Shri. Balkrishnadas Marutidas ... vs State Of Maharashtra And Ors
2022 Latest Caselaw 11932 Bom

ppn                                  1             16.wp-7187.16.doc


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION
                       WRIT PETITION NO.7187 OF 2016

Ramchandra Babaji Nikam
(since deceased through his legal heirs)         .. Petitioner
       Versus
The State of Maharashtra & Ors.                  .. Respondents

                             ALONG WITH
                     WRIT PETITION NO.7048 OF 2016
                             ALONG WITH
                   CIVIL APPLICATION NO.2165 OF 2016
                                  IN
                     WRIT PETITION NO.7048 OF 2016
                             ALONG WITH
                     WRIT PETITION NO.7181 OF 2016
                             ALONG WITH
                     WRIT PETITION NO.8479 OF 2016
                             ALONG WITH
                     WRIT PETITION NO.8478 OF 2016

               ---
Mr.Sanjiv P. Kadam a/w Ms.Varsha M. Thorat for the petitioners.
Mr.Vasant S. Gokhale, 'B' Panel Counsel for the respondent nos.1 to 3 in
all petitions.
Mr.Pradeep D. Dalvi for the respondent no.4 in WP/7187/16,
WP/7181/16 and applicant in CAW/2165/16.
               ---
                        CORAM : R.D. DHANUKA &
                                    S.G. DIGE, JJ.

                      DATE       : 21st November 2022
P.C.:-
.               Leave to amend is granted to the petitioners           to make

additional averments, grounds and prayers which are necessitated in view of the judgment of the Supreme Court in case of Indore Development Authority Vs. Manoharlal & Ors., (2020) 8 SCC 129. Writ petition is not yet admitted.

ppn 2 16.wp-7187.16.doc

2. Amendment to be carried out within one week from today. Amendment shall also be carried out in the copies supplied to the respondents within one week from the date of carrying out amendment.

3. The respondents would be at liberty to file reply to the amended portion of the petition within one week thereafter.

4. Place the matter High on Board for 'Admission' on 15th December 2022. Ad-interim relief granted by this Court to continue till next date.

                S.G. DIGE, J.                     R.D. DHANUKA, J.