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Balamurugan Santaram Konar vs Chief Executive Officer, Maharashtra ...
2026 Latest Caselaw 5027 Bom

Citation : 2026 Latest Caselaw 5027 Bom
Judgement Date : 13 May, 2026

[Cites 0, Cited by 0]

Bombay High Court

Balamurugan Santaram Konar vs Chief Executive Officer, Maharashtra ... on 13 May, 2026

            Digitally signed
            by MULEY
            SHUBHAM
MULEY       PRAVINRAO
SHUBHAM     Date:
PRAVINRAO   2026.05.13
                                                              1               22--24-WPL-16687-2026.doc
            21:16:36
            +0530
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
                                             WRIT PETITION (L) NO. 16687 OF 2026

                    Santhanam Narayan Konar through PoA Holder
                    Balamurugan Santhanam Konar                                      ...Petitioner
                          Versus
                    Chief Executive Officer Maharashtra
                    Maritime Board & Ors.                                            ...Respondents
                                                               AND
                                                WRIT PETITION (L) NO. 16698 OF 2026
                                                               AND
                                                WRIT PETITION (L) NO. 16708 OF 2026
                                                    -----------------
                    Mr. S. M. Gorwadkar, Senior Advocate a/w Niranjan A. Mogre and Varun H.
                    Thanawala for the Petitioners in all Petitions.
                    Mr. Ishwar Nankani a/w Huzefa Khokhawala and Vrushali Pokharna i/by
                    M/s. Nankani & Associates for Respondent Nos.1 to 3 in all Petitions.
                    Mr. Vikrant Parshurami, AGP for State in WPL/16687/2026.
                    Mr. Dipesh Siroya, AGP for State in WPL/16698/2026.
                    Smt. Vrushali Kabre, AGP for State in WPL/16708/2026.
                                                    -----------------

                                                                  CORAM :   ADVAIT M. SETHNA AND
                                                                            SANDESH D. PATIL, JJ.

DATED : 13 MAY, 2026 (VACATION COURT)

P.C.:-

1. The Petitioners have moved this Court on the ground of urgency. This

being that the Respondents by their eviction/demolition and demand notice

dated 17 April 2026 directs the Petitioners to pay annual lease rent w.e.f.

April 2026 at 10% of ready reckoner rate within 15 days from the receipt of

the said notice, failing which the stall of the Petitioners will be demolished.

Such is the submission of the Petitioners to move this Court on the ground

2 22--24-WPL-16687-2026.doc

of urgency. However, Mr. Nankani, learned counsel for Respondent Nos.1 to

3 at the very outset would submit that this submission of the learned

counsel for the Petitioners itself is factually incorrect.

2. The Petitioners have inter alia challenged the legality and validity of

the Maharashtra Maritime Board (Leasing of Stalls and Leasing of Land for

Setting up of Stalls) Regulations, 2026 notified vide Notification

No.MMB/CEO/Revenue/2026 dated 9 April 2026.

3. In light of the above, Issue Notice returnable on 23 June 2026.

4. Mr. Nankani waives service for Respondent Nos.1 to 3.

5. Mr. Gorwadkar, learned senior counsel for the Petitioners would

submit that the Petitioners are ready and willing to pay the ground rate as

demanded prior to the commencement of the Impugned Regulations

(supra) to the Petitioners by the end of the day today. He would state on

instructions that a demand draft in that regard is also ready, which would

be sent to the Respondents.

6. Mr. Nankani has raised serious doubts on the bonafides of the

Petitioners themselves. According to him, there are misstatements which are

made in the Petition. For this purpose, in our view a Reply Affidavit would

be necessary. Such Affidavit-in-Reply shall be filed on or before the next

date.

7. In our prima facie view, as the Petitioners are ready and willing to

pay the ground rate prior to the commencement of the impugned

3 22--24-WPL-16687-2026.doc

regulations to the Petitioners today, the same could be accepted on a

Without Prejudice Basis, subject to all rights and contentions of the parties

being expressly kept open. Such Reply Affidavit shall be filed by the

Respondent Nos.1 to 3 on or before 15 June 2026. The Petitioners are at

liberty to file a Rejoinder on or before 22 June 2026.

8. In the meantime, in light of the above, by way of an ad-interim order,

the Respondents shall not act upon the said eviction/demolition and

demand notice dated 17 April 2026 until the next date. It is clarified that

the Petitioners shall not claim any equities by way of this ad-interim order.

9. Stand over to 23 June 2026.

10. All concerned to act on an authenticated copy of this order.

      [SANDESH D. PATIL, J.]                      [ADVAIT M. SETHNA, J.]









 

 
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