KHANDWALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 24/4/2023, we passed the following order:

(2.) Ms Vhatkar now tenders an Affidavit dtd. 7/6/2023. The Affidavit says that after several attempts police protection was ultimately provided and both tempos were demolished. The Affidavit has the necessary documents attach to it. The Affidavit is to be filed in the Registry. A copy is to be given to the Advocates for the Petitioners if not already done.

(3.) Ms Vhatkar also states on instructions that a complete Occupancy Certificate has been granted in respect of the rehab building. As such no further orders are required in the Writ Petition. It is disposed of accordingly.