Kidwai Chsl vs State Of Maharashtra Through The Govt. ...
2026 Latest Caselaw 176 Bom

Bombay High Court

Kidwai Chsl vs State Of Maharashtra Through The Govt. ... on 8 January, 2026

Author: Manish Pitale

Bench: Manish Pitale

                                                                                                       22-WP-9064-2016.DOC



                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION

                                                      WRIT PETITION NO. 9064 OF 2016

                         Rajendra Vasantrao Chavan and Ors.                                     ...Petitioners
                               Versus
                         The State of Maharashtra and Ors.                                      ...Respondents

                                                               ALONGWITH
                                                     WRIT PETITION NO. 14779 OF 2018

                         Kidwai CHSL                                                            ...Petitioner
                               Versus
                         The State of Maharashtra and Ors.                                      ...Respondents

           Digitally signed
           by VARSHA
                                                          _______
VARSHA DEEPAK
DEEPAK GAIKWAD           Mr. Rushikesh Chandrashekhar Barge (On VC), for the Petitioners.
GAIKWAD Date:
        2026.01.09
           14:54:20 +0530Mr. Saket Mone, Mr. Makarand Savant i/b Mr. Suneet Tyagi, for the
                         Petitioner in WP/14779/2018.
                         Ms. P. N. Diwan, AGP for the Respondent/State.
                         Mr. Abhijit P. Kulkarni a/w Mr. Abhishek Roy, Ms. Smeta Shah, Gourav
                         Shahane, Mr. Shreyas Zorkar for the Respondent- PMC.
                                                          _______

                                                               CORAM:       MANISH PITALE &
                                                                            SHREERAM V. SHIRSAT, JJ.

                                                               DATE:        8th JANUARY 2026.

                         P.C.

1. According to the learned counsel appearing for respondent- Pune

Municipal Corporation, the present petition is covered as per the judgment

of the Constitution Bench of the Supreme Court in the case of "Indore

Development Authority & Ors. Etc. vs Manoharlal & Ors. Etc., 1''

2. The learned counsel for the petitioner seeks short adjournment.

1 (2020) 8 SCC 129.

Sweety

22-WP-9064-2016.DOC

3. List the petition for final disposal on 19 th January, 2026, 'High on

Board'.

(SHREERAM V. SHIRSAT, J.) (MANISH PITALE, J.)

Sweety