RAM PRALHAD KHATRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of parties taken up for final hearing.

(2.) The interpretation and scope of Section 89 of the Maharashtra Regional and Town Planning Act, 1966 (for short "M.R.T.P. Act") is subject matter of consideration in the instant writ petition.

(3.) The petitioners herein are inducted as tenants by the respondent No. 3/Municipal Council since 1988. The Municipal Council Pathri passed an order U/Sec. 89 of the M. R. T. P. Act directing summary eviction of the petitioners from the writ plots. The petitioners have assailed the same.