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Gurudeo Tulsivihar Co-Op. Hsg Soc vs Visalakshi Swaminathan And 6 Ors
2023 Latest Caselaw 2966 Bom

Citation : 2023 Latest Caselaw 2966 Bom
Judgement Date : 27 March, 2023

Bombay High Court
Gurudeo Tulsivihar Co-Op. Hsg Soc vs Visalakshi Swaminathan And 6 Ors on 27 March, 2023
Bench: G.S. Patel, Dr. Neela Gokhale
2023:BHC-OS:1978                                                    15-16-17-OSWP-2857-2015.DOC




                    Gaikwad RD



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                       WRIT PETITION NO.2857 OF 2015


                    Chembur Citizens Forum & Anr                                   ...Petitioners
                         Versus
                    The State of Maharashtra & Ors                               ...Respondents

                                                     WITH
                                       WRIT PETITION NO. 2310 OF 2016

                    Mangesh Kadam & Anr                                            ...Petitioners
                         Versus
                    The State of Maharashtra & Ors                               ...Respondents

                                                     WITH
                                       WRIT PETITION NO. 1592 OF 2018

                    Visalakshi Swaminathan & Anr                                   ...Petitioners
                          Versus
                    The State of Maharashtra & Ors                               ...Respondents

                                                     WITH
                             INTERIM APPLICATION (L) NO. 8968 OF 2020
                                                       IN
                                       WRIT PETITION NO. 1592 OF 2018

                    Gurudeo Tulsivihar Co-op. Housing Society                         ...Applicant
                          In the matter between
                    Visalakshi Swaminathan & Anr                                   ...Petitioners



                                                    Page 1 of 3
                                                  27th March 2023


                   ::: Uploaded on - 28/03/2023                      ::: Downloaded on - 30/03/2023 14:33:43 :::
                                                     15-16-17-OSWP-2857-2015.DOC




      Versus
 The State of Maharashtra & Ors                                  ...Respondents

                                     WITH
                     WRIT PETITION NO. 211 OF 2019
 KS Pararmeswaran & Anr                                            ...Petitioners
      Versus
 The State of Maharashtra & Ors                                  ...Respondents

                                     WITH
                     WRIT PETITION NO.808 OF 2020

 Hemendra G Shah & Anr                                             ...Petitioners
      Versus
 The State of Maharashtra & Ors                                  ...Respondents


 Mr Subit Chakrabarti, with Devansh Shah, i/b Vidhii Partners, for
      the Petitioners in WP/2857/2015, WP/2310/2016,
      WP/1592/2018, WP/211/2019 & WP/808/2020.
 Mr Abhay L Patki, AGP, for the Respondent-State in WP/2857/2015,
      WP/2310/2016, WP/1592/2018, WP/211/2019.
 Mr Kedar Dighe, AGP, for the Respondent-State in WP/808/2020.
 Mr Maulik P Vora, i/b Pramodkumar & Co, for Respondent No.5 in
      WP/2310/2016.
 Mr Hrishikesh S Shinde, for Respondent No.6 in WP/211/2019 &
      WP/1592/2018.
 Mr Akshay Petkar, for Respondent No.6 in WP/808/2020.


                               CORAM     G.S. Patel &
                                         Neela Gokhale, JJ.
                               DATED:    27th March 2023
 PC:-





                                  27th March 2023



15-16-17-OSWP-2857-2015.DOC

1. These matters are covered by our judgment in Adityaraj Builders v State of Maharashtra1 in Writ Petition No. 4575 of 2022 delivered on 17th February 2023. The Petitions are disposed of in those terms.

2. In view of disposal of Writ Petition No. 1592 of 2018, Interim Application (L) No. 8968 of 2020 pending therein also stands disposed of.

3. Any amount deposited by the parties with this Court or with the Collector of Stamps is to be refunded in accordance with our 17th February 2023 order and judgment.



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

            Digitally signed
            by RAJU
            DATTATRAYA
RAJU       GAIKWAD
DATTATRAYA
GAIKWAD    Date:
           2023.03.28
            18:03:18
            +0530




                                1       2023 SCC OnLine Bom 540.




                                                              27th March 2023



 

 
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