Asif Abdul Sattar vs State Of Maharashtra And 9 Ors
2023 Latest Caselaw 1582 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

     PUBLIC INTEREST LITIGATION NO. 40 OF 2021

 Asif Abdul Sattar                                        ....PETITIONER
             V/S
 State Of Maharashtra And 9 Ors                         ....RESPONDENT

Mr. Shishir Joshi with Mr. Chetan Mhatre i/b. Ms. Priti Joshi for the petitioner.

Mr. P. G. Lad with Ms. Sayali Apte, Ms. Shreya Shah for respondents 2 and 3 (MHADA).

Mr. Himanshu Takke, AGP for State. Mr. Aspi Chinoy, SeniorAdvocate with Mr. Joel Carlos and Ms. Rupali Adhate for MCGM, R-4 â€" R.9. Mr. Anil Anturkar, Senior Advocate with Mr. Ashish Kamat, Mr. AnkitLohia, Ms. Kausar Banatwala, Mr. Pratik Shah, Ms. Neuty N. Thakkar, Ms. Paluck Bengali and Ms. Vanati Sadh i/b. Mr. Tushar Goradia for respondent no. 10. Mr. Ganesh Harne, Executive Engineer, Mr. Jayant Walawatkar, Asstt. Engineer, DP, ‘D’ Ward, Mr. Nasir Patel, Sub-Engineer, DP, ‘D’ Ward present.

CORAM : HON'BLE THE ACTING CHIEF JUSTICE & HON'BLE SHRI JUSTICE SANDEEP V.

                               MARNE, JJ
        DATE :                 15th February, 2023




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  P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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