Maharashtra Maritime Board Thr. ... vs Union Of India Thr. Ministry Of ...
2022 Latest Caselaw 11479 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
             ANJAKULATH
ANJAKULATH   NAIR
NAIR         Date: 2022.11.14
             10:21:53 +0530




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                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION
                                             WRIT PETITION NO.8670 OF 2022
                                                       ALONG WITH
                                             WRIT PETITION NO.8674 OF 2022
                                                       ALONG WITH
                                             WRIT PETITION NO.8671 OF 2022
                                                       ALONG WITH
                                             WRIT PETITION NO.8672 OF 2022
                                                       ALONG WITH
                                             WRIT PETITION NO.8673 OF 2022
                                                       ALONG WITH
                                             WRIT PETITION NO.8675 OF 2022
                                                       ALONG WITH
                                          WRIT PETITION NO.1145 OF 2021 (O.S.)
                                                       ALONG WITH
                                             WRIT PETITION NO.12522 OF 2022
                                                       ALONG WITH
                                         INTERIM APPLICATION NO.19411 OF 2022
                                                                IN
                                             WRIT PETITION NO.12522 OF 2022


                                   Maharashtra Maritime Board through ]
                                   Chief Executive Officer.           ]   ...        Petitioner

                                            Vs.
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Union of India through Ministry of ]
Environment, Forest and Climate ]
Change & Ors.                      ]             ...      Respondents

                                 ...
Mr. Saket Mone with Mr. Subit Chakrabarti, Mr. Abhishek
Salian, Mr. Shrey Shah, Mr. Devansh Shah and Mr. Abhay
Jariwala i/b Vidhi Partners for the petitioner in all writ petitions.

Mr. Arjun Gupta for respondent No.1-Union of India.

Ms. Jaya Bagwe for repsonent No.2-MCZMA.

Mr. Nirman Sharma with Ms. Dimple D. Bitra and Ms. Sheetal
Shah i/b Mehta & Girdharlal for respondent No.7 in Writ
Petition No.8672 of 2022 and for respondent No.6 in Writ
Petition Nos.8670 of 2022, 8671 of 2022, 8673 of 2022 to 8675
of 2022.

Mr. P.P. Kakade, Government Pleader with Mr. A.I. Patel, Addl.
G.P., Mr. A.A. Alaspurkar, A.G.P. and Mr. R.P. Kadam, A.G.P.
for the State.
                             ...

                        CORAM : R.D. DHANUKA &
                                KAMAL KHATA, JJ.

                        DATED        : 11TH NOVEMBER, 2022.
P.C.:-

1. Mr. Sharma, learned counsel for respondent No.6 has produced a copy of order dated 10/10/2022 passed by the Hon'ble Supreme Court in Special Leave Petition (Civil) No.29692 of 2022 in the case of Bombay Environmental Action

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Group v. Maharashtra Maritime Board & Ors., granting stay to the directions issued by this Court in Writ Petition No.759 of 2021, which were passed in favour of the petitioner herein. The petitioner has relied upon the said judgment in these petitions and has raised some of the issues, which were the subject matter of Writ Petition No.759 of 2021.

2 In view of the said order passed by the Hon'ble Supreme Court, we adjourn the matters for the time being, to 19/12/2022.

3. Parties are at liberty to apply for an early hearing of the matters, if the stay order granted by the Hon'ble Supreme Court in Special Leave Petition (Civil) No.29692 of 2022 is vacated or modified.

[KAMAL KHATA, J.] [R. D. DHANUKA, J.]

AJN