MADANLAL ZUMBERLAL NAHAR Vs. CHIEF OFFICER

JUDGEMENT

(1.) Present Writ Petitions are filed for a declaration that the reservation of the Petitioners ' land of 0.74 Hector in District Beed, Maharashtra, for a public purpose under the Maharashtra Regional and Town Planning Act, 1966 (hereinafter referred as '1966 Act ') has lapsed and that the reserved land should be declared free for development.

(2.) The Petitioners in the Writ Petitions pray for the following reliefs:-

(3.) Heard Mr. S. S. Bora for the Petitioners, Mr. A. R. Kale, AGP for the Respondent / State and Mr. G. K. Naik Thigale, for the Respondent No.1, Municipal Council, Beed.