Bombay High Court
Vasant K. Khedekar vs Brihanmumbai Municipal Corporation on 15 May, 2026
Digitally signed
by MULEY
SHUBHAM
MULEY PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.05.15
21:59:50
+0530 1 21-22-WPL-11422-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.11422 OF 2026
Vasant K. Khedekar ...Petitioner
Versus
Brihanmumbai Municipal Corporation ...Respondent
AND
WRIT PETITION (L) NO. 14594 OF 2026
Jyoti Virsen Savant ...Petitioner
Versus
Brihanmumbai Municipal Corporation ...Respondent
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Mr. Yashodeep Deshmukh a/w Amol Kamble and Ameya Tawde for the
Petitioners.
Ms. Oorja Dhond i/by Komal Punjabi for Respondent Nos.1 to 3 in
WPL/14422/2026.
Ms. Oorja Dhond i/by Komal Punjabi for Respondent Nos.1 to 4 in
WPL/14594/2026.
Mr. Bongane, Sub-Engineer (Building Proposal) 'T' Ward is present.
Mr. Vikram Somvanshi, Junior Engineer (B&F) M/West and Mr. Pankaj
Meher, Sub-Engineer (Building Proposal) E. S. are present.
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CORAM : ADVAIT M. SETHNA AND
SANDESH D. PATIL, JJ.
DATED : 15 MAY, 2026
(VACATION COURT)
P.C.:-
1. Heard learned counsel for the parties.
2. On a specific query made by the Court as to whether the regularization application has been considered, the learned counsel for the Respondent-Corporation points out that such application for regularization was not of the said structure which according to the Corporation is an Shubham 1/2 ::: Uploaded on - 15/05/2026 ::: Downloaded on - 16/05/2026 03:40:59 ::: 2 21-22-WPL-11422-2026.doc unauthorized structure and was not merely considered but also returned/rejected after consideration on 20 February 2026.
3. In such view of the matter, any urgent relief at this stage are not warranted. Let the matters be placed before the regular Court.
4. Liberty to mention after reopening.
5. All concerned to act on an authenticated copy of this order.
[SANDESH D. PATIL, J.] [ADVAIT M. SETHNA, J.] Shubham 2/2 ::: Uploaded on - 15/05/2026 ::: Downloaded on - 16/05/2026 03:40:59 :::