Altamount Road Area Citizens ... vs The State Of Maharashtra
2023 Latest Caselaw 8395 Bom

                                                                                    4-PIL-74-2013 (OS) .odt

D.A.Ethape
                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          ORDINARY ORIGINAL CIVIL JURISDICTION

                          PUBLIC INTEREST LITIGATION NO. 74 OF 2013

             Altamount Road Area Citizens Committee & Anr. ...Petitioners
                   Versus
             The State Of Maharashtra & Ors.               ...Respondents
                                             WITH
                       INTERIM APPLICATION (L) NO.19120 OF 2023
                                              IN
                      PUBLIC INTEREST LITIGATION NO. 74 OF 2013

             Altamount Road Area Citizens Committee And Anr. ...Applicants
                  Versus
             Bhuveneshwari Kumari Jadeja & 18 Ors.           ...Respondents
                                           WITH
                      INTERIM APPLICATION (L) NO.2881 OF 2023
                                             IN
                     PUBLIC INTEREST LITIGATION NO. 74 OF 2013

             Altamount Road Area Citizens Committee & Anr.                          ...Applicants
                   Versus
             The State Of Maharashtra & Ors.                                        ...Respondents
                                         __________

             Mr. Darius Shroff, Sr. Advocate a/w Mr. Gaurav Joshi, Sr. Advocate, Mr.
             Ashraff Damondwala, Mr. Amrut Joshi, Ms. Tanisha Chaudhary, Ms. Aditi
             Hambarde, Mr. Aakash Chandran i/by Vis Legis Law Practice for
             Petitioner.
             Mr. Sukanta Karmakar, AGP for State, Respondent No.1.
             Dr. Milind Sathe, Sr. Advocate a/w Ms. Shilpa Redkar for MCGM,
             Respondent Nos.2 to 12.
             Ms. Shreya Shah i/by P. G. Lad for Respondent Nos. 13 and 14
             (MHADA).
             Mr. Pradeep Sancheti a/w Mr. Tejas D. Deshmukh a/w Ms. Kshema
             Mahuli, Ms. Pallavi Bali, Mr. Anshuman Deshmukh for Respondent
             No.15.
             Mr. S. S. Kanetkar for Respondent No.16.
                                                Page 1 of 2
                                            -------------------------
                                             18 August, 2023



             ::: Uploaded on - 19/08/2023                           ::: Downloaded on - 20/08/2023 02:40:46 :::
                                                                          4-PIL-74-2013 (OS) .odt


                                   __________

                               CORAM : G. S. KULKARNI &
                                       JITENDRA JAIN, JJ.

                               DATE      :     AUGUST 18, 2023

P.C.:

.       We have heard this petition for final hearing almost for the entire

first session. However, as there is a part heard matter in the second session,

it is not possible for us to continue to hear the parties and conclude the

proceedings for judgment. We accordingly adjourn the proceedings to

1st September, 2023 (Part Heard).

[JITENDRA JAIN, J.] [G. S. KULKARNI, J.]

-------------------------

18 August, 2023