Hazrat Raza Shah Fakir Takiya And Majid ... vs The Designated Officer And Deputy ...
2026 Latest Caselaw 5161 Bom

Bombay High Court

Hazrat Raza Shah Fakir Takiya And Majid ... vs The Designated Officer And Deputy ... on 15 May, 2026

                                                                         14-WP-6576-2026 (C).doc




                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                               WRIT PETITION NO. 6576 OF 2026

        Hazrat Raza Shah Fakir Takiya And Majid Trust                     ...Petitioner
              Versus
        The Designated Officer And Deputy Engineer
        Building Development Department Zone No.5 Pune                    ...Respondent
                                     __________

        Mr. Sachin Chavan, a/w Pranjal M. Khatavkar, for the Petitioner.
        Mr. Abhijit Kulkarni, for the Respondent - Corporation (Through V.C)
        Ms. M.S. Srivastava, AGP, for Respondent - State.

                                           __________

                                       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 to the Respondents returnable on 18 June 2026.

3. Mr. Kulkarni, learned counsel appearing for the Respondents, seeks

leave to file an Affidavit-in-Reply. The same shall be filed on or before the

next date of hearing, with an advance copy to be served upon the learned

counsel for the Petitioner.

4. Mr. Kulkarni, on instructions, submits that pursuant to the order

dated 27 April 2026 (at page 35 of the Petition), the structure, being a

cultural site, has been placed for further consideration and appropriate

14-WP-6576-2026 (C).doc

directions before the competent authority/appropriate committee. The

said process would entail to take some time.

5. Considering the above, no further coercive steps shall be taken by

the Respondent-State until the adjourned date of hearing.

6. Stand over to 18 June 2026.

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

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