REGENT COMPUTRONICS PVT. LTD.

Gopalkrushna Deosthan Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF GREATER BOMBAY VS. HAKIMWADI TENANTS ASSOCIATION [REFERRED TO]
GIRNAR TRADERS VS. STATE OF MAHARASHTRA [REFERRED TO]
GIRNAR TRADERS VS. STATE OF MAHARASHTRA [REFERRED TO]
SATISH SOMA BHOLE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHRIRAMPUR MUNICIPAL COUNCIL VS. SATYABHAMABAI BHIMAJI DAWKHER [REFERRED TO]
GUPTA LOOM INDUSTRIES AND ORS. VS. THE STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
CHHABILDAS VS. THE STATE OF MAHARASHTRA & ORS. [REFERRED TO]
MARIYAM BEGUM ABDUL JALIL KHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMAKANT VASUDEO PAI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This petition has arisen on failure of the respondent No. 2-Nagpur Municipal Corporation (NMC) to take steps for acquisition of the land of the petitioner-Trust, on receipt of purchase notice under Sec. 127 of the Maharashtra Regional and Town Planning Act, 1966 (for short the "Act of 1966"), issued by the petitioner-Trust.

(2.) The brief facts emerge from the present petition, are as under:

(3.) In the final development plan for the city of Nagpur which was made applicable w.e.f. January-2001, the land admeasuring 1.9912 HR out of the aforesaid petitioner's total land, was shown as reserved for various public purposes.

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GOPALKRUSHNA DEOSTHAN Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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