KESRINATH JAGANNATH PATIL 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 petitioners are seeking the following substantive reliefs in terms of prayer clauses (a) & (b) in paragraph-19:

(3.) ON behalf of the respondent No. 4 Estate Investments Company Pvt. Ltd. an affidavit in reply dated 21st April, 2011 sworn by Director of respondent No. 4 has been filed and the execution of the Deeds of Release dated 9/3/2011 has been admitted. In paragraph-8 of the said affidavit, it is stated that by executing the said Release Deed, the respondent No.4 had conveyed the right, title and interest which the respondent No.4 had to the said property. Similarly issuance of no objection letter by the respondent No. 4 to the Collector, Thane for conversion of lands in question from agricultural user to non-agricultural user is also admitted.