BALAJI ASSOCIATES Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by way of special leave, was filed against the impugned final judgment and order dated 05.02.2018 in W.P. No. 5969 of 2017, passed by the High Court of Judicature at Bombay (Nagpur Bench).

(3.) The brief facts which are necessary for the disposal of this case are that the appellant is a partnership firm and its partners are the joint owners of the land in the Survey No.7 Sub-division No.2, for a land admeasuring 3H 90R.of Mouja Durgavada, Tq.Morshi, District Amravati, situated in the municipal limits of Nagar Parishad of the city of Morshi [hereinafter referred to as the "disputed land"]. The final development plan for the city of Morshi was published on 11.07.2005 which came into force from 01.09.2005. In the aforesaid plan the appellant's land was reserved for shopping centre and garden, by reservation no. 22 and 23 respectively.