Dudham Harishchandra Bhaguji And Ors vs Deputy Collector Special Cell Sra And ...
2026 Latest Caselaw 5143 Bom

Bombay High Court

Dudham Harishchandra Bhaguji And Ors vs Deputy Collector Special Cell Sra And ... on 15 May, 2026

           Digitally
              Digitally
           signed   by signed
              by MULEY
           MULEY
              SHUBHAM
  MULEY
MULEY
SHUBHAM
       2026:BHC-AS:22566
           SHUBHAM
              PRAVINRAO
  SHUBHAM PRAVINRAO
              Date:
  PRAVINRAODate:
PRAVINRAO     2026.05.15
           2026.05.15
              19:35:08
           19:35:47
              +0530
           +0530
                                                                        1                   5-WP-6555-2026.doc


                                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          CIVIL APPELLATE JURISDICTION
                                                         WRIT PETITION NO. 6555 OF 2026

                                Dudham Harishchandra Bhaguji & Ors.                             ...Petitioners
                                     Versus
                                Deputy Collector Special Cell SRA & Ors.                        ...Respondents

                                                               -----------------
                                Ms. Sanjana Badsiwal a/w Sunil Badsiwal i/by Legal Pyramids for the
                                Petitioners.
                                Ms. Aarushi Yadav i/by Ravleen S. for Respondent No.1.
                                Mr. S. D. Dumbre for Respondent No.2.
                                Mr. Kirti Munshi, Senior Advocate i/by Mayur Thorat for Respondent No.3.
                                                               -----------------

                                                                            CORAM :   ADVAIT M. SETHNA, J.

DATED : 15 MAY, 2026 (VACATION COURT)

P.C.:-

1. Heard learned counsel for the parties. At the very outset, the learned

counsel for the Respondents including Mr. Munshi, learned senior counsel

for Respondent No.3 would submit that the Petitioner has an alternate and

efficacious remedy before the Apex Grievance Redressal Committee. The

same for the reasons best known to the Petitioner is not exhausted. We find

prima facie merit in this submission. Mr. Munshi on instructions would

submit that as per the Petitioner's own documents, the said premises are

also sold and not just that but the Petitioner has also applied for the

regularization of the said sold premises.

2. Be that as it may. This Court is not delving into these aspects of the

matter. The Appeal would be filed by the Petitioner before the AGRC within

2 5-WP-6555-2026.doc

a period of two weeks from today. The AGRC would endeavour to hear and

decide the Appeal expeditiously.

3. It is made clear that all contentions of the parties are expressly kept

open including the issue of maintainability and limitation which would be

decided by the AGRC on its own merits and in accordance with law. Mr.

Munshi has submitted that the conduct of the Petitioner is not bonafide

which will also be examined by the AGRC on its own merits and in

accordance with law.

4. With the above observations, the Petition is disposed of.

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

[ADVAIT M. SETHNA, J.]