SUHAS SHRIDHAR SHAHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petition, the Petitioners have prayed for the following reliefs:

(2.) The Petitioners are owners of agricultural land bearing Gat No.268 admeasuring 66 Ares in Village Shirval, Taluka - Khandala, District - Satara ("the said land").

(3.) The Petitioners have challenged the letter dtd. 24/8/2018 issued by the Respondent No.4 - Assistant Director - Town Planning, Satara ("ADTP") rejecting the Petitioners' proposal for conversion of the said land from agricultural user to non-agricultural user and the letter dtd. 19/12/2018 issued by the Respondent No.3 - Additional Collector, Satara rejecting the Petitioners' applications for development of the said land. The Petitioners have further challenged Modification - M-3 of the Development Control and Promotion Regulations ("DCPR") for Satara Region issued vide Notification No.TPS-1917/1585/C.R. 150/17/UD-13 dtd. 8/1/2018 published by the Government of Maharashtra, Urban Development Department in the Schedule appended to the notification as being ultra-vires and contrary to the provisions of the Maharashtra Regional and Town Planning Act, 1966 ("the said Act") and the Rules made thereunder read with the Regional Planning Board Regulations, 1967.