Rashida Mashkoor Ali Syed vs Mumbai Building Repairs And ...
2026 Latest Caselaw 5228 Bom

Citation : 2026 Latest Caselaw 5228 Bom
Judgement Date : 18 May, 2026

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Bombay High Court

Rashida Mashkoor Ali Syed vs Mumbai Building Repairs And ... on 18 May, 2026

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BHARAT
DASHARATH
PANDIT
                                ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
BHARAT
DASHARATH
PANDIT
Date: 2026.05.18
20:49:46 +0530
                                           WRIT PETITION (L) NO. 17312 OF 2026


                      Rashida Mashkoor Ali Syed                                            .. Petitioner

                                      Vs.

                      Mumbai Building Repairs and
                      Reconstruction Board (MBRRB)
                      MHADA & Ors.                                                         .. Respondents


                      Ms. Syed Shabana M. Ali, Advocate for the Petitioner.

                      Ms. Yashashree Raut h/f Mrs. Manisha Jagtap, Advocates for
                      Respondent nos. 1 and 2-MHADA.

                      Mr. Suraj Gupte, AGP for Respondent nos. 3 and 4.


                                                              CORAM : GAUTAM A. ANKHAD &
                                                                      SANDESH D. PATIL, JJ.

                                                              DATE         : 18TH MAY 2026
                                                                           [ VACATION COURT ]

                      P.C. :

1. Ms. Yashashree Raut, learned Advocate appearing for Respondent

nos. 1 and 2 submits that a hearing has been fixed on 25 th May 2026 at

11.00 A.M. to consider the very issue which is raised in this Petition and

the Petitioner can appear before the Authority on the said date.

6 WPL-17312-26.doc bdpsps

2. In view of the above submission, Respondent nos. 1 and 2-Authority

shall consider the submissions of the Petitioner including the written

submissions, if any, and pass a reasoned order within 4 weeks of the

conclusion of the hearing. The petitioner is at liberty to raise all issues

and contentions before the Authority.

3. List the matter on 20th July 2026 under the caption 'Directions'.

[ SANDESH D. PATIL, J.] [GAUTAM A. ANKHAD, J.]