- (1.) Taken on board.
(2.) This petition is directed against order dated 26.9.2013 by which the Division Bench of the Bombay High Court refused to nullify the decision taken by Municipal Corporation of Greater Mumbai (for short, 'the Corporation') not to approve the amended plans submitted on behalf of the petitioners and its members - co-operative housing societies.
(3.) By detailed order dated 27.2.2013, this Court dismissed Civil Appeal Nos.7934-38 of 2012 Esha Ekta Apartments Co-operative Housing Society Limited and others v. Municipal Corporation of Mumbai and others filed against the order of the learned Single Judge of the Bombay High Court, who refused to interfere with the discretion exercised by the trial Court not to restrain the Corporation from demolishing unauthorized and illegal constructions made on the buildings in Campa Cola compound.;