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Bombay High Court
Vishwanath Anant Jhanj vs Municipal Corporation Of Greater ... on 17 February, 2026
ppn 1 902 & 903.fa-592.12.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed CIVIL APPELLATE JURISDICTION
by PRACHI
PRACHI PRANESH
PRANESH
NANDIWADEKAR
NANDIWADEKAR (902) FIRST APPEAL NO. 592 OF 2012
Date: 2026.02.17
15:18:32 +0530
Vishwanath Anant Jhanj ...Appellant
Versus
Municipal Corporation Of Greater Mumbai & Anr. ...Respondents
ALONG WITH
INTERIM APPLICATION NO.12788 OF 2024
WITH
CIVIL APPLICATION NO.2278 OF 2013
WITH
CIVIL APPLICATION NO.2077 OF 2014
WITH
CIVIL APPLICATION NO.4238 OF 2011
IN
FIRST APPEAL NO. 592 OF 2012
ALONG WITH
FIRST APPEAL NO. 588 OF 2012
WITH
CIVIL APPLICATION NO.2073 OF 2014
WITH
CIVIL APPLICATION NO.2655 OF 2012
WITH
CIVIL APPLICATION NO.2274 OF 2013
WITH
INTERIM APPLICATION NO.11879 OF 2025
WITH
CIVIL APPLICATION NO.4233 OF 2011
IN
FIRST APPEAL NO. 588 OF 2012
ALONG WITH
FIRST APPEAL NO. 589 OF 2012
WITH
CIVIL APPLICATION NO.4234 OF 2011
ALONG WITH
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INTERIM APPLICATION NO.12793 OF 2024
WITH
CIVIL APPLICATION NO.2656 OF 2012
WITH
CIVIL APPLICATION NO.2074 OF 2014
IN
CIVIL APPLICATION NO.2275 OF 2013
IN
FIRST APPEAL NO. 589 OF 2012
ALONG WITH
FIRST APPEAL NO. 590 OF 2012
WITH
CIVIL APPLICATION NO.2075 OF 2014
WITH
CIVIL APPLICATION NO.4237 OF 2011
WITH
CIVIL APPLICATION NO.4237 OF 2011
WITH
CIVIL APPLICATION NO.2276 OF 2013
IN
FIRST APPEAL NO. 590 OF 2012
ALONG WITH
FIRST APPEAL NO. 591 OF 2012
WITH
CIVIL APPLICATION NO.2277 OF 2013
WITH
CIVIL APPLICATION NO.4236 OF 2011
WITH
CIVIL APPLICATION NO.2076 OF 2014
IN
FIRST APPEAL NO. 591 OF 2012
ALONG WITH
FIRST APPEAL NO. 593 OF 2012
WITH
INTERIM APPLICATION NO.12791 OF 2024
WITH
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CIVIL APPLICATION NO.2279 OF 2013
WITH
CIVIL APPLICATION NO.4239 OF 2011
IN
FIRST APPEAL NO. 593 OF 2012
ALONG WITH
FIRST APPEAL NO. 594 OF 2012
WITH
CIVIL APPLICATION NO.2280 OF 2013
WITH
CIVIL APPLICATION NO.4240 OF 2011
WITH
CIVIL APPLICATION NO.2104 OF 2014
IN
FIRST APPEAL NO. 594 OF 2012
ALONG WITH
FIRST APPEAL NO. 595 OF 2012
WITH
INTERIM APPLICATION NO.12790 OF 2024
WITH
CIVIL APPLICATION NO.4245 OF 2011
WITH
CIVIL APPLICATION NO.2105 OF 2014
WITH
CIVIL APPLICATION NO.2281 OF 2013
IN
FIRST APPEAL NO. 595 OF 2012
ALONG WITH
FIRST APPEAL NO. 596 OF 2012
WITH
CIVIL APPLICATION NO.4242 OF 2011
WITH
CIVIL APPLICATION NO.2078 OF 2014
WITH
CIVIL APPLICATION NO.2282 OF 2013
IN
FIRST APPEAL NO. 596 OF 2012
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ALONG WITH
FIRST APPEAL NO. 597 OF 2012
WITH
CIVIL APPLICATION NO.2079 OF 2014
WITH
CIVIL APPLICATION NO.4243 OF 2011
WITH
