Sunil Sureshchandra Agarwal vs State Of Maharashtra Under ...
2022 Latest Caselaw 1372 Bom

                                                                          10.pil.20-22.doc

                  PMB

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Digitally
                                 CIVIL APPELLATE JURISDICTION
         signed by
         PRADNYA

                            PUBLIC INTEREST LITIGATION NO.20 OF 2022
PRADNYA  MAKARAND
MAKARAND BHOGALE
BHOGALE  Date:
         2022.02.08
         18:00:02

                        Sunil Sureshchandra Agarwal           ..Petitioner
         +0530




                              vs.
                        State of Maharashtra and ors.         ..Respondents
                                                ------------
                        Mr. Subhash Jha a/w Mr. Manoj Chauhan, Mr. Siddharth Jha
                        i/b. Law Global advocates for petitioner.
                        Mr. P.P. Kakade, Government       Pleader   a/w   Smt.      R.A.
                        Salunkhe, AGP for State.
                        Mr. Sandeep Marne for respondent no. 4.
                        Ms. Sharmila U. Deshmukh for respondent no. 6 (MCZMA).
                        Mr. Vikram Nankani, Senior Advocate a/w Mr. Saket Mone,
                        Mr. Subit Chakrabarti i/b. Vidhi Partners for respondent no.
                        11.
                                                 ------------

                                        CORAM : DIPANKAR DATTA, CJ &
                                                M. S. KARNIK, J.

DATE : FEBRUARY 8, 2022. P.C. :

Hearing concluded; judgment is reserved.

(M. S. KARNIK, J.) (CHIEF JUSTICE)