Vijay Uma Shankar Mishra vs The Commissioner Municipal ...
2022 Latest Caselaw 10826 Bom

                                                                            3 PIL-35.2022


                      Dusane

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

                              PUBLIC INTEREST LITIGATION NO.35 OF 2022
                                                WITH
                              INTERIM APPLICATION (L) NO.18102 OF 2022


                      Dr. Vijay Uma Shankar Mishra            ...Petitioner
                              V/s.
                      The Commissioner, MCGM & Ors.           ...Respondents
BHALCHANDRA
GOPAL DUSANE

                      Dr. Vijay Umashankar Mishra, petitioner-in-person present in
Digitally signed by
BHALCHANDRA
GOPAL DUSANE
                      Court.
Date: 2022.10.18      Ms. K.H.Mastakar for the respondent no. 1/(MCGM).
20:22:23 +0530
                      Mr. Jagdish G. Aradwad (Reddy) for respondent no.2/SRA.
                      Ms.Uma S. Palsuledesai, AGP for the respondent nos.3 and 9 -
                      State.
                      Mr. Malcolm Siganporia i/by. Mr. Jayesh R. Vyas for the
                      respondent nos. 4 and 5.
                      Mr.Bhushan Deshmukh a/w Mr.Shakeeb Shaikh, Mr. Huda
                      Diamondwala and Ammar i/b. Diamondwala & Co., for the
                      respondent no.6.
                      Ms. Sonam Mhatre a/w. Ms. Saloni Sulakhe and Ms.
                      Anvi Bhansali i/b Dhaval Vussonji and Associates
                      for the respondent no.8.

                                             CORAM: DIPANKAR DATTA, CJ. &
                                                    MADHAV J. JAMDAR, J.

                                             DATE:        OCTOBER 17, 2022

                      P.C.:

1. In course of consideration of this PIL petition, learned advocate appearing for the respondent no.6 has placed before us the judgment and order dated 5th October 2018 of a Division Bench of this Court rendered in Writ Petition No. 1654

3 PIL-35.2022

of 2018 (Dhobi Jan Vikas Sanstha vs. State of Maharashtra & Ors.). By the said judgment and order, all writ petitions which were instituted for enforcement of alleged rights of dhobis (washermen) holding washstones/cubic stones licenses and also rassi holders stood rejected.

2. Dr. Vijay Umashankar Mishra, petitioner-in-person, states that he is not aware of such judgment and order and requests for some time to look into the same.

3. While we grant time to Dr. Mishra to look into the said judgment, we also grant him liberty to effect appropriate amendments in the petition memo to delete references to co- petitioners since the petition is at the instance of the sole petitioner, i.e., Dr. Vijay Umashankar Mishra.

4. Amendments to be effected during the course of the day.

5. List this PIL petition on 21st November 2022.

 (MADHAV J. JAMDAR, J.)                          (CHIEF JUSTICE)