Bombay High Court
Truearth Developers Pvt. Ltd vs The Maharashtra Housing Area ... on 21 October, 2022
Bench: R.D. Dhanuka, Kamal Khata
Digitally signed
by SUMEDH
SUMEDH NAMDEO
NAMDEO SONAWANE
SONAWANE Date:
2022.10.21
21:03:27 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.29584 OF 2022
Excel Enterprises Realty LLP .. Petitioner
v/s.
Maharashtra Housing Area and
Development Authority & Ors. .. Respondents
WITH
WRIT PETITION (L) NO.29445 OF 2022
Truearth Developers Pvt. Ltd. .. Petitioner
v/s.
Maharashtra Housing Area and
Development Authority & Ors. .. Respondents
WITH
WRIT PETITION (L) NO.30261 OF 2022
Tagore Nagar Sanmitra Co-operative
Housing Society Ltd. .. Petitioner
v/s.
Maharashtra Housing Area and
Development Authority & Anr. .. Respondents
WITH
WRIT PETITION (L) NO.30748 OF 2022
Shreemati Enterprises .. Petitioner
v/s.
Maharashtra Housing Area and
Development Authority & Ors. .. Respondents
WITH
WRIT PETITION (L) NO.30735 OF 2022
Borivali Amrapali Co-operative
Housing Society Limited and Anr. .. Petitioners
v/s.
1/4
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sns
Maharashtra Housing Area and
Development Authority & Ors. .. Respondents
WITH
WRIT PETITION (L) NO.30816 OF 2022
Puneet Prateeksha Spaces .. Petitioner
v/s.
Maharashtra Housing Area and
Development Authority & Ors. .. Respondents
WITH
WRIT PETITION (L) NO.11155 OF 2022
(not on board, taken on board)
Charkopshree Krishna Co-operative
Housing Society Ltd. and Anr. .. Petitioners
v/s.
Maharashtra Housing Area and
Development Authority & Ors. .. Respondents
Mr. Tulsi Shah i/by Mr. Akash Shah, for the petitioner in
WPL/29584/2022.
Mr. Vaishnavi Mudras i/by M/s. Mhatre Law Associates, for the
petitioner in WPL/29445/2022.
Mr. Hasmit Trivedi i/by M/s. Praxis Legal, for the petitioner in
WPL/30261/2022.
Mr. Sneha Patil i/by M/s. Maniar Srivastava Associates, for the petitioner
in WPL/30748/2022.
Mr. Amogh Singh a/w. Mr. Santosh Pathak and Ms. Archana Karmokar
i/by M/s. Law Origin, for the petitioner in WPL/30735/2022 and
2/4
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WPL/11155/2022.
Mr. Akshay Shinde, for the respondents - MHADA in WP/29584/2022,
WP/29445/2022, WP/30261/2022, WP/30735/2022, WP/30748/2022
and WP/30816/2022
CORAM : R.D. DHANUKA &
KAMAL KHATA, JJ.
DATED : 21ST OCTOBER, 2022.
P.C. :
1. Rule.
2. Writ Petition No.11155 of 2022 is not on board. Upon
mentioning, taken on board.
3. Learned counsel for the petitioners states that the issue involved in
these petitions are already concluded by the judgment of this
Court delivered on 20th October 2022 in Writ Petition No.1334 of
2019 in the case of Shivaji Nagar Rahivashi Co-operative Housing
Society Limited and Anr. v. State of Maharashtra and Anr. and the
reliefs sought by the petitioner therein are rejected. Statement is
accepted.
4. In our view, the said judgment applies to the facts of this case.
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sns
5. Writ petitions are accordingly dismissed.
6. No order as to costs.
7. Ad-interim granted by this Court shall continue to operate for
four weeks from today.
(KAMAL KHATA, J.) (R.D.DHANUKA, J.)
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