Mumbai Metropolitan Regional ... vs Union Of India Thr The Ministry Of ...
2023 Latest Caselaw 8867 Bom

Trupti                                 1               9-wp-10710-2023.doc



         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                    WRIT PETITION NO.10710 OF 2023

Mumbai Metropolitan Region
Development Authority                             ...        Petitioner
         versus
Union of India and Others                         ...        Respondents
                                      ......

Mr.Saket Mone with Mr.Shrey Shah i/b. Vidhii Partners for the
Petitioner.
Mr.Kedar B.Dighe for Respondent No.1- UOI.
Ms.Jaya Bagwe with Mr.Ashwin Umrikar for Respondent No.2.
Ms. Deepali Bagla for Respondent No.6.
Mr. R.P.Kadam, AGP for the State.
                              ......
                           CORAM : NITIN JAMDAR &
                                  SMT. MANJUSHA DESHPANDE, JJ.

DATE : 29 AUGUST 2023

P.C.:

The Petitioner is seeking to execute the infrastructure project and has prayed certain directions in view of the judgment and order dated 17 September 2018 passed by the Division Bench of this Court in Public Interest Litigation No. 87 of 2006.

Trupti 2 9-wp-10710-2023.doc

2. This Petition, therefore, would not pertain to the assignment of this Bench.

3. The Petitioner and Registry to take necessary steps.

(SMT. MANJUSHA DESHPANDE, J.) (NITIN JAMDAR, J.)