Sushil Chhedalal Agrawal vs State Of Maharashtra Th. Gov. Pleader
2026 Latest Caselaw 5229 Bom

Bombay High Court

Sushil Chhedalal Agrawal vs State Of Maharashtra Th. Gov. Pleader 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. 17613 OF 2026


                      Sushil Chhedalal Agrawal                                             .. Petitioner

                                      Vs.

                      State of Maharashra and Ors.                                         .. Respondents


                      Mr. Sagar P. Batavia, Advocate for the Petitioner.

                      Mr. Nishigandh Patil, AGP for the Respondents-State.

                      Ms. Lakshmi Murali, Advocate for Respondent no.3-Society.

                      Ms. Shilpa S. Jadhav, Advocate for Respondent no.4.


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

                                                              DATE         : 18TH MAY 2026
                                                                            [ VACATION COURT ]

                      P.C. :

1. Mr. Sagar Batavia, learned Advocate for the Petitioner submits

that the Petitioner is entitled to separate Permanent Alternate

Accommodation Agreements ("PAAA") for commercial unit as well as

for residential unit. He further submits that the PAAA for commercial

unit has been executed and the Respondents are refusing to execute

7 WPL-17613-26.doc bdpsps

PAAA for residential unit.

2. An objection has been raised by Ms. Lakshmi Murali, learned

Advocate for Respondent no.3-Society to the Petition, who submits that

the subject premises are a single unit, which were used for both

commercial and residential activities. In view of the above objection, it

will be necessary for the Respondents to file reply. Let the reply be filed

within a period of two weeks from today.

3. List the matter on 17th June, 2026.

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

7 WPL-17613-26.doc bdpsps