Sindhi Immigrants Co-Op Housing ... vs Brihanmumbai Municipal Corporation
2026 Latest Caselaw 5158 Bom

Bombay High Court

Sindhi Immigrants Co-Op Housing ... vs Brihanmumbai Municipal Corporation on 15 May, 2026

                                                             Digitally signed
                                                             by PALLAVI
                                                             MAHENDRA
                                                  PALLAVI    WARGAONKAR
                                                  MAHENDRA
                                                  WARGAONKAR Date:
                                                             2026.05.15
                                                             20:33:20
                                                             +0530
                                                                                                      26-WP(L)-17092-2026.doc




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                  ORDINARY ORIGINAL CIVIL JURISDICTION

                                       WRIT PETITION (L) NO.17092 OF 2026

                   Sindhi Immigrants Housing Society                                            ...Petitioner.

                           Versus

                   Brinhanmumbai Municipal Corporation & Ors.                                           ...Respondents.

                                                                         __________

                   Mr Yashodeep Deshmukh, Advocate a/w Mr Amol Kamble and Mr
                   Ameya Tawde for the Petitioner.

                   Oorja Dhond i/by Komal R Punjabi for Respondent Nos.1 to 4, BMC.

                   Mr Vikram Somvanshi, Jr Engineer (B&F), M/West and Mr Pankaj
                   Meher, Sub-Engg (Bldg Proposal) E.S. present.

                                                                         __________

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

                                                           DATE                 :   15 MAY 2026
                                                                                    (VACATION COURT)

                   P.C.:

1. Heard learned Counsel for the parties.

2. Issue notice returnable on 15.06.2026. Ms Oorja Dhond waives

service on behalf of the Respondent Nos.1 to 4.

3. The learned Counsel for the Corporation, on instructions of the

Officer present in the Court submits that a Speaking Order u/s 55 of the

26-WP(L)-17092-2026.doc

Maharashtra Regional and Town Planning Act, 1966 ("MRTP Act" for

short) will be passed in a due course.

4. In view thereof, there does not seem to be any urgency in the relief

sought at this stage.

5. Stand over to 15.06.2026.

6. Let an Affidavit-in-Reply on behalf of the Corporation be filed on

or before the adjourned date of hearing, with an advance copy to the

learned Counsel for the Petitioner.

7. In case of any urgency liberty to move.

8. All parties to act on an authenticated copy of this order.

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