Nitin Ratilal Karia vs Pimpri Chinchwad Municipal ...
2022 Latest Caselaw 10238 Bom

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION


                                           WRIT PETITION NO.6432 OF 2010


                     Nitin Ratilal Karia                                .. Petitioner
                              v/s.
                     Pimpri Chinchwad Municipal
                     Corporation & Ors.                                 .. Respondents



                     Mr. Anil V. Anturkar, Senior Advocate, i/b. Mr. Vilas B. Tapkir for the
                     petitioner.
                     Mr. S.R. Ganbavale, for the respondent no.1-PCMC.
                     Mrs. Neha Bhide, AGP, for the respondent no.2-State.


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

DATED : 4TH OCTOBER, 2022.

P.C. :

1. Matter is partly argued. Mr. Anturkar, learned Senior Counsel for

the petitioner seeks to consider a judgment of this Court recently

delivered on the issue raised in this petition and to make an

appropriate statement. The Municipal Corporation also may

decide whether they want to proceed with the application for

additional FSI in lieu of compensation which was pending Digitally

consideration before the Municipal Corporation and to make an signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.10.06 18:32:53

+0530

1.WP-6432-10.doc wadhwa appropriate statement before this Court on the said aspect, on the

next date.

2. Place the matter on supplementary board under the caption "for

directions" on 12th October, 2022.

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

1.WP-6432-10.doc wadhwa