Rajendra Gopaldas Mahant And Anr vs Municipal Corporation Of Greater ...
2021 Latest Caselaw 6773 Bom

                                                                          26-WPL.9815.2021


   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       ORDINARY ORIGINAL CIVIL JURISDICTION

                   WRIT PETITION (L) NO. 9815 OF 2021

 Rajendra Gopaldas Mahant                  }
 and Anr.                                  }        Petitioners
          versus
 Municipal Corporation of                  }
 Greater Mumbai and Ors.                   }        Respondents


 Mr.Rushabh Sheth with Mr.Sheroy Bodhanwalla
 and Ms.Sakshi Sharma i/b. M.S.Bodhanwalla
 and Co. for the petitioners.

 Ms.Oorja Dhond for the Municipal Corporation.

 Mr.P.G.Lad   with             Ms.Aparna          Kalathil       for
 respondent no.5.


                          CORAM :- DIPANKAR DATTA, CJ &
                                   G. S. KULKARNI, J.

DATE :- APRIL 27, 2021

PC :-

1. We have heard Mr.Sheth, learned advocate for the petitioner at some length.

2. Having regard to the judgment and order dated 8 th April 2021 passed in Writ Petition (L) No.8927 of 2021 in respect of the selfsame building, we find no reason to take a different view. That apart, we are informed by Mr.Lad, learned advocate for the respondent no.5 that substantial portion of the building has already been demolished.

J.V.Salunke,PS

26-WPL.9815.2021

3. In such view of the matter, the writ petition stands dismissed. There shall be no order as to costs.

(G. S. KULKARNI, J.) (CHIEF JUSTICE)

J.V.Salunke,PS