G.M.Heights Llp vs Municipal Corporation Of Greater ...
2023 Latest Caselaw 3824 Bom

   2023:BHC-OS:3226-DB


                                                                                 10-rpwl8360-23.doc

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
VASANT
ANANDRAO
IDHOL                            REVIEW PETITION (LODGING) NO. 8360 OF 2023
Digitally signed by
                                                    IN
VASANT                                WRIT PETITION NO.5128 OF 2022
ANANDRAO
IDHOL
Date: 2023.04.21
12:32:31 +0530

                      G.M. Heights LLP                                   ...Review Petitioner
                           V/s.
                      Municipal Corporation of Gr. Mumbai & Ors.         ...Respondents


                      Ms.Kavita A. Shah for the Review Petitioner.

                      Mr.A.L. Patki, Addl.G.P. for the State - Respondent.

                      Ms.R.M. Hajare i/b Mr.Sunil Sonawane for MCGM - Respondent.

                                                    CORAM : R.D. DHANUKA &
                                                            GAURI GODSE, JJ.

DATE : 18TH APRIL, 2023.

P.C. :-

1. By this Review Petition, the Review Petitioner seeks

amendment / modification in paragraph 19 of the Oral Judgment

dated 24 February, 2023. By the said Oral Judgment dated 24

February, 2023, this Court has only rejected the claim for FSI made in

prayer clause (c) and not any other claim of FSI which the Review

Petitioner shall be specifically entitled to.

2. We have perused the Oral Judgment delivered by this

Court. The controversy before this Court was only in respect of

10-rpwl8360-23.doc

entitlement of the Review Petitioner, if any, in prayer clause (c) of the

Petition. It is accordingly clarified that what is stated in paragraph 19

of the said Oral Judgment would be restricted to dis-entitlement of the

Review Petitioner for FSI claimed in prayer clause (c) of the Petition.

3. The Review Petition is disposed off in aforesaid terms.

No order as to costs.

(GAURI GODSE, J.)                                 (R.D. DHANUKA, J.)