Dilip Jairamdas Chainani vs Ulhasnagar Municipal Corporation
2026 Latest Caselaw 5151 Bom

Bombay High Court

Dilip Jairamdas Chainani vs Ulhasnagar Municipal Corporation on 15 May, 2026

           Digitally signed
           by MULEY
          SHUBHAM
MULEY     PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.05.15
           21:59:50
           +0530                                             1             16-WP-6621-2026.doc


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION
                                              WRIT PETITION NO.6621 OF 2026

                    Dilip Jairamdas Chainani                                        ...Petitioner
                           Versus
                    Ulhasnagar Municipal Corporation                                ...Respondent

                                              -----------------
                    Mr. Amit Singh a/w Hitesh Phulwani and Aayush Gangwani for the
                    Petitioner.
                                              -----------------

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

DATED : 15 MAY, 2026 (VACATION COURT)

P.C.:-

1. Heard learned counsel for the parties. Issue Notice, returnable on 9

June 2026.

2. The Petition has been moved on the ground of extreme urgency being

that there is a Notice issued by the Respondent-Ulhasnagar Municipal

Corporation dated 7 May 2026, in which it is stated that the subject

structure would be demolished by 12 May 2026.

3. The learned counsel for the Petitioner, on instructions, states that the

said demolition is yet to be carried out. On a query from the Court, he has

pointed out an order dated 23 March 2026, vide which the application for

regularization of the said structure was made by the Petitioner. However,

the same has been rejected vide the said order which is challenged and is

2 16-WP-6621-2026.doc

pending before the appropriate authority. There is no stay on such order as

clarified by the learned counsel for the Petitioner, on instructions.

4. In the above circumstances, stand over to 9 June 2026.

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

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