RUNWAL ERECTOR PVT. LTD. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner seeks leave to carry out amendment to the Petition to challenge the subsequent order dated 8th / 9th January, 2020 passed by the Collector and Competent Authority. Leave is granted. Amendment shall be carried out forthwith.

(2.) Rule. Rule made returnable forthwith. Heard by consent.

(3.) The present Writ Petition is filed under Article 226 of the Constitution of India seeking direction against Respondent No.1 - State to forthwith consider and decide the application preferred by the present Petitioner dated 3rd February, 2016 for grant of extension of the exemption order dated 20th January, 2005 passed under Section 20 (1) (a) of the Urban Land (Ceiling and Regulation) Act , 1976 (for short " ULC Act "). The Petition also challenges the order dated 17th November, 2018 passed by the Respondent No.4 imposing the condition of getting extension of the exemption order for the purpose of granting sanction to the development proposal submitted by the Petitioner dated 31st October, 2018.