Shri. Prakash S/O. Purushottam ... vs Nagpur Municipal Corporation, Thr. ...
2026 Latest Caselaw 5336 Bom

Bombay High Court

Shri. Prakash S/O. Purushottam ... vs Nagpur Municipal Corporation, Thr. ... on 20 May, 2026

wp 4281.26 shri Prakash P. Kedarpawar vs. N.M.C., Nagpur.odt                     1/2



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR.

                         WRIT PETITION No.4281 OF 2026
 (Shri Prakash s/o. Purushottam Kedarpawar Vs. Nagpur Municipal Corporation, through
                          its Commissioner, Nagpur and others)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.

                  Mr. A.A. Potnis, Advocate for Petitioner.

                  CORAM :         NANDESH S. DESHPANDE, J.

DATE : 20th MAY, 2026.

1. Heard Mr. A.A. Potnis, learned counsel for the petitioner.

2. The notice impugned is dated 19.05.2026, which intimates the petitioner that the action of demolition may be carried out on 21.05.2026. As submitted by the learned counsel for the petitioner and as also can be seen from the record there is a civil suit pending which is initiated by the present petitioner and an application for temporary injunction along with an application for status-quo is also filed.

3. In the said matter which is registered as Regular Civil Suit No.433/2026 notices are issued on 05.05.2026. It is worthy to mention here that I have perused the plaint of the said civil suit in which notice dated 05.05.2025 issued under Section 53 of the Maharashtra Regional and Town Planning Act, 1966 is challenged. It seems prima facie that the letter/ communication dated 19.05.2026 which is impugned in the petition is a squeal to the notice under Section 53 dated 05.05.2025. The said notice is already challenged in the civil wp 4281.26 shri Prakash P. Kedarpawar vs. N.M.C., Nagpur.odt 2/2

suit as stated supra.

4. In that view of the matter, learned counsel for the petitioner prays for an ad-interim relief.

5. At this stage, issue notice to the respondents, returnable on 22.5.2026.

6. It is, however, made clear that the petitioner is at liberty to pursue the application for temporary injunction and/or status-quo pending in the civil suit as and if advised.

7. Steno copy of this order be furnished to the learned counsel appearing for the parties.

(NANDESH S. DESHPANDE, J.)

Wadode

Signed by: Mr. Devendra Wadode Designation: PS To Honourable Judge Date: 20/05/2026 14:49:15