Vanshakti A Public Trust And Anr vs Revenue And Forest Department And ...
2021 Latest Caselaw 9016 Bom

                                                                      16.pil14_2021.doc
Vidya Amin

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                         PUBLIC INTEREST LITIGATION NO. 14 OF 2021

        Vanshakti, a Public Trust & Anr.                      .. Petitioners
                     vs.
        Revenue and Forest Dept. & Ors.                       .. Respondents

        Mr. Zaman Ali for the petitioners.
        Ms. Sharmila U. Deshmukh for responden tno. 4-MCZMA.
        Mr. P.P. kakade, GP with Mr. M.M. Pable, AGP for the State.
        Ms. Kiran Bhagalia a/w. Mr. Mushraf Shaikh for respondent no. 6-
        MMRDA.
        Mr. Subhash A. Bhalwal i/b. M/s. Vyas and Bhalwal for respondent no.
        7-JNPT.

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

Date :- July 9, 2021.

PC :

1. The respondents are directed to file their reply affidavits in

regard to the compliance of the order dated October 6, 2005 passed in

Writ Petition (L) No. 3246 of 2004 and the directions of this Court in its

judgment in the case of Bombay Environmental Action Group & Anr. vs.

The State of Maharashtra & Ors. (Public Interest Litigation No. 87 of

2006 decided on September 17, 2018) within two weeks from today.

Rejoinder affidavit, if any, may be filed within one week thereafter.

2. List the PIL petition on July 30, 2021.

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