- (1.) Leave granted.
(2.) These appeals are directed against the interim order passed by the High Court of Judicature at Bombay in Criminal Writ Petition No. 681 of 2011, dated 16th August, 2011 and 9th September, 2011.
(3.) Tenant's Writ Petition before the High Court: The High Court while entertaining the Writ Petition, by way of an interim order has permitted the tenant to make an application before the Municipal Corporation of Greater Bombay (respondent no.3-herein) for regularization of the unauthorized construction alleged to have been carried out by the respondent/ tenant and further has directed that the prosecution proceedings initiated by the landlord against the respondent/ tenant for having made the unauthorized construction, be stayed, till further orders. Being aggrieved by this portion of the order passed by the learned Judge, the appellant is before us in these civil appeals.;