CHAGANLAL TRIKAMDAS THAKKAR (SINCE DECEASED) JAYESH CHAGANLAL THAKKAR Vs. SHREE THANA HALAI LOHANA MAHAJAN TRUST

JUDGEMENT

(1.) Not on board. Taken on board.

(2.) A praecipie was moved for seeking an urgent relief by the Digitally Shailaja signed by Shailaja S. petitioners praying therein to initiate proceedings under The Contempt of Courts Act, 1971 against respondents No.2 to 4 i.e; (a) The Deputy Commissioner, Zone-2, Thane Municipal Corporation, Chandanwadi, Panchpakhadi, (b) The Assistant Commissioner, Naupada Ward Committee, Thane Municipal corporation, Shahu Market, Gokhale Road, Naupada, and The Thane Municipal Corporation through Municipal Commissioner, Mahapalika Bhavan, Chandanwadi, Thane West, Thane for wilfully committing breach of the order dated 6th March, 2020 passed by Ad-hoc District Judge, Thane in Misc. Civil Appeal No.177 of 2018 directing the parties to maintain status-quo qua the subject structure situate in C.T.S No.272 and 273.

(3.) It is, inter alia, prayed for restraining respondents No.2 to 4 from demolishing and/or forcefully removing the petitioners from their respective tenanted premises in the suit building namely 'Halai Lohana Mahajan Trust Building' pursuant to a notice dated 10th June, 2020 under Section 268 (1) of the Maharashtra Municipal Corporation Act.