Bombay High Court
M/S Trinity Construction Thr Its ... vs The City And Industrial ... on 2 January, 2023
Bench: R.D. Dhanuka, M. M. Sathaye
15 wp 15763-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 15763 OF 2022
M/s.Trinity Construction ..Petitioner
V/s.
The City and Industrial Development
Corporation of Maharashtra Ltd. and ors. ..Respondents
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Mr. Sudhan Amare for the Petitioner.
Mr. G.S. Hegde a/w P.M. Bhansali for the Respondent Nos. 1 to
SNEHA 3.
NITIN Mr. A.P. Vanarase, AGP for Respondent No.4/State.
CHAVAN
Digitally signed by
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CORAM : R.D.DHANUKA, AND
SNEHA NITIN
CHAVAN
Date: 2023.01.02
18:37:36 +0530
M.M.SATHAYE, JJ.
DATE : 2nd JANUARY 2023
P.C.
. Rule. Shri.Hegde, waives service for Respondent Nos.1 to
3-CIDCO. Mr.A.P. Vanarase, AGP for State-Respondent No.4.
Rule is made returnable forthwith.
2. By this petition filed under Article 226 of the Constitution
of India, the Petitioner seeks a writ of Mandamus for directing
the Respondents to grant Occupancy Certificate in respect of the
plot of land bearing No. 46, admeasuring about 1048 sq. meters
in Sector 9, Ulwe, Taluka- Panvel, Dist. Raigad and for quashing
and setting aside the letter/communication dated 14.09.2022 by
Respondent/CIDCO informing refusal of Occupancy Certificate
Sneha Chavan page 1 of 3
15 wp 15763-22.doc
on grounds including pendency of PIL No. 154 of 2016 filed in
this Court.
3. It is not in dispute that one of the reason for refusal of
Occupancy Certificate that Public Interest Litigation relating to
the subject matter still pending before this Court.
4. We have perused the judgment delivered by this Court on
29.01.2020 in Writ Petition (St.) No.251 of 2020 in case of
Pankaj Shankarlal Bhanushali & Ors. Vs. The Municipal
Commissioner, Municipal Corporation of City of Panvel & Ors.
and also order dated 21.10.2022 passed by Division Bench of the
this Court in Writ Petition No.11359 of 2022 in case of Reddy's
Infrastructure Pvt. Ltd. & Anr. Vs. The City and Industrial
Development Corporation of Maharashtra Limited & Ors.
directing the authority to grant Occupancy Certificate in respect
of the subject property on its own merits within a period of two
months from the date of order subject to the final out come of
PIL No.154 of 2016 and PIL Nos.121 and 122 of 2019.
5. We adopt the same course and pass the following order:
a) CIDCO shall consider the application of the Petitioner for
grant of Occupancy Certificate on its own merits, in respect of
property described in the writ petition within two months from
today.
Sneha Chavan page 2 of 3
15 wp 15763-22.doc
b) In case, the Occupancy Certificate is granted in favour of
the Petitioner by the CIDCO, the same shall be subject to final
out come of PIL No.154 of 2016 and PIL Nos.121 and 122 of
2019.
c) It is made clear that the Petitioner or any other persons
claiming through petitioner shall not be entitled to claim any
equity in the event the order or proceedings are adverse to the
interest of the Petitioner or a person claiming through the
Petitioner.
d) We have passed this order in view of the fact that our co-
ordinate bench has also already taken similar view and decided
the matter more particularly in Writ Petition (St.) No.251 of
2020.
e) Rule is made absolute in the aforesaid terms. Writ Petition
is disposed of. No order as to costs.
Parties to act on the authenticated copy of this order.
M.M.SATHAYE, J. R.D.DHANUKA, J.
Sneha Chavan page 3 of 3
