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Bombay High Court
Vasant K. Khedekar vs Brihanmumbai Municipal Corporation on 19 May, 2026
Digitally signed
by MULEY
SHUBHAM
MULEY PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.05.19
17:01:54 1 21-22-WPL-11422-2026.doc
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.11422 OF 2026
Vasant K. Khedekar ...Petitioner
Versus
Brihanmumbai Municipal Corporation ...Respondent
AND
WRIT PETITION (L) NO. 14594 OF 2026
Jyoti Virsen Savant ...Petitioner
Versus
Brihanmumbai Municipal Corporation ...Respondent
-----------------
Mr. Yashodeep Deshmukh a/w Ameya Tawde i/by K. Amol for the
Petitioners.
Ms. Oorja Dhond i/by Komal Punjabi for Respondent Nos.1 to 3 in
WPL/14422/2026.
Ms. Oorja Dhond i/by Komal Punjabi for Respondent Nos.1 to 4 in
WPL/14594/2026.
Mr. Ranjit Bongane, Sub-Engineer (Building Proposal) 'T' Ward is present.
Mr. Vikram Somvanshi, Junior Engineer (B&F) M/West is present.
-----------------
CORAM : ADVAIT M. SETHNA AND
SANDESH D. PATIL, JJ.
DATED : 19 MAY, 2026
(VACATION COURT)
(IN CHAMBER)
P.C.:-
1. Heard learned counsel for the parties.
2. A praecipe is moved for speaking to the minutes of the order dated
15 May 2026, passed in Writ Petition (L) No.11422 of 2026 and Writ
Petition (L) No.14594 of 2026.
3. Learned counsel for the parties point out that inadvertently a
2 21-22-WPL-11422-2026.doc
common order has been passed in both the said Petitions. Accordingly and
factually a separate order needs to be passed in Writ Petition (L) No.11422
of 2026. Accordingly the same is now being passed, which would read
thus:-
1. Heard learned counsel for the parties for some time.
2. This Petition has been moved on the ground of urgency
being that the demolition of the subject structure is to take place on
12 May 2026 and on the said date the Respondent -Officers had
along with their staff has arrived in the Petitioner's premises. In this
backdrop, we heard the submissions of the learned counsel for the
parties. On a specific query raised by this Court as to whether an
application for regularization of the subject structure was made, Mr.
Deshmukh has submitted that it was done on such application for
regularization was made on 30 October 2025. He has drawn the
Court's attention to a letter dated 11 November 2025 to support
such submission.
3. On the other hand Ms. Dhond, learned counsel for
Respondent-Corporation would on instructions of Mr. Bongane has
submitted that the proposal for regularization was submitted to the
Corporation only on 12 May 2026 i.e. the date when the said
demolition was to take place.
4. Considering the above, in the fitness of things, we direct the
3 21-22-WPL-11422-2026.doc
Corporation and particularly the instructing officer to file an
affidavit clarifying this position with regard to the application for
regularization, the date on which it was made and the status
thereof. Let this be done within a period of one week.
5. Place the proceedings for further consideration on 25 May
2026, considering the extreme urgency involved.
4. As far as order in Writ Petition (L) No.14594 of 2026 is concerned,
the learned counsel for the parties point out an inadvertent error in
paragraph 2, line 4 of the said order. Accordingly, the word "not" in line 4
would stand deleted and it would read as " ....such application for
regularization was of the said structure.....".
5. Let the corrections to be carried out in the said order dated 15 May
2026 in respect of both the Petitions i.e. Writ Petition (L) No.11422 of 2026
and Writ Petition (L) No.14594 of 2026 and a copy of the corrected order
be made available to the parties.
[SANDESH D. PATIL, J.] [ADVAIT M. SETHNA, J.]
