Lok Housing And Construction Ltd. ... vs The State Of Maharashtra And 10 Ors
2022 Latest Caselaw 186 Bom

ppn                                  1                15.wp-427.11.doc


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

                        WRIT PETITION NO.427 OF 2011

Lok Housing and Constructions Limited & Anr. .. Petitioners
      Versus
The State of Maharashtra & Ors.              .. Respondents

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Mr.Ashwin Shete i/by M/s.Khaitan & Co. for the petitioners.
Ms.Jyoti Chavan, AGP for the respondent nos.1, 4 to 11-State.
           ---
                       CORAM : R.D. DHANUKA AND
                                    S.M. MODAK, JJ.

                     DATE        : 5th January 2022
                              (Through video conferencing)

P.C.:-
.               Mr.Shete, learned counsel for the petitioners seeks time to

take instructions from his client about the status of the land in question.

2. Ms.Chavan, learned AGP for the State states that petitioners shall consider the effect of the judgment delivered by the Hon'ble Supreme Court in case of Godrej & Boyce Mfg. Co. Ltd. & Anr. Vs. The State of Maharashtra & Ors., 2014 (3) SCC 430 and to make a statement before this Court on the next date. Learned counsel for the petitioner agrees to consider the said judgment and to make a statement before this Court whether writ petition survives or not.

3. Place the matter on board for 'Admission' on 19 th January 2022. It is made clear that no further adjournment would be granted.

           S.M. MODAK, J.                      R.D. DHANUKA, J.