MAHAVIR ENTERPRISES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE made returnable forthwith with consent.

(2.) THIS petition makes a very short grievance that the permission granted to the Petitioner Nos 1, 4, 5 and 6 to construct a building has been cancelled by Respondent No 3 without affording an opportunity of hairing. It arises out of the following facts.

(3.) ON 4th May, 1088, the permission under Section 45 of the maharastra Regional and Town Planning Act, 1966, (for short, the act) was granted in favour of Petitioners Nos. 1, 4, 5 and 6. Accordingly the construction work was started. Subsequently, on 30th january, 1989, Respondent No. 3 stayed the operation of the permission and directed the Petitioners not to construct the building in accordance with the permission already granted. It is this order which is challenged by the Petitioners in this petition.