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Bombay High Court rejects appeal by Sonu Sood seeking relief against BMC
A Bombay High Court Bench consisting of Justice P K Chavan rejected the application filed by Bollywood actor Sonu Sood. The actor moved to the High Court against the order of the City Civil Court at Dindoshi that refused to give him protection from a coercive action possible by the BMC ( Brihanmumbai Municipal Corporation). He was given notice under section 53 of the Maharashtra Regional and Town Planning Act (MRTP) on the grounds that the additions and alterations that were carried out by him to the property was unauthorized by the BMC and were beyond the plan that was permitted by the Municipal Corporation. In the plea, Sood stated that the notice was vague and did not contain the specifications on what developments made to the residential property were against the BMC permissions.
On the other hand, the BMC represented by Senior Advocate A Y Sakhare contended that Sonu Sood suppressed crucial facts of the case and did not come to the court with clean hands. Furthermore, it was also contended that the alterations under the guise of beautification were against the plan that was primarily approved by the BMC. Secondly, the crucial material fact that the unauthorized portions of the property were demolished twice and were also reconstructed again. In the reply to the appeal made to the High Court, it was also submitted that his application against the trial court order and the prayer for stay was just a strategy to continue his commercial hotel which has been constructed on contrary to the permitted plan and is in violation to the law.
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