Narendra Chhatra Bhuj Bhanushali vs Municipal Corporation Of Greater ...
2026 Latest Caselaw 5089 Bom

Bombay High Court

Narendra Chhatra Bhuj Bhanushali vs Municipal Corporation Of Greater ... on 14 May, 2026

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          signed by                                                        5-WPL-17225-2026.doc
          RUPALI
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.14
          15:13:19        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          +0530

                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            WRIT PETITION (LODGING) NO. 17225 OF 2026


                  Narendra Chhatra Bhuj Bhanushali                            ...Petitioner
                       Versus
                  The Municipal Corporation of Greater Mumbai                 ...Respondent


                  Mr. Kirti Munshi, Senior Counsel a/w Mr. Zubin Morris, Mr. Nirav
                  Shah & Ms. Niharika Singh a/w Ms. Richika Kadam i/b Little & Co.
                  for the Petitioner.

                  Ms. Smita Tondwalkar for the Respondent Nos.1 to 4 - BMC.

                  Mr. Khirish Limje, Sub-Engineer (B & F) P/S ward, BMC, present.

                  Mr. Vikramjit Garewal a/w Mr. Vijay Singh, Mr. Avinashh Hassija i/b
                  Anisha Singh Sharma for the Respondent No.5.

                  Mr. Bhavin Shah a/w Mr. Dhawal Ved i/b Dhawal Ved for the
                  Respondent Nos.6 to 8.


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

DATE : 14th MAY, 2026 (VACATION COURT)

P.C. :

1. Heard learned Counsel for the parties.

5-WPL-17225-2026.doc

2. This petition has been moved on the ground of extreme

urgency. According to the Petitioner, he is under a threat of eviction

from the said premises pursuant to the Notice dated 2 nd May, 2026

(Exhibit - N to the petition).

3. In this background, we have heard the learned Senior

Counsel Mr.Kirti Munshi for the Petitioner, Ms. Smita Tondwalkar for

the Respondent Nos.1 to 4 - BMC, Mr. Vikramjit Garewal for the

Respondent No.5 and Mr. Bhavin Shah for the Respondent Nos.6 to

8.

4. Learned Counsel Ms. Smita Tondwalkar for the

Respondent Nos.1 to 4 - BMC states that the Notice under Section

354 of the Act has not yet been issued. Accordingly, there appears to

be no urgency and/or an apprehension of eviction at this stage.

5. Place the matter in due course. Liberty to move in case of

urgency.

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