[Cites 2, Cited by 0]
Bombay High Court
Pradeep Shridhar Bhosle vs The State Of Maharashtra Through The ... on 15 December, 2025
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
2025:BHC-OS:25051-DB 8.WP.2685.2025.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2685 OF 2025
Pradeep Shridhar Bhosle Petitioner
versus
The State of Maharashtra and others Respondents
_______
Mr.Abhay Khandeparkar, Senior Advocate, with Mr.Rishikesh Bhagat i/by Sameer
Tendulkar for Petitioner.
Mr.Suraj Gupte, AGP, for Respondent no.1
Mr.Mayur Khandeparkar with Mr.Akshay Naidu i/by Mr.Vishwanath Patil for
Respondent no.2 SRA.
Mr.Viraj Tulzapurkar, Senior Advocate, with Mr.Karl Tamboly, Mr.Saket Mone,
Mr.Vikramjeet Garewal and Ms.Anchita Nair i/by Vidhi Partners for Respondent
no.4.
Mr.Dinesh Parmar i/by Mr.Sumeet Tyagi for Respondent no.6.
Ms.Ravleen Sabharwal for Respondent no.3.
_______
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 15th December 2025
P.C.
1. This petition under Article 226 of the Constitution of India is filed
praying for following reliefs :
"A) This Honourable Court be pleased to call for the records and
proceedings before the Respondent no.2 and 3 related with the
declaration of the `slum Area' in respect of the said property and
redevelopment of the said property i.e. land bearing Survey No.378,
Hissa No.1 at village Kole Kalyan in Greater Mumbai admeasuring
35000 sq.yards and after proper scrutiny this Honourable Court be
further pleased to grant the following reliefs;
MANISH Digitally signed by
MANISH SURESHRAO
SURESHRAO THATTE
Date: 2025.12.17
THATTE 17:14:45 +0530
Manish Thatte
8.WP.2685.2025.DOC
(B) This Honourable Court be pleased to issue the Writ of
Mandamus or the Writ of similar nature directing the Respondent
no.2 to give all the rights, powers and facilities to the Petitioners
which are available to the owner of the private land including
(i) right to redevelop the said property on such terms and
conditions this Honourable Court may deem fit and proper,
(ii) direct the occupants of the hutments to give the rent or
monthly compensation in respect of the premises in their possession,
occupation, use and enjoyment and
(iii) to direct the occupants of the said hutments to sign,
execute and deliver the necessary deeds, agreements, affidavits and
consent/no objection in the names of the Petitioners as per the
provisions of Maharashtra Slum Areas (Improvement, Clearance and
Redevelopment) Act, 1971;
(C) Pending the hearing and final disposal of this petition,
this Honourable Court be pleased to grant the Order of Injunction
restraining the Respondents nos.2 from inviting any tender, proposal
and offer in respect of the redevelopment of the said property as also
from entering into any agreement, deed or any other document
whatsoever in nature in respect of the redevelopment of the `said
property' i.e. land bearing Survey No.378, Hissa No.1 at village Kole
Kalyan in Greater Mumbai admeasuring 35000 sq.yards;
(D) Pending the hearing and final disposal of this Petition,
this Honourable Court be pleased to direct the occupants of the
Hutment dwellers on the said property to pay the rent and monthly
compensation in respect of the premises occupied by them to the
Petitioners, on such terms and conditions as this Honourable Court
may deem fit and proper;
(E) Pending the hearing and final disposal of this Writ
Petition, in case if this Honourable court is pleased to hold that, the
Judgments and Orders passed by the Honourable Supreme Court may
affect to the present proceedings, then the necessary liberty and time
be granted to the Petitioners to make necessary application to the
Hon'ble Supreme Court of India to seek the necessary directions."
2. After the petition was heard for some time and more particularly
considering the Judgment and Order passed by the Supreme Court in Civil Appeal
No(s).18121 of 2017 dated 4 th January 2018 (Susme Builders Pvt.Ltd. Vs. Chief
Manish Thatte
8.WP.2685.2025.DOC
Executive Officer, SRA and others), learned counsel for the Petitioner seeks leave
to withdraw this petition with liberty to espouse appropriate proceedings.
Accordingly allowed to be withdrawn with liberty as prayed for. All contentions of
the parties are expressly kept open.
(AARTI SATHE, J.) (G. S. KULKARNI, J.)
Manish Thatte
