ABHAY BHATWADEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Interim Application, the Applicants seek the following reliefs :-

(2.) Ms. Sneha Prabhu appearing on behalf of the Applicants submitted that the present Interim Application was necessitated on account of the fact that by an order dated 24 th October 2016 this Court had inter alia directed as follows :-

(3.) Ms. Sneha Prabhu at the outset submits that she is not pressing prayer clause (b) of the Interim Application, however she is confining her prayers to only prayer clause (a). She further clarifies that the Applicants do not wish to, at this stage, sell the said premises in question, but only seek to give the same on a leave and licence basis. She points out from the averments made in the Interim Application that the Applicants are bona fide purchases for valuable consideration, who however cannot put to effective use of the said premises for the purposes for which they were bought. She therefore submits that the Applicants are desirous of giving the same on a leave and licence basis, so as to generate some income for the Applicants.