MANOJ MURLIMANOHAR KHANDELWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of parties, taken up for hearing forthwith.

(2.) Ms Jaipurkar, learned Assistant Government Pleader, waives service for Respondents No.1 and 2. Relevant Facts of the Case:

(3.) Revised Development Plan of Daryapur City, came into force on 29/4/2013, wherein Survey No.106/2 of Village Daryapur, area Admeasuring 0.55 H.R. was reserved for Primary School and Play ground, vide reservation No.16 and area admeasuring 0.30 H.R. was reserved for Hospital and Maternity Home, vide Reservation No.17. Petitioners are owner of 0.20 H.R. of land Survey No.106/2 (said land for short).