SHIRDI NAGAR PANCHAYAT Vs. KISHOR SHARAD BORAWAKE

JUDGEMENT

(1.) Leave granted.

(2.) The present set of appeals challenge the common judgment and order passed by the Division Bench of the High Court of Bombay at Aurangabad, dtd. 4/7/2019, thereby partly allowing the petition filed by the respondents/landowners challenging the notification dtd. 18/8/2004, whereby respondents'/landowners' land was converted to 'residential/commercial zone' from 'no development/green zone', subject to appellant's receiving 10% as 'amenity space' and 10% as 'open space' of the total land area.

(3.) The appellant in both appeals is Shirdi Nagar Panchayat (hereinafter referred to as "the Municipal Council"). Respondent Nos. 1 and 2 in the appeal arising out of SLP (C) No. 19401 of 2019 are the original landowners (hereinafter referred to as "the landowners") and respondents in the appeal arising out of SLP(C) No. 19730 of 2019 are the plot holders/subsequent purchasers (hereinafter referred to as "the plot holders").