PRAKASH R GUPTA Vs. LONAVALA MUNICIPAL COUNCIL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal has been filed against the impugned judgment of the Division Bench of the High Court, dated 9th November, 2001. The detailed facts are given in the impugned judgment of the High Court and it is not necessary for us to repeat the same here except where necessary for deciding the appeal.

(3.) The appellant is the owner of the land in dispute. His land was reserved under a development plan for a certain college but that college got disaffiliated. Thereafter, a minor modification under section 37 of the Maharashtra Regional and Town Planning Act, 1966 (in short, 'the Act') was issued and it was said to be allotted to the present respondent No. 3.