JAYANTILAL HIMMATLAL OSWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner is the owner of land more particularly set out / described hereinafter. Respondent No.1 is the State of Maharashtra, Respondent No.2 is the Director of Town Planning Authority and Respondent No. 3 is the Lonavala Municipal Council.

(2.) The Petitioner has fled the above Writ Petition inter alia seeking the following reliefs :

(3.) The facts and circumstances giving rise to the present petition are in brief set out hereunder :