S. D. Svp Nagar Redevelopment ... vs State Of Maharashtra
2023 Latest Caselaw 6376 Bom

                                                                         908-909-OSWP-741-2023.DOC




                                                                                                      Amol



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                           WRIT PETITION NO. 741 OF 2023
                                                           WITH
                                          WRIT PETITION NO. 1348 OF 2023


                       SD SVP Nagar Redevelopment Pvt Ltd                                 ...Petitioner
                              Versus
                       State of Maharashtra & Ors                                     ...Respondents


                       Mr Karl Tamboly, with Aryan Srivastava, i/b Wadia Ghandy & Co,
                            for the Petitioners in both matters.
                       Mr Abhay L Patki, Addl. GP, for the Respondent-State in both
                            matters.
                       Mr PG Lad, for the Respondent-MHADA in both matters.
                       Mr Sagar Patil, for the Respondent-MCGM in both matters.
AMOL
PREMNATH
JADHAV

Digitally signed by
AMOL PREMNATH
                                                     CORAM     G.S. Patel &
JADHAV
Date: 2023.07.06                                               Neela Gokhale, JJ.

09:44:34 +0530 DATED: 5th July 2023 PC:-

1. So far as the MCGM concerned, there is non-compliance with our order dated 26th April 2023. Nothing has been paid. Mr Patil is instructed to ask for eight or ten days' further time on the basis that his officers are working on it on a war footing. We do not pretend to understand what this is supposed to mean. The MCGM officers cannot sit in appeal or judgment over orders of this Court.

5th July 2023

908-909-OSWP-741-2023.DOC

What is required is compliance. We are not prepared to extend time to the MCGM. We demand compliance by Friday, 7th July 2023.

2. In the meantime, Mr Lad for MHADA seeks time till Friday to take instructions on the short fall that is pointed by Mr Tamboly. An amount of approximately Rs. 18 lakhs is as yet unpaid The remainder has been paid.

3. List the matter on 7th July 2023.

 (Neela Gokhale, J)                                       (G. S. Patel, J)





                               5th July 2023