Ujwal Govind Keskar And Anr vs State Of Maharastra And Ors
2023 Latest Caselaw 8193 Bom

          Digitally
          signed by
          MUGDHA
MUGDHA    MANOJ
MANOJ     PARANJAPE
PARANJAPE Date:
          2023.08.09
          18:07:20                                           1                14-PIL 104-23 & 902-PIL 126-23.doc
          +0530




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                 PUBLIC INTEREST LITIGATION NO.104 OF 2023

                        Ranjeet Sampatrao Raskar & Ors.                               ... Petitioners
                             V/s.
                        The State of Maharashtra, Through
                        The Chief Secretary & Ors.                                    ... Respondents

                                                    AND
                                 PUBLIC INTEREST LITIGATION NO.126 OF 2023

                        Ujwal Govind Keskar & Ors.                                    ... Petitioners
                             V/s.
                        The State of Maharashtra, Through
                        Department of Urban Development
                        Department & Ors.                                             ... Respondents


                        Mr. Pralhad Paranjape a/w Mr. Manish Kelkar for the Petitioners
                        in PIL No.104/2023.
                        S. M. Gorwadkar, Senior Counsel i/by Mr. Ritvik Joshi for the
                        Petitioners in PIL No.126/2023.
                        Mr. M. M. Pabale, AGP for Respondent Nos.1 to 3 in PIL No.104-
                        2023.
                        Ms. Sweta Shah i/by Abhijit P. Kulkarni for Respondent No.4-
                        PMC in PIL No.104/2023


                                         CORAM : DEVENDRA KUMAR UPADHYAYA, CJ. &
                                                 ARIF S. DOCTOR, J.

                                         DATE         : 09th AUGUST 2023
                        P.C. :

At the request of learned AGP, stand over to 10 th August 2023 to enable him to seek instructions from the State

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2 14-PIL 104-23 & 902-PIL 126-23.doc

Government as to whether the impugned Notification dated 31 st March 2023 can be withdrawn in light of the judgment of the Division Bench of this Court in Public Interest Litigation (Stamp) No.5619 of 2022 (Sandeep Pandurang Patil Vs. The State of Maharashtra & Ors.) delivered on 16th December 2020.

 (ARIF S. DOCTOR, J.)                           (CHIEF JUSTICE)




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