statements made in paragraph 6 of the affidavit. He states that the said statements will bind not only the petitioner No.6 but all other petitioners. We accept the said statement.::: Uploaded on - 05/03/2019 ::: Downloaded on - 13/03/2019 07:11:03 :::
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2 We direct the Mumbai Municipal Corporation to communicate each petitioner as well as their Advocate the amount which the Municipal Corporation is willing to offer them by way of compensation in terms of the policy Circular dated 6th February 2019. The offer in writing shall be made by the Mumbai Municipal Corporation as aforesaid within a period of two weeks from today.
3 Place the petition under the caption of hearing as to interim relief/interim directions on 18th March 2019.
(A.S.GADKARI,J.) (A.S.OKA,J.) ::: Uploaded on - 05/03/2019 ::: Downloaded on - 13/03/2019 07:11:03 :::