VARDHMAN DEVELOPERS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE . Respective counsel waive service of rule.

(2.) IN the facts and circumstances of the case, the matter is taken up for final hearing.

(3.) IT is the petitioner's case that part of the above land is reserved for municipal primary school as per the Development Plan. However, some portion of the land was encroached upon by slum dwellers. The other land is occupied by 54 municipal tenants. In view of the above situation, the development agreement has been entered into between respondent No.5 -society and the petitioner -developer, and the Municipal Corporation has also agreed to the arrangement under which -