Rohan Tapovan Cooperative Houseing vs State Of Maharashtra Thr The Principal ...

Citation : 2026 Latest Caselaw 4998 Bom
Judgement Date : 13 May, 2026

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Bombay High Court

Rohan Tapovan Cooperative Houseing vs State Of Maharashtra Thr The Principal ... on 13 May, 2026

PALLAVI
MAHENDRA                                                                               2-WP-9503-2025 (C).doc
WARGAONKAR

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PALLAVI MAHENDRA
WARGAONKAR
Date: 2026.05.13
20:08:11 +0530
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                                WRIT PETITION NO. 9503 OF 2025

                       Rohan Tapovan Cooperative Housing                               ...Petitioner
                             Versus
                       State of Maharashtra
                       Thr. The Principal Secretary Urban Development
                       Dept. And Ors.                                                  ...Respondents
                                                      __________

                       Adv. S.S. Bedekar i/b. Manish Kelkar, for the Petitioner.
                       Mr. P.P. Kakade, Addl.G.P. a/w Mr. M.M. Pable, AGP, for the Respondent
                       No.1.
                       Mr. R.S. Khadapkar for Respondent Nos.2 and 3.
                       Mr. Abhijit Kulkarni i/b. Adv. Surbhi Oswal for Respondent No.4.
                       Ms. Aparna Kalathil a/w Sayali Apte i/b. P.G. Lad for Respondent No.5 -
                       MHADA.
                       Mr. Akshay Patil a/w Joshua D'souza, Chirag Sancheti, Hriday Karia,
                       Saad Memon i/b. Bulwark Solicitors for the Respondent No.6.
                                                       __________

                                                      CORAM :    ADVAIT M. SETHNA &
                                                                 SANDESH D. PATIL, JJ.

DATE : 13 MAY 2026 (VACATION COURT) P.C.:

1. Heard learned counsel for some time.
2. At the request of the learned counsel for the Petitioner, the matter is stood over to Friday i.e. 15 May 2026, as the leading counsel for the Petitioner who is online is not able to connect due to connectivity issues.

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