Milind Dashrath Narvekar vs State Of Maharashtra And 4 Ors
2023 Latest Caselaw 10416 Bom

                                                                             902-OSWP-3509-2019.DOC




                                                                                                    Ashwini


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                          WRIT PETITION NO. 3509 OF 2019


                       Milind Dashrath Narvekar                                            ...Petitioner
                              Versus
                       State of Maharashtra & Ors                                      ...Respondents


                       Mr Devdatta A Sakhalkar, for the Petitioner.
                       Mr PG Lad, for the Respondent-MHADA.
                       Dr Birendra Saraf, Advocate General, with Abhay Patki, Addl. GP,
                             for the Respondent-State.



         Digitally
                                                     CORAM     G.S. Patel &
         signed by
         ASHWINI
ASHWINI GAJAKOSH
                                                               Kamal Khata, JJ.

GAJAKOSH Date:

2023.10.10 DATED: 9th October 2023 10:10:50 +0530 PC:-

1. At the instance of both the State and MHADA we clarify the last sentence of paragraph 83 of our judgment dated 15th September 2023. The last sentence is clarified to read thus:

"We clarify that this liberty to MHADA to proceed is of course subject to the outcome of the separate Writ Petition (L) No. 579 of 2020 filed by MHADA against State Government".

9th October 2023

902-OSWP-3509-2019.DOC

2. The order dated 15th September 2023 be read accordingly.

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

9th October 2023