Bombay High Court
Savitridevi K Chaurasiya vs The Apex Grievance Redressal Committee ... on 13 May, 2026
Digitally signed
by PALLAVI
MAHENDRA
PALLAVI WARGAONKAR
MAHENDRA
WARGAONKAR Date:
2026.05.13
21:59:04
+0530
8-WP-6568-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO.6568 OF 2026
Savitridevi K Chaurasiya ...Petitioner.
Versus
The Apex Grievance Redressal Committee SRA & Ors. ...Respondents
__________ Ms Nidhi Mishra for the Petitioner.
Mr Madhur Surana for Respondent No.3.
Mr Sushil Matkar a/w Ms Rutu Shetty for Respondent No.4.
__________
CORAM : ADVAIT M. SETHNA &
DATE : 13 MAY 2026
(VACATION COURT)
P.C.:
1. Heard learned Counsel for the parties.
2. Learned Counsel for the Petitioner states that the subject structure who is the subject matter of the present proceedings has already been demolished way back in the year 2015. The Petitioner now apprehends that the structures of the relatives of the Petitioner would also be demolished by the Respondent/Authority. There is not basis for such apprehension. This Court is confident that the Respondent/Authority shall take action strictly in accordance with the law as far as any further steps and/or actions are concerned.
3. List the proceedings before regular Court in due course.
[ADVAIT M. SETHNA, J.] Chitra Sonawane. Page 1 of 1 ::: Uploaded on - 13/05/2026 ::: Downloaded on - 14/05/2026 20:47:28 :::