Rushikesh Prakash Lad vs The Union Of India Thr Secretary
2026 Latest Caselaw 5218 Bom

Bombay High Court

Rushikesh Prakash Lad vs The Union Of India Thr Secretary on 18 May, 2026

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION
               WRIT PETITION (L) NO.25781 OF 2025

Mr. Rushikesh Prakash Lad & Ors.                       .. Petitioners
           Vs.
The Union of India & Ors.                              .. Respondents

                                   AND
                      WRIT PETITION (L ) NO.17595 OF 2026

Prakash Maruti Lad and Anr.                            .. Petitioners.
           Vs.
The Union of India & Ors.                              .. Respondents.

Mr. Vijay Kurle with Ms. Bhagyesha Kurle, Advocates for the
Petitioners in both the above writ petitions.
Ms. Smita Thakur with Ms. Ateeba Hasan, Advocates for Respondent
nos. 1 and 2.
Mrs. Rita Joshi, AGP for Respondent No3-State in Writ Petition (L)
No.25781 of 2025.
Mrs. Usha Rahi, AGP for Respondent No.3-State in Writ Petition (L)
No.17595 of 2026.
                               CORAM : GAUTAM A. ANKHAD, J.

                                        DATE    : 18TH MAY 2026
                                                 [ VACATION COURT ]

P.C. :

1. Issue notice to the Respondents. In addition to Court's notice,

private service is also permitted.

2. By order dated 8th May 2026 in Writ Petition (L) No.25781 of

2025, the Petitioners were granted leave to bring on record notice dated

6. WPL-25781-25.doc bdpsps

4th May 2026 issued by the Western Railway for vacating the premises.

3. Today, Mr. Vijay Kurle, learned Advocate for the Petitioners

tenders the said notice and submits that the allotment made by the

Western Railway is not in accordance with Projection Affected Persons

policy. On the other hand, Ms. Smita Thakur, learned Advocate for

Respondent nos. 1 and 2 submits that there is no violation of any policies

and the Petitioners have been allotted premises at Kurla, which the

Petitioners are not ready and willing to accept.

4. In view thereof, the narrow controversy is, whether the Petitioners

can object to the alternate accommodation offered by Respondent no.4

which is approximately 12 kilometers away from their current location.

In view of this narrow controversy, prima facie I find no reason to stay

the demolition process and particularly since the eviction notice is dated

26th November 2024.

5. Affidavit in reply, if any, shall be filed on or before 22 nd June

2026.

6. List the matter on 1st July 2026.

BHARAT                                                              [ GAUTAM A. ANKHAD, J. ]
DASHARATH
PANDIT










                      6. WPL-25781-25.doc                                                            bdpsps