SUSHIL KAMALNAYAN BHARUKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants herein were the writ petitioners in W.P. No.3872/2022 filed before Aurangabad Bench of the High Court of Judicature at Bombay, assailing the cancellation of the auction of Plot No.P-4/2 admeasuring 4800 square meters situated at Chikhalthana Industrial Area at Aurangabad which auction was conducted by the respondent - Maharashtra Industrial Development Corporation Limited ("MIDC", for the sake of convenience). The said writ petition was heard along with W.P. No.1324/2023 filed by the respondent-Pratik Group. By the impugned order dtd. 9/8/2023, the Aurangabad Bench of the Bombay High Court observed as under:

(3.) Being aggrieved, the appellants/writ petitioners in W.P. No.3872/2022 are before this Court.