Samyakth Realties vs The Municipal Corporation Of ...
2023 Latest Caselaw 11446 Bom

2023:BHC-OS:13289-DB                                                       907-OSWPL-12150-2023.DOC




                                                                                                     Ashwini



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                      WRIT PETITION (L) NO. 12150 OF 2023


                       Samyakth Realties & Anr                                           ...Petitioners
                             Versus
                       The Municipal Corporation of Greater Mumbai                     ...Respondents
                       & Ors


                       Mr Sharan Jagtiani, Senior Advocate, with Apurva Manwani &
                            Aniesh Jadhav, i/b Manoj K Bhatia, for the Petitioners.
                       Mr Shyam K Singh, for Respondent No. 3.
                       Mr SB Gore, AGP, with MA Sayed, AGP, for the Respondent-State.
                       Mr Joel Carlos, with Pooja Yadav, for the Respondent-MCGM.

         Digitally
         signed by
         ASHWINI
 ASHWINI GAJAKOSH

                                                     CORAM     G.S. Patel &
 GAJAKOSH Date:
         2023.11.08
         10:52:11
                                                               Kamal Khata, JJ.

+0530 DATED: 7th November 2023 PC:-

1. The matter is covered by our recent judgment in Prestige Estate Projects Ltd v State of Maharashtra & Ors.1

2. The directions in that matter will apply to the present case also. This includes the directions in paragraph 170 of the Prestige Estate Projects judgment.

1 Neutral Citation: 2023:BHC-OS:13164-DB.W

7th November 2023

907-OSWPL-12150-2023.DOC

3. In that view of the matter, the present Writ Petition is disposed of in these terms.

4. No costs.

(Kamal Khata, J) (G. S. Patel, J)

7th November 2023