CIVIL APPLICATION NO.2283 OF 2013
IN
FIRST APPEAL NO. 597 OF 2012
ALONG WITH
FIRST APPEAL NO. 598 OF 2012
WITH
CIVIL APPLICATION NO.4011 OF 2014
WITH
CIVIL APPLICATION NO.4241 OF 2011
WITH
CIVIL APPLICATION NO.2657 OF 2012
WITH
CIVIL APPLICATION NO.2284 OF 2013
IN
FIRST APPEAL NO. 598 OF 2012
ALONG WITH
FIRST APPEAL NO. 599 OF 2012
WITH
CIVIL APPLICATION NO.2082 OF 2014
WITH
CIVIL APPLICATION NO.2273 OF 2013
WITH
CIVIL APPLICATION NO.4244 OF 2011
IN
FIRST APPEAL NO. 599 OF 2012
ALONG WITH
(903) FIRST APPEAL NO.287 OF 2014
WITH
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CIVIL APPLICATION NO.3857 OF 2013
WITH
INTERIM APPLICATION NO.12795 OF 2024
WITH
CIVIL APPLICATION NO.3469 OF 2013
Kalimuddin Mubinuddin Sayed ....Appellant
V/s.
The Municipal Corporation for Gr. Mumbai & Ors. ....Respondents
ALONG WITH
FIRST APPEAL NO.288 OF 2014
WITH
CIVIL APPLICATION NO.3858 OF 2013
WITH
INTERIM APPLICATION NO.12798 OF 2024
WITH
CIVIL APPLICATION NO.3470 OF 2013
ALONG WITH
FIRST APPEAL NO.289 OF 2014
WITH
CIVIL APPLICATION NO.3471 OF 2013
WITH
INTERIM APPLICATION NO.12801 OF 2024
WITH
CIVIL APPLICATION NO.3856 OF 2013
ALONG WITH
FIRST APPEAL NO.290 OF 2014
WITH
CIVIL APPLICATION NO.3472 OF 2013
WITH
INTERIM APPLICATION NO.12803 OF 2024
WITH
CIVIL APPLICATION NO.3859 OF 2013
----
Mr. Omar Khaiyam Shaikh a/w Mr. Sahil Salvi i/by Mr. Vikas Salvi &
Associates for the appellants.
Mr. Anay S. Joshi i/by Mr. Kuldeep Patil for the respondent-MMRDA in all
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matters.
Mr. Pradeep M. Patil for the respondent-MCGM.
Mr. Anil G. Shah, respondent no.2 in-person in First Appeal No.592 of 2012
and other connected matters and respondent no.3 in-person in First Appeal
No.287 of 2014 and other connected matters for the applicant in
IAS/3856/2013, 3857/2013, 3858/2013 and 3859/2013 present.
----
CORAM : JITENDRA JAIN, J.
DATED : 17 February 2026
P.C. :
1. On 1 December 2025, I had passed the order in First Appeal Nos. 588
to 599 of 2012 and on 2 February 2026, I had passed the order in First
Appeal Nos.287, 288, 289 and 290 of 2014.
2. Both these group matters were earlier also listed before me and I had
passed certain orders.
3. Yesterday, our office brought to my attention an administrative order
dated 18 November 2024 passed by the Hon'ble the Chief Justice assigning
all these matters before the Single Judge presided over by her Ladyship
Justice Sharmila Deshmukh.
4. At no point of time, any of the parties brought to my notice the above
administrative order which led to my passing various orders. Without
commenting any further on this issue, I recall all the orders passed by me
in above matters.
5. Registry is directed to place all these matters before the appropriate
bench.
(JITENDRA JAIN, J.)
