CITY AND INDUSTRIAL DEVELOPMENT CORPORATION LTD Vs. SATE OF MAHARASHTRA THROUGH THE MINISTRY OF REVENUE AND FOREST

JUDGEMENT

(1.) RULE. Respondents waive service. Rule returnable forthwith.

(2.) THIS writ petition under Articles 226 and 227 of the Constitution of India is directed against the order passed by the Minister for Revenue, Government of Maharashtra dated 5th June, 2009, a copy of which is annexed at Annexure-D to the petition.

(3.) THAT order came to be passed on a Revision Application which was filed by the contesting respondents nos. 4 to 7 to this petition.