TARABAI WELLINKAR CHARITABLE TRUST Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel appears for the Respondents and states that the Writ Petition could be disposed of on the pleadings laid without calling for a counter-affidavit to be filed.

(2.) Section 37A of the Maharashtra Land Revenue Code, 1966 reads as under:

(3.) Petitioner No.1-Trust executed a Leave and Licence Agreement with M/s. Sheorey Digital Systems Private Limited demising to it, as a licensee, the ground floor of a building popularly known as 'Tarabai Hall' for three years commencing from 15th July, 2019 to 14th July, 2022 with licence fee at ?4,00,000/- per month plus GST and other taxes to be borne by the licensee.