Vanashakti , A Mumbai Bases Non ... vs Municipal Corporation Of Greater ...
2022 Latest Caselaw 4337 Bom

                   1-PIL(L)-23928-2021-2-PIL(L)-3516-2022-3-PIL(L)-5111-2022




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

PUBLIC INTEREST LITIGATION (L) NO.23928 OF 2021

OMKAR MAHADEO SUPEKAR &               )
ANR.                                  )...PETITIONERS

      Versus

MUNICIPAL CORPORATION OF              )
GREATER MUMBAI AND OTHERS             )...RESPONDENTS

                     WITH
      INTERIM APPLICATION NO.716 OF 2022
                      IN
PUBLIC INTEREST LITIGATION (L) NO.23928 OF 2021

ZORU DARAYUS BHATHENA                 )...APPLICANT
      Versus
OMKAR MAHADEO SUPEKAR AND )
OTHERS                    )...RESPONDENTS


                     AND
PUBLIC INTEREST LITIGATION (L) NO.3516 OF 2022


AMRITA BHATTACHARJEE & ORS. )...PETITIONERS
      Versus
MUNICIPAL CORPORATION OF              )
GREATER MUMBAI AND OTHERS             )...RESPONDENTS




AVK                Page 1 of 3
                          1-PIL(L)-23928-2021-2-PIL(L)-3516-2022-3-PIL(L)-5111-2022




                      AND
 PUBLIC INTEREST LITIGATION (L) NO.5111 OF 2022

VANASHAKTI & Anr.                           )...PETITIONERS

      Versus

MUNICIPAL CORPORATION    OF)
GREATER MUMBAI THROUGH THE )
MUNICIPAL COMMISSIONER AND )
OTHERS                     )...RESPONDENTS

Mr. Rajmani Verma, Advocate for the Petitioners in PIL(L)
No.23928 of 2021.
Mr. Mihir Desai, Senior Counsel a/w. Mr. Lara Jasani,
Advocate for the Petitioner in PIL(L) No.3516 of 2022.
Smt. Gayatri Singh, Senior Counsel a/w. Mr. Zaman Ali,
Advocate for the Petitioner in PIL(L) No.5111 of 2022.
Mr. Aspi Chinoy, Senior Counsel a/w. Mr. Joel Carlos and K.
H. Mastakar, Advocate for the Respondent No.1/MCGM in
PIL(L) No.23928 of 2021 and PIL(L) No.5111 of 2022.
Mr. Darius Khambata, Senior Counsel a/w. Mr. Joel Carlos
a/w. K. H. Mastakar, Advocate for Respondent Nos.1, 2 and
4 / MCGM in PIL(L) No.3516 of 2022.
Mr. A. A. Kumbhakoni, Learned Advocate General a/w. Mr.
Abhay Patki, Additional Government Pleader for Respondent
Nos.3 to 8 and 12 / State in PIL(L) No.23928 of 2021.
Mr. Milind Mone, Additional Government Pleader for
Respondent Nos.3, 4, 6, 7, 9 to 11 / State in PIL(L) No.3516
of 2022.
Mr. H. B. Takke, AGP for Respondent No.2 / State in PIL(L)
No.5111 of 2022.
Mr. Rui Rodrigues a/w. Mr. N. R. Prajapati, Advocate for
Respondent No.12 / UOI in PIL(L) No.3516 of 2022.
Mr. D. P. Singh a/w. Mr. Aditya Thakkar, Advocate for
Respondent No.11 / UOI in PIL(L) No.23928 of 2021.

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                                                1-PIL(L)-23928-2021-2-PIL(L)-3516-2022-3-PIL(L)-5111-2022




                      Mr. D. A. Dule a/w. Mr. Y. R. Mishra, Advocate for Respondent
                      No.1 / UOI in PIL(L) No.5111 of 2022.
                      Mr. C. M. Lokeshappa, Advocate for Respondent No.10 in
                      PIL(L) No.23928 of 2021.
                      Mr. Anish Khandekar, Advocate for Respondent No.2 in PIL(L)
                      No.23928 of 2021.
                      Mr. Manoj Shirsat i/by. Pushpa Thapa, Advocate for the
                      Intervenor in I.A.No.716 of 2022

                                           CORAM         : DIPANKAR DATTA, CJ &
                                                           V. G. BISHT, J.

DATE : 25th APRIL 2022 P.C. :

PIL (L) Nos.23928/2021 & 5111/2022:

Arguments concluded; judgment is reserved.

PIL(L) No. 3516 of 2022:

Stand over to Monday next (2nd May 2022).

(V. G. BISHT, J.) (CHIEF JUSTICE)

ARTI VILAS KHATATE Digitally signed by ARTI VILAS KHATATE Date: 2022.04.25 18:59:29 +0530