HIREN VASANT VISARIA Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Not on board. Taken on board in pursuance of the order dtd. 13/6/2023 passed by the Hon'ble The Acting Chief Justice constituting this Special Bench, to hear the present proceedings.

(2.) The petitioners had moved Writ Petition (L) No. 15390 of 2023, which was listed before a co-ordinate Bench of this Court comprising of Mr. Justice S.B. Shukre and one of us Mr. Justice R.N. Laddha. The said petition came to be disposed of by an order dtd. 12/6/2023 with liberty to the petitioners to move the Bench which had passed the orders on the aforesaid Writ Petition and more particularly considering the earlier order dtd. 26/4/2023 passed on the present proceedings by the present Bench.

(3.) Today, the limited application as moved on behalf of the petitioners is that there are structural audit reports dtd. 17/5/2023 obtained by the petitioners from the VJTI. It is submitted that this Court while disposing of this petition by an order dtd. 11/4/2023 had directed the petitioners to place on record of the TAC, structural audit reports, the parties intend to rely, within two weeks from the date of the said order. The time limit as granted by the said order came to be extended by a further order dtd. 26/4/2023 upto 6/5/2023.