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Bombay High Court
Ambernath Vikas Aghadi Thr. Its Gatneta ... vs The State Of Maharashtra Thro. Its Dept. ... on 18 May, 2026
2026:BHC-AS:22598-DB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6647 OF 2026
Ambernath Vikas Aghadi and Ors. .. Petitioners
Vs.
The State of Maharashtra,
Through Department of Urban Development and Ors. .. Respondents
Mr. Shyamsunder Solanke with Ms. Mamta Pandey, Advocates, i/by
PNP & Associates, for the Petitioners.
Mr. P.P. Kakade, Additional Government Pleader with Mr. A.P.
Deolekar, Assistant Government Pleader for the Respondent-State of
Maharashtra.
Mr. Venkatesh Dhond, Senior Advocate, with Mr. Chirag Shah and
Mr. Vishal Acharya, Advocates for Respondent No.4.
Mr. Rohan Cama with Ms. Ekta Dalvi and Ms. Bhavya Shah, Advocates
for Respondent Nos.5 to 8.
Mr. Abhijeet Gulabrao Karanjule, Petitioner No.2 is present in Court.
Mr. Ravindra S. Karanjule, Respondent No.4 is present in Court.
CORAM : GAUTAM A. ANKHAD &
SANDESH D. PATIL, JJ.
DATE : 18TH MAY 2026
[ VACATION COURT ]
P.C. :
1. On instructions from Petitioner no.2 who is present in Court, Mr. Solanke, learned advocate for the Petitioners seeks to withdraw this writ petition.
2. Writ Petition no.6647 of 2026 is disposed of as withdrawn. [ SANDESH D. PATIL, J.] [GAUTAM A. ANKHAD, J.] Digitally SNEHA SNEHA signed by 1/1 ABHAY Date:
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