SUNIL SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) On 20/7/2023, noticing lack of coordination between the authorities, this Court directed to conduct a joint meeting of the concerned authorities of the State Government and Municipal Corporation so as to ensure that process of handing over and taking over the roads in Aarey Milk Colony was expedited. The Court had further observed that this meeting would also include authorities from Aarey Milk Colony.

(3.) Today, learned counsel representing Municipal Corporation as produced before us the minutes of meeting held on 25/7/2023, which are taken on record. As per the said minutes, it has been decided that a joint site visit shall be undertaken by the Executive Engineer, PWD (Special Project), Deputy Chief Engineer (Roads) WS, Deputy Secretary and Aarey Colony staff on 26/7/2023. It was further decided that the handing over/taking over process shall start immediately with the approval of the competent authority. Pursuant to the said decision, joint inspection was conducted on 26/7/2023 and the inspecting team has noticed the condition of the roads.