Savitridevi K Chaurasiya vs The Apex Grievance Redressal Committee ...
2026 Latest Caselaw 5031 Bom

Bombay High Court

Savitridevi K Chaurasiya vs The Apex Grievance Redressal Committee ... on 13 May, 2026

                                                         Digitally signed
                                                         by PALLAVI
                                                         MAHENDRA
                                              PALLAVI    WARGAONKAR
                                              MAHENDRA
                                              WARGAONKAR Date:
                                                         2026.05.13
                                                         21:59:04
                                                         +0530
                                                                                                        8-WP-6568-2026.doc



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                        CIVIL WRIT PETITION NO.6568 OF 2026

                   Savitridevi K Chaurasiya                             ...Petitioner.
                          Versus
                   The Apex Grievance Redressal Committee SRA & Ors. ...Respondents

__________ Ms Nidhi Mishra for the Petitioner.

Mr Madhur Surana for Respondent No.3.

Mr Sushil Matkar a/w Ms Rutu Shetty for Respondent No.4.

                                                              __________
                                                           CORAM : ADVAIT M. SETHNA &

                                                           DATE             :   13 MAY 2026
                                                                                (VACATION COURT)
                   P.C.:

1. Heard learned Counsel for the parties.

2. Learned Counsel for the Petitioner states that the subject structure

who is the subject matter of the present proceedings has already been

demolished way back in the year 2015. The Petitioner now apprehends

that the structures of the relatives of the Petitioner would also be

demolished by the Respondent/Authority. There is not basis for such

apprehension. This Court is confident that the Respondent/Authority

shall take action strictly in accordance with the law as far as any further

steps and/or actions are concerned.

3. List the proceedings before regular Court in due course.

[ADVAIT M. SETHNA, J.]