Landcare Realty Llp And Anr vs The Municipal Corporation Of ...
2022 Latest Caselaw 11484 Bom

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


                                     WRIT PETITION NO.102 OF 2021


           Landcare Realty LLP & Anr.                           .. Petitioners
                       v/s.
           The Municipal Corporation of
           Greater Mumbai & Ors.                                .. Respondents



           Mr. Amogh Singh a/w Ms. Sneha Patil, Mr. Saurabh Kshirsagar i/b. M/s.
           Maniar Srivastava Associates for the petitioners.

           Ms. Vandana Mahadik i/b. Mr. Sunil Sonawane for the respondent
           nos.1 & 2-MCGM.

           Mr. L.T. Satelkar, AGP, for the State-respondent no.3.


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

DATED : 11TH NOVEMBER, 2022.

P.C. :

1. This matter is placed on board for directions in view of the

praecipe filed by the learned counsel for the petitioner for

Speaking to the Minutes of Order dated 20th October, 2022 passed

by this Court.

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.11.12

10:29:32 +0530

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2. Mr. Singh, the learned counsel for the petitioners invited our

attention to the prayers in this writ petition and also the issue

raised by the petitioners relating to payment of development

charges under Section 124(B) of the MRTP Act and submitted that

the issue involved in this petition are not decided by this Court in

the said judgment delivered on 20 th October, 2022 in that batch

of petitions.

3. Learned counsel for the Municipal Corporation does not dispute

this position. It is accordingly made clear that, by the said

judgment dated 20th October, 2022, the Writ Petition No.102 of

2022 is not disposed off.

4. In view of the aforesaid clarification, Writ Petition No.102 of

2022 is restored to file along with interim orders passed by this

Court therein and shall be heard separately.

5. Place this matter also on board "for directions" on 14 th November,

2022 along with Writ Petition (L)No.2396 of 2022.

(KAMAL KHATA, J.) (R.D.DHANUKA, J.)

904.wp-102-21.doc wadhwa