MADHAVRAO BHAGWATRAO RAJEBAHADUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) The learned counsel for the Petitioners, on instructions of the Petitioners seeks liberty to delete the names of Respondent Nos. 4 and 5 from the cause title of the petition. Leave to amend is granted. Amendment to be carried out within four days from today. Reverification is dispensed with.

(3.) By this petition filed under Article 226 of the Constitution of India, the Petitioners seek writ of mandamus for a direction to delete and dereserve the lands of the Petitioners bearing Survey No. 237/1 and land measuring about 892 sq.mtrs. out of Survey No. 230/1 situated at Malegaon, within the limits of Municipal Corporation which is referred under Reservation bearing No. 60 of the Final Development Plan duly published by the said Municipal Corporation.