TADESHWAR WADI CO-OPERATIVE HOUSING SOCIETY LTD Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2013-2-23
HIGH COURT OF BOMBAY
Decided on
February 08,2013
Tadeshwar Wadi Co-Operative Housing Society Ltd
Appellant
VERSUS
STATE OF MAHARASHTRA,MUNICIPAL CORPORATION OF GREATER MUMBAI,Municipal Commissioner Municipal Corporation Of Greater Mumbai,Assistant Municipal Commissioner (Ward Officer), G-North Ward, Dadar (W) Municipal Corporation Of Greater Mumbai Mumbai,Assistant Engineer Building And Factory Department G-North Ward, Municipal Corporation,Dy.Commissioner Of Police (Zone V) Worli Police Station,Senior Inspector Of Police Mahim Police Station, Mahim (W) Mumbai,Chief Fire Officer Fire Brigade Department Municipal Office, E-Ward, Byculla,United Shelters Pvtd. Ltd. 1404, Arcadia, Ncpa Marg, Nariman Point,Polamma Timmappa A1, F.P. No.425, Tps Iii, The Tadeshwar Wadi Chs Ltd,Mallikarjun S. Bedar C-5, Fp No.425 Tps Iii, The Tadeshwar Wadi Chs Ltd,Malamma Daniel Devral,Ramesh D. Devral D2, F.P. No.425, Tps Iii The Tadeshwar Wadi Chs Ltd,Suresh D. Devral,Chandra Belly C16, F.P. No.425, Tps Iii The Tadeshwar Wadi Chs Ltd,Vijaylaxmi Saudanoor C18, F.P. No.425, Tps Iii The Tadeshwar Wadi Chs Ltd,Emanuel Goshi C20, F.P. No.425, Tps Iii The Tadeshwar Wadi Chs Ltd
Respondents
JUDGEMENT
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(1.) Heard Counsel for the parties.
(2.) Rule. Rule made returnable forthwith, by consent. Respondents waive notice through their respective Counsel.
(3.) This petition under Article 226 of the Constitution of India, in substance, is for issuance of directions to the officials of the Corporation to take follow-up action on the basis of notices issued u/s 354 of the Mumbai Municipal Corporation Act, 1888 (for short, hereinafter referred to as the 'said Act') and to facilitate the officials of the Corporation to do so, the police authorities be directed to provide necessary logistical support.;
(2.) Rule. Rule made returnable forthwith, by consent. Respondents waive notice through their respective Counsel.
(3.) This petition under Article 226 of the Constitution of India, in substance, is for issuance of directions to the officials of the Corporation to take follow-up action on the basis of notices issued u/s 354 of the Mumbai Municipal Corporation Act, 1888 (for short, hereinafter referred to as the 'said Act') and to facilitate the officials of the Corporation to do so, the police authorities be directed to provide necessary logistical support.;
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