Anil V Tharthare vs Naredco West Foundation
2023 Latest Caselaw 916 Bom

k                               1/2              ial_730.23_in_wpl_35671.22_os.doc




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

              INTERIM APPLICATION (L) NO.730 OF 2023
                                IN
                WRIT PETITION (L) NO.35671 OF 2022

1.   ANIL V. THARTHARE                               ....Applicant

     IN THE MATTER BETWEEN

1.     NAREDCO WEST FOUNDATION
2      VIRESH PANDEY
       Director and Secretariat of Petitioner No.1    ....Petitioners
             V/S
1      UNION OF INDIA
       Ministry of Environment,
       Forest and Climate Change,
2      STATE ENVIRONMENT IMPACT
       ASSESSMENT AUTHORITY
3      SLUM REHABILITATION AUTHORITY
4      MUNICIPAL CORPORATION OF GREATER MUMBAI
5      STATE OF MAHARASHTRA
6      NATIONAL GREEN TRIBUNAL,
       WESTERN BENCH AT PUNE                          ....Respondents
                                       ...
Ms. Seema Sarnaik i/b Ms. Sangeeta Salvi a/w Ms. Kavita Yadav for the
Applicant/Intervenor in IAL 730 of 2023.
Mr. Pravin Samdani, Senior Advocate, Mr. Karl Tamboly, Mr. Samit Shukla,
Mr. Viraj Parikh, Ms. Saloni Shah, Ms. Shivani Khanwilkar, Mr. Abhishek
Kothari i/b M/s. DSK Legal for the Petitioners.
Mr. Amogh Singh a/w Mr. Pranav Thackur for Respondent No.1-UOI.
Mr. Milind V. More, Additional GP for Respondent Nos.2 and 5-State.
Mr. Vijay Patil for Respondent No.3-SRA.
Mrs. Rupali Adhate for Respondent No4-MCGM.

                                  ...

                             CORAM: S.V. GANGAPURWALA, ACJ &
                                    SANDEEP V. MARNE, J.

DATE : 27 JANUARY 2023.

k 2/2 ial_730.23_in_wpl_35671.22_os.doc

P.C.

1 This Interim Application is filed seeking intervention in the Writ

Petition. It is claimed that the Applicant/Intervenor is the original

Complainant, on whose complaint, the National Green Tribunal initiated

proceedings leading to passing of the judgment and order dated 13

September 2022.

2 We have heard Ms. Sarnaik, learned Advocate appearing for the

Applicant/Intervenor in the Writ Petition and have recorded her

submissions. Since the learned Advocate for Intervener is already heard on

merits of the Petition, the Interim Application deserves to be formally

allowed.

3 The Interim Application is allowed to the extent of permitting

Intervener to intervene in the Petition.

(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)

Digitally signed by SUDARSHAN SUDARSHAN RAJALINGAM RAJALINGAM KATKAM KATKAM Date:

2023.01.27 17:43:07 +0530