Abdul Rahman Alhaan Nafis Ahmed Khan vs State Of Maharashtra
2026 Latest Caselaw 5048 Bom

Bombay High Court

Abdul Rahman Alhaan Nafis Ahmed Khan vs State Of Maharashtra on 13 May, 2026

            Digitally signed
            by MULEY
            SHUBHAM
MULEY       PRAVINRAO
SHUBHAM     Date:
PRAVINRAO   2026.05.13
                                                              1             18-WPL-16195-2026.doc
            21:16:36
            +0530
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
                                             WRIT PETITION (L) NO. 16195 OF 2026

                    Abdul Rahman Alhaan Nafis Ahmed Khan                               ...Petitioner
                          Versus
                    State of Maharashtra & Ors.                                       ...Respondents
                                                    -----------------
                    Mr. Manoj Harit a/w Zia Rehman, Niket Harit, Drishti Ostwal i/by Manoj
                    Harit & Co. for the Petitioner.
                    Ms. Vrushali Kabre, AGP for Respondent No.1-State.
                    Ms. Jyoti Mhatre i/by Komal Punjabi for Respondent Nos.2 to 4-BMC.
                    Mr. Sunil Salunkhe, Sub-Engineer (B & F) A Ward is present.
                                                    -----------------


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

DATED : 13 MAY, 2026 (VACATION COURT)

P.C.:-

1. Heard learned counsel for the parties. The Petition seeks direction to

quash and set aside the impugned notice dated 17 March 2026 and the

consequential speaking order dated 9 April 2026 passed by Respondent

No.2-Designated Officer/Assistant Engineer (B&F) Ward A of the BMC.

2. At the very outset, learned counsel for the Respondent-Corporation

on instructions has tendered a report which is taken on record and marked

'X' for identification. It contains certain photographs to show that the entire

demolition has been completed on 2 May 2026 and all consequential action

has already been taken by the Corporation.

2 18-WPL-16195-2026.doc

3. In view of the above, there is no necessity at this stage to pass any

further orders.

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

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

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