LAWS(BOM)-2022-9-249

ASHWINI Vs. STATE OF MAHARASHTRA

Decided On September 05, 2022
ASHWINI Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With consent of the parties heard finally.

(2.) By this Petition the Petitioners are challenging the communication dtd. 4/7/2022, issued by Respondent No.1 / State of Maharashtra, whereby the State was pleased to exercise powers under Sec. 12 of the Maharashtra District Planning Committee (Constitution and Functions) Act, 1998 (hereinafter referred to as '1998 Act') and stayed the administrative approval granted from 1/4/2022 to all the development schemes / works by the District Planning Committees constituted under the 1998 Act, throughout the State of Maharashtra.

(3.) The Petitioners prayed that the administrative sanction granted by the Collector, Beed on 28/6/2022, for all the works approved by the District Planning Committee constituted under the said Act of 1998 should be undertaken.