(1.) The present Writ Petition is fled under Article 226 of the Constitution of India. It raises distinct issues pertaining to the development of a large complex on the Andheri-Kurla Road (Sir Mathuradas Vasanj0ci Road) in Andheri (East), Mumbai 400 093.
(2.) The circumstances in which this Petition came to be fled, listed and fnally disposed of require some mention at the forefront.
(3.) The same Petitioners has earlier fled Writ Petition No. 1502 of 2013. This was listed on 16th July 2019 along with two Notices of Motion for interim reliefs before the Division Bench of which one of us (SC Dharmadhikari J) was a member. The matter was argued for some time, after which Mr Sanglikar, learned counsel for the Petitioners, said that his clients desired to challenge a recent order of 29th June 2019 passed by the Municipal Commissioner of the Mumbai Municipal Corporation. The Court suggested that a further amendment would only complicate the issue and would burden the record. The Court therefore allowed the Petition to be withdrawn with liberty to fle a fresh Petition challenging the 29th June 2019 order. There was a previous order of 26th June 2013 and a further order of 70cth January 2016. We allowed those orders to continue for a period of four weeks and kept all contentions open. The Petitioners then fled the present Petition.