The Single Judge Bench of the Bombay High Court, comprising Justice Sandeep K. Shinde in the case of Deepak Vithal Adhav and Ors. v. The State of Maharashtra and Ors. has granted interim protection to the slum dwellers of Bombay, considering the wide state celebration of Ganesh Chaturthi in Mumbai.
Reasoning and Decision of the Court
The Petitioners i.e. Slum dwellers were apprehending that the demolition of Notice structures/huts, occupied by them, they have moved High Court for the protective order.
The Court looking into the facts of the case ordered that since Ganesh Chaturthi is celebrated widely in Mumbai, authorities shall not take any coercive action, in respect of notice structures, till 24th September, 2022.
The Court further expounded that the Court has not heard the Petitioners on merits but for the reasons stated above, time being protection has been granted.
The Court listed the matter on 21st September, 2022 for next hearing. The Petitioners shall serve the proceedings on all contesting respondents before the returnable date and file affidavit of service to that effect.
Case Details
Case: - WRIT PETITION (L) No. 27400 OF 2022
Petitioner: - Deepak Vithal Adhav and Ors.
Respondent: - The State of Maharashtra and Ors.
Judge: Justice Sandeep K. Shinde
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