LUNAWAT CONSTRUCTION COMPANY, A PARTNERSHIP FIRM REPRESENTED BY ITS PARTNER MANIKLAL PEERCHAND LUNAWAT Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) By filing Writ Petition (c) No. 96/2011 under Article 32 of the Constitution of India, the petitioner therein has challenged the constitutional validity of The Ancient Monuments And Archaeological Sites and Remains (Amendment and Validation) Act, 2010 (Annexure P- 15).

(2.) In connected writ petition and the Transferred Case, the petitioners have claimed the similar reliefs, which are claimed in the lead Writ Petition No. 96/2011.

(3.) Having heard the learned counsel for the parties and on perusal of the record of the case, we deem it just and proper to send these writ petitions and the transferred case to the High Court of Bombay for their disposal on merits in accordance with law.