AKASH GYANCHAND BORA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) Shri Bute, learned counsel for the respondent No.3 concedes that within the stipulated period of two years from the date of receipt of notice, Municipal Council, Mul has not forwarded the proposal for acquisition of the subject land and thus, there is no step which has been taken in the eye of law for acquisition of the subject property which has been reserved for the purpose of commercial complex vide reservation No. 40 and for the purpose of fire brigade vide reservation No.41, as per the revised Development Plan of Mul published on 5/12/2001 and which came into force w.e.f. 15/12/2001.

(3.) The subject land is owned and possessed by the petitioner, as submitted by the petitioner and which is not disputed by the main contesting party i.e. respondent No.3. This land bears Survey No.184, area and is admeasuring 01H 35R. of Mouja Mul, Tq. Mul, District Chandrapur.