The Municipal Corporation Of ... vs Mr. Anis Mahemood Ansari
2022 Latest Caselaw 1348 Bom

                                                                         (7)-AO-381-2017 with CAA-488-2017.doc
                                                                                             08.02.2022




         Digitally signed
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         by

                                            CIVIL APPELLATE JURISDICTION
         MOHAMMAD
MOHAMMAD NAJEEB
NAJEEB   MOHAMMAD
MOHAMMAD QAYYUM
QAYYUM   Date:
         2022.02.08
         18:03:50
         +0530
                                          Appeal from Order No. 381 / 2017
                                                        Alongwith
                                        Civil Application (CAA) No. 488 / 2017
                                                            in
                                          Appeal from Order No. 381 / 2017

                        The Municipal Corporation of Greater Mumbai                ... Appellant
                                   Versus
                        Mr. Anis Mahemood Ansari                                   ... Respondent


                                                         ****
                        Mr. Ravindra Sirsikar, Advocate for the Appellant/MCGM.
                        None for the Respondent.
                                                         ****

                                                          CORAM      : SANDEEP K. SHINDE, J.

                                                           DATE      : 8th FEBRUARY, 2022.
                                                              [Through Video Conference]


                        P.C.

Heard. Mr. Sirsikar, learned Counsel for the Corporation. None

for the Respondent.

1. The learned trial Court relying on the judgment in the case of

Goverdhan Vs. MCGM has held that if a person has raised any

unauthorized construction before issuing notice under Section 354A of

Najeeb 1/2 (7)-AO-381-2017 with CAA-488-2017.doc 08.02.2022

the Mumbai Municipal Corporation Act (MMC), the remedy available

to the Corporation is one, under Section 351 and not under Section

354A of MMC Act. In Paragraph No. 8 of the impugned order, the

learned trial Court has granted liberty to the Corporation for invoking

appropriate provisions in relation to the suit construction. Mr.

Sirsikar, learned Counsel for the Corporation seeks time to verify the

factual position. Time granted.

2. Stand over to 28th February, 2022.

                                               (SANDEEP K. SHINDE, J.)




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