Esttem Properties Pvt. Ltd. And ... vs State Of Maharashtra And 14 Ors
2022 Latest Caselaw 12222 Bom

                                                                            10-wp-1657-2006.doc




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

                                                 WRIT PETITION NO.1657 OF 2006

                              Esteem Properties Pvt. Ltd. & Anr.           ...Petitioners
                                     Versus
                              The State of Maharashtra & Ors.              ...Respondents
                                                             ----
        Digitally signed by
                              Dr.Milind Sathe, Senior Counsel a/w Ms.Rujuta Patil, Mr.Hasan
NILAM   NILAM SANTOSH
SANTOSH KAMBLE
        Date: 2022.12.01
                              Mushabber i/by M/s.Negandhi Shah and Himayatullah for the
KAMBLE 17:51:45 +0530
                              Petitioners.
                              Mr.Milind More, Addl. GP, for Respondent Nos.1 to 5-State.
                                                             ----
                                               CORAM : R.D. DHANUKA &
                                                            S.G. DIGE, JJ.

                                                    DATE     : 28 NOVEMBER 2022

                              P.C:-

                              .                 Dr.Sathe, the learned Senior Counsel for the

Petitioners tenders copy of the judgment dated 28 February 2022 passed by the Hon'ble Supreme Court in Civil Appeal No.10425 of 2010 in case of Esteem Properties Pvt. Ltd. V/s. Chetan Kamble & Ors. and in Civil Appeal No.10764 of 2010 in case of Coral Gonsalves & Ors. V/s. Chetan Kamble & Ors. and states that in view of the said judgment dated 28 February 2022 passed by the Supreme Court, nothing survives in this Petition. Statement is accepted.

N.S. Kamble page 1 of 2 10-wp-1657-2006.doc

2. We have perused the judgment of the Supreme Court. It indicates that by order of Revenue Minister passed on 10 December 2007 the order dated 11 October 1995 was restored. The order passed by the Revenue Minister on 10 December 2007 is set aside by this Court in Public Interest Litigation.

3. In view of the fact that, the order dated 17 March 1998 has been already set aside by the Revenue Minister, which order is upheld by the Supreme Court, nothing survives in this Petition.

4. The Petition is disposed of as infructuous. No order as to costs.

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




  N.S. Kamble                                                page 2 of 2