REGENT COMPUTRONICS PVT. LTD.

Sandesh Mahadev Lavnde Appellant

V/S

COLLECTOR Respondents

Referred Judgements :-

DIPAK KUMAR MUKHERJEE VS. KOLKATA MUNICIPAL CORPORATION AND ORS. [REFERRED TO]
K RAMADAS SHENOY VS. CHIEF OFFICERS TOWN MUNICIPAL COUNCIL UDIPI [REFERRED TO]
SHANTISTAR BUILDERS VS. NARAYAN KHIMALAL TOTAME [REFERRED TO]
PRATIBHA COOPERATIVE HOUSING SOCIETY LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
K K BHALLA VS. STATE OF M P [REFERRED TO]
SHANTI SPORTS CLUB VS. UNION OF INDIA [REFERRED TO]
PRIYANKA ESTATE INTERNATIONAL PVT LTD VS. STATE OF ASSAM [REFERRED TO]
SUPERTECH LIMITED VS. EMERALD COURT OWNER RESIDENT WELFARE ASSOCIATION [REFERRED TO]

JUDGEMENT

(1.) Rule, made returnable forthwith. Respondents waives service. By consent of the parties heard finally.

(2.) This Writ Petition is filed under Article 226 of the Constitution of India praying for the following substantive reliefs :-

(3.) The challenge in the petition stems from the alleged illegal demolition undertaken by the respondents on 9/4/2021 of structures/hutments located at the Laxman Bhandari chawl at Charkop Gaon, Kandivali West, Mumbai on the land bearing survey no. 39 admeasuring 55 Hectares and 1900 sq. meters, ("Subject Land") shown as reserved forest in the government / public records.

Click here to view full judgment.

SANDESH MAHADEV LAVNDE Vs. COLLECTOR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address