NATIONAL STANDARD (INDIA) LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD .

(2.) RULE . Rule made returnable forthwith and heard finally by consent of the parties.

(3.) THE Respondent MIDC is set up as a Special Planning Authority for notified areas as defined under sub section (1A) of Section 40 of Maharashtra Regional and Town Planning Act, 1966 (MRTP Act). Respondent no.1- State has formulated Information Technology policy for promoting development of information technology parks in the State of Maharashtra. Certain areas have been demarcated as notified areas for the purpose of development of information technology park.