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Judgment
Heard Mr. J. Godinho, learned Counsel appearing for the petitioners, and Mr. S. D. Lotlikar, learned Advocate General appearing for the respondents No.1, 3 to 6.
Rule. Learned Counsel appearing for the respondents waive service. Heard forthwith, with the consent of the learned Counsel.
We are inclined to dispose of the present writ petition, based on the orders passed in similarly placed writ petitions, namely writ petitions No.194, 195, 196, 197 of 2017, protecting the residential house of the petitioner by keeping the subject demolition order in abeyance for a period of four weeks from today, so as to enable the petitioner to move the competent forum or in pending proceedings to get an appropriate relief in connection with the subjectstructure, in accordance with law. It is, however, made clear that if no reliefs are obtained within the said period, the subject-demolition order would automatically be in operation. All contentions of both the parties, on merits, are left open.
Rule is disposed of in the above terms.