YESHWANTH SHENOY Vs. APPELLATE COMMITTEE

JUDGEMENT

(1.) We had by our orders dated 10th August 2016 and 8th September 2016 directed the Municipal Corporation to demolish the 4th, 5th and 6th floors along with water tanks on the terrace of the building known as "Sunita". An affidavit in reply has been filed by one Laxmikant Kolekar on behalf of the Corporation. The said affidavit is filed for the purpose of pointing out the compliance of our earlier orders. In the said affidavit in reply it is stated that the Corporation has demolished the 5th and 6th floors completely along with water tanks on terrace. So far as Wing "A" is concerned, the demolition will be completed within next seven days. The statements in the said affidavit in reply are accepted. We hope that within next ten days the directions are complied with. Apology tendered in the affidavit in reply is accepted.

(2.) Pursuant to our directions given on the last date, a study report enumerating guidelines which are to be followed while doing aeronotical study by concerned Communication and Navigation System (CNS) is tendered. The same is taken on record. Copy of this report be supplied to the petitioner and to the learned Senior Counsel appearing for Mumbai International Airport Ltd. (MIAL).

(3.) Since the copy of reply has been served on the petitioner and other respondents today, we propose to keep this matter on 4th May 2017 on supplementary board so that further directions can be given to Airport Authority and Director General of Civil Aviation (DGCA).