SHRIRAMPUR MUNICIPAL COUNCIL Vs. SATYABHAMABAI BHIMAJI DAWKHER

JUDGEMENT

(1.) Leave granted.

(2.) The question which arises for consideration in these appeals is whether reservation of the parcels of land owned by the respondents in the Regional plans/Development plans prepared under the Maharashtra Regional and Town Planning Act, 1966 (for short, 'the 1966 Act') will be deemed to have lapsed because the same were not acquired or no steps were commenced in that respect within six months of the service of notice under Section 127 of that Act.

(3.) For the sake of convenience, we shall first notice the facts from the record of the appeal arising out of SLP(C) No. 9934/2009.