Bombay High Court
Sanjay Shankarrao Kharat vs Pimpri Chinchwad Municipal ... on 10 March, 2023
Bench: R.D. Dhanuka, Gauri Godse
Digitally
signed by
VARSHA
VARSHA VIJAY
VIJAY RAJGURU
RAJGURU Date:
2023.03.14
10:22:52
+0530
1-wp-3562-2021++.doc
varsha
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3562 OF 2021
WITH
INTERIM APPLICATION NO.2217 OF 2021
Sanjay S. Kharat ...Petitioner
V/s.
Pimpri Chinchwad Municipal Corpn.
& Ors. ...Respondents
WITH
WRIT PETITION NO.1607 OF 2009
WITH
INTERIM APPLICATION NO.3261 OF 2021
WITH
CIVIL APPLICATION NO.655 OF 2015
WITH
CIVIL APPLICATION NO.656 OF 2015
Prakash B. Salvi & Ors. ...Petitioners
V/s.
Pimpri Chinchwad Municipal Corpn. & Ors.
...Respondents
WITH
WRIT PETITION NO.2110 OF 2022
Nitin R. Nimbalkar ...Petitioner
V/s.
State of Maharashtra & Ors.
...Respondents
WITH
WRIT PETITION NO.2111 OF 2022
Sanjay A. Tupsakhre ...Petitioner
V/s.
State of Maharashtra & Ors. ...Respondents
1-wp-3562-2021++.doc
WITH
WRIT PETITION NO.2259 OF 2015
Dhananjay D. Gavali & Anr. ...Petitioners
V/s.
State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO.4206 OF 2008
Sanjay C. Kashid & Anr. ...Petitioners
V/s.
Pimpri Chinchwad Municipal Corpn. & Ors.
...Respondents
WITH
WRIT PETITION NO.4207 OF 2008
Vilas N. Desale ...Petitioner
V/s.
Pimpri Chinchwad Municipal Corpn. & Ors.
...Respondents
WITH
WRIT PETITION NO.4230 OF 2018
WITH
INTERIM APPLICATION NO.3260 OF 2021
WITH
CIVIL APPLICATION NO.2519 OF 2018
Sunil G. Shinde & Ors. ...Petitioners
V/s.
State of Maharashtra & Ors.
...Respondents
WITH
WRIT PETITION NO.4875 OF 2009
Deepak M.Kumbharr & Anr. ...Petitioners
V/s.
Pimpri Chinchwad Municipal Corpn. & Ors.
...Respondents
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WITH
WRIT PETITION NO.5545 OF 2021
Tanaji B. KangudE ...Petitioner
V/s.
State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO.6045 OF 2021
Shyam N. Garje & Anr. ...Petitioners
V/s.
Pimpri Chinchwad Municipal Corpn. & Ors.
...Respondents
WITH
WRIT PETITION (STAMP) NO.16151 OF 2021
Dhananjaya D. Gavali & Anr. ...Petitioners
V/s.
State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO.6458 OF 2021
WITH
INTERIM APPLICATION NO.19142 OF 2022
Digvijay D. Pawar & Ors. ...Petitioners
V/s.
Pimpri Chinchwad Municipal Corpn. & Ors.
...Respondents
Mr Prathamesh B. Bhargude with Mr Sumit Sonare, for
Petitioners in WP/3562/21.
Mr Ajinkya M. Udane, for Petitioners in WP/1607/19,
WP/2111/22.
Mr N.V. Bandiwadekar, Senior Advocate with Mr Kumbhar for
Petitioners in WP/4206/08, WP/4207/08.
Mr C.R. Nagare for Petitioners in WP No. 6045/21, WP/6458/21.
Mr R.B Ghate h/f Dr Gunratan Sadavarte for Petitioners in
1-wp-3562-2021++.doc
Wpst/16151/21.
Mr G.S. Godbole, Senior Advocate with Mr Shivraj Patne and Mr
A.P. Shirke for Applicant in IA/217/21.
Ms Rashmi Patil for Petitioner Nos. 10 to 12 in WP/4875/09.
Mr Kedar B. Dighe with Mr Archana Gaware for Respondent -
PCMC in WP Nos. 3562/21, 5545/21, 6045/21, 2110/22,
2111/22.
Mr Rohit Sukhadeo for Respondent No.1 in WP/6458/21 and for
Respondent No.2 in WP/16151/21-PCMC.
Mr P.P. Kakade, GP a/w Mr A.I. Patel, Addl GP with Mrs M.S.
Bane, AGP for Respondent-State in above group.
Mr A.S. Khandeparkar, Senior Advocate, a/w Mr P.A. Sharma,
N. U Dedhia and Shreyas Vaghe for Respondent No.6 in
WP/3562/21.
Mr G.B Walwalkar i/b Mr S.P. Thorat for Respondent Nos. 1 and
2in WP/4875/09.
Mr Dinesh Adsule with Mr D.B. Khaire for Respondent No.7 in
WP/3562/21.
CORAM : R. D. DHANUKA AND
GAURI GODSE, JJ
DATED : 08 MARCH, 2023
P.C. :-
1. We are informed that pleadings are not completed
except in two matters.
2. Parties are directed to complete the entire pleading
within three weeks from today. Affidavit in reply shall be filed
within two weeks from today with a copy to be served upon the
petitioner's advocate simultaneously. Rejoinder, if any, shall be
filed within one week thereafter with a copy to be served upon
the respondents' advocate simultaneously.
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3. The parties are at liberty to file brief proposition of
law, synopsis and compilation of judgments which they propose
to rely upon in support of their rival contentions with a copy to
be served upon other side in advance before the next date.
4. Place the matters on board for direction and for fixing
early date on 24th April 2023.
5. Ad interim relief if any, to continue.
(GAURI GODSE, J.) (R. D. DHANUKA, J.)
