Bombay High Court
Motilal Nagar-1 Panchshil Co-Op ... vs The State Of Maharashtra And 3 Ors on 9 January, 2023
Bench: R.D. Dhanuka, M. M. Sathaye
5.pil.103-13.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION NO.103 OF 2013
WITH
NOTICE OF MOTION NO. 321 OF 2013
IN
PUBLIC INTEREST LITIGATION NO. 103 OF 2013
Mr.Tekchand Gopaldas Khanchandani ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
INTERIM APPLICATION (L) NO. 5170 OF 2021
IN
PUBLIC INTEREST LITIGATION NO. 103 OF 2013
The Chief Officer/Vice President MHADA ...Applicant
V/s.
Mr.Tekchand Gopaldas Khanchandani ...Respondents
WITH
INTERIM APPLICATION (L) NO. 7543 OF 2021
IN
PUBLIC INTEREST LITIGATION NO.103 OF 2013
Motilal Nagar-1 Panchashil CHS Ltd. ...Applicant
V/s.
Mr.Tekchand Gopaldas Khanchandani ...Respondents
WITH
IN PERSON APPLICATION NO.38 OF 2016
IN
PUBLIC INTEREST LITIGATION NO. 103 OF 2013
Mr.Tekchand Gopaldas Khanchandani ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
INTERIM APPLICATION (L) NO. 5170 OF 2021I
5.pil.103-13.doc
NPUBLIC INTEREST LITIGATION NO.103 OF 2013
The Chief Officer/Vice President MHADA ...Applicant
V/s.
Mr.Tekchand Gopaldas Khanchandani ...Respondents
WITH
PUBLIC INTEREST LITIGATION (L) NO. 6555 OF 2022
Kamal Jagdish Singh ...Petitioner
V/s.
Maharashtra Housing and Area DevelopmentAuthority ...Respondents
WITH
PUBLIC INTEREST LITIGATION NO. 93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
INTERIM APPLICATION NO. 1210 OF 2021
INPUBLIC INTEREST LITIGATION NO. 93 OF 2013
Usha Dnyanadev Doiphode & Anr. ...Applicants
V/s.
Manjula Kadir Veeran & Ors. ...Respondents
WITH
INTERIM APPLICATION NO.3368 OF 2021
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Vivekananda Manjunath Prabhu ...Applicant
V/s.
Manjula Kadir Veeran & Ors. ...Respondents
WITH
NOTICE OF MOTION (L) NO.68 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
5.pil.103-13.doc
WITH
CHAMBER SUMMONS NO. 83 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
NOTICE OF MOTION (L) NO.62 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
NOTICE OF MOTION (L) NO.66 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
NOTICE OF MOTION (L) NO. 67 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
NOTICE OF MOTION (L) NO.69 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
5.pil.103-13.doc
WITH
NOTICE OF MOTION (L) NO.70 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
NOTICE OF MOTION (L) NO.71 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
CHAMBER SUMMONS NO.82 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
NOTICE OF MOTION (L) NO.75 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
CHAMBER SUMMONS NO.24 OF 2013
IN
PUBLIC INTEREST LITIGATION NO. 93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
5.pil.103-13.doc
The State of Maharashtra & Ors. ...Respondents
WITH
CHAMBER SUMMONS NO.35 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
CHAMBER SUMMONS NO.34 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
CHAMBER SUMMONS NO.71 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
CHAMBER SUMMONS NO.141 OF 2014
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Manjula Kadir Veeran ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
INTERIM APPLICATION NO.1701 OF 2021
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
Anil Jamanlal Totla ...Applicant
5.pil.103-13.doc
V/s.
Manjula Kadir Veeran & Ors. ...Respondents
WITH
INTERIM APPLICATION (L) NO. 4611 OF 2021
IN
PUBLIC INTEREST LITIGATION NO.93 OF 2013
The Chief Officer/Vice President Maharashtra Housing
and Area Development Board ...Applicant
V/s.
Manjula Kadir Veeran & Ors. ...Respondents
WITH
WRIT PETITION NO. 731 OF 2014
Indradhanush Co-operative Housing Society (Proposed) ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
NOTICE OF MOTION NO. 321 OF 2013
IN
PUBLIC INTEREST LITIGATION NO.103 OF 2013
Mr.Tekchand Gopaldas Khanchandani ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION (L) NO.22731 OF 2021
Motilal Nagar-1 Panchshil Cooperative
Housing Society Limited ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondent
---------
Mr.Tekchand G. Khanchandani, Petitioner-in-person in PIL/103/2013 present
in Court.
Mr.Datta Mane a/w. Mr.Akash Yadav for the Petitioner in WPL/12273/2021
and for the Applicant in IA(L)/7543/2021.
Mr.Darius Khambata, Senior Advocate a/w. Mr.P.G. Lad a/w Ms.Aparna
Kalathil, Ms.Shreya Shah for the Applicant in IA/4611/2021 and Respondent
5.pil.103-13.doc
No.2 in PIL/103/2013 and PIL/93/2013-MHADA.
Mr.M.A. Saiyed, A.G.P., for the State in PIL/10/2013 and WP/731/2014.
Mr.Abhay L. Patki, Addl. G.P., for the Respondent No.3-State in
PIL/6555/2022.
Mr.Hemant Haryan, A.G.P. for Respondent No.1-State in PIL/93/2023.
Mr.Himanshu Takke, A.G.P. for Respondent No.1/State in WPL/22731/2021.
---------
CORAM : R.D. DHANUKA &
M.M. SATHAYE, JJ.
DATED : 9th JANUARY, 2023
P.C. :
1. Place the Interim Application No.4611 of 2022 along with pending
interim applications on 06.02.2023 at 2.30 pm. If the hearing is not concluded
on 06.02.2023 at 2.30 pm, the matter will be heard on 07.02.2023 at 2.30 pm.
2. The parties are at liberty to file brief written proposition of law and the
synopsis. If any of the party proposes to rely upon any judgments, the same
shall be also circulated along with synopsis. Copies to be served upon other
side in advance.
(M.M. SATHAYE, J.) (R.D. DHANUKA, J.)
