UNION OF INDIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Writ Petition (L) No.3523 of 2020 (hereafter WP-I, for short) and Writ Petition (L) No.5983 of 2020 (hereafter WP- II, for short) are at the instance of the Union of India (hereafter "the UoI", for short).

(2.) WP-I, presented on September 22, 2020, registers challenge to 2 (two) orders at the instance of the UoI, viz. (i) an order dated May 21, 2015 passed by the Divisional Commissioner, Konkan Division and (ii) an order dated November 1, 2018 passed by the Hon'ble Revenue Minister.

(3.) In WP-II, which was presented on November 6, 2020, not only the aforesaid 2 (two) orders are under challenge (marked Ext. N and Ext. R) but a third order is also challenged, viz., an order dated October 1, 2020 (Ext. X) passed by the Collector, Mumbai Suburban District (hereafter 'the Collector", for short).