Bombay High Court
Abdul Rahman Alhaan Nafis Ahmed Khan vs State Of Maharashtra on 13 May, 2026
Digitally signed
by MULEY
SHUBHAM
MULEY PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.05.13
1 18-WPL-16195-2026.doc
21:16:36
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 16195 OF 2026
Abdul Rahman Alhaan Nafis Ahmed Khan ...Petitioner
Versus
State of Maharashtra & Ors. ...Respondents
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Mr. Manoj Harit a/w Zia Rehman, Niket Harit, Drishti Ostwal i/by Manoj
Harit & Co. for the Petitioner.
Ms. Vrushali Kabre, AGP for Respondent No.1-State.
Ms. Jyoti Mhatre i/by Komal Punjabi for Respondent Nos.2 to 4-BMC.
Mr. Sunil Salunkhe, Sub-Engineer (B & F) A Ward is present.
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CORAM : ADVAIT M. SETHNA AND
SANDESH D. PATIL, JJ.
DATED : 13 MAY, 2026 (VACATION COURT) P.C.:-
1. Heard learned counsel for the parties. The Petition seeks direction to quash and set aside the impugned notice dated 17 March 2026 and the consequential speaking order dated 9 April 2026 passed by Respondent No.2-Designated Officer/Assistant Engineer (B&F) Ward A of the BMC.
2. At the very outset, learned counsel for the Respondent-Corporation on instructions has tendered a report which is taken on record and marked 'X' for identification. It contains certain photographs to show that the entire demolition has been completed on 2 May 2026 and all consequential action has already been taken by the Corporation.
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2 18-WPL-16195-2026.doc
3. In view of the above, there is no necessity at this stage to pass any further orders.
4. List the proceedings in due course before the regular Court.
5. All concerned to act on an authenticated copy of this order.
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