Smt. Safiya Noor Ali Ansari vs Bhiwandi Nizampur City Municipal ...
2017 Latest Caselaw 6146 Bom

                                                                     (6) WP 8362-16.doc

DDR

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION
                            WRIT PETITION NO. 8362 OF 2016
       Smt. Safiya Noor Ali Ansari                              ...Petitioner
                  versus
       Bhiwandi Nizampur City Municipal
       Corporation through Commissioner 
       & Others.                                                ...Respondents

                                          ............

       Mr. Saurabh S. Oka i/by Mr. M.S. Lagu, for the Petitioner.
       Mr. N.R. Bubna, for the Respondent no.1.
       Mr. A.A. Alaspurkar, AGP for Respondent no.3.
                                   ............

                                                         CORAM : B.R.GAVAI & 
                                                                       M.S. KARNIK, JJ.

DATED: 16TH AUGUST, 2017

P.C. :

The Petition has been filed by the petitioner

praying for demolition of an unauthorised construction of

respondent no.2. This Court vide its order dated 22nd July,

2017 had recorded the statement of the Corporation that

demolition was being proceeded with.

(6) WP 8362-16.doc

2. The learned Counsel for the Corporation has

placed on record the copy of the communication addressed

by the Assistant Commissioner, Division - I to the Deputy

Municipal Commissioner stating therein that the entire

unauthorised construction has been demolished. Same is

taken on record and marked as 'X' for identification.

3. We find that the purpose of the petitioner has

been served and the Petition is therefore disposed of as

such.

(M.S. KARNIK, J.) ( B.R.GAVAI, J.)