ANIL DATTATRAYA GIRME Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) Petitioners have filed this writ petition under Article 226 of the Constitution of India for quashing and setting aside the second revised development plan of respondent No. 2 - Municipal Council, Kopargaon, sanctioned on 28.12.2012, to the extent of lands bearing Survey Nos. 103 and 104 belonging to them and for declaration that they are entitled to develop the said lands.

(3.) The facts giving rise to the present petition in nutshell, are as under :