CHHABILDAS Vs. THE STATE OF MAHARASHTRA & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The present case concerns a purchase notice issued under Section 49 of the Maharashtra Regional Town Planning Act, 1966 (hereinafter referred to as "the Act") and, in particular, the effect of Sub-section (7) thereof. The aforesaid Section 49 along with other relevant provisions of the Act, as they stood at the relevant time, are reproduced hereunder: <U>

(3.) On 11th February, 2002, the Development Plan of Jalgaon City was sanctioned by the State Government. The Appellant's land bearing Gut No.37/1 adm. 42-R, situated at Mauje Pimprala, was reserved for primary school and play ground.