ANNAPURNA LAND DEVELOPERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent rule made returnable forthwith and the petition is taken up on board for hearing. The respective counsels for respondents waive service of Rule.

(2.) By the present Writ Petition filed under Article 226 of the Constitution of India, the petitioner is seeking the following substantive relief in terms of prayer clause (a) in paragraph-18:

(3.) The case of the petitioner can be summarized as follows: