VINAYAK BUILDERS AND DEVELOPERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Upon failure of the respondent authorities to acquire petitioner's land reserved for 24 meters wide D.P. Road in the Final Development Plan of the City of Nagpur, within statutory period of two years from the date of service of purchase notice under Sec. 127 of the Maharashtra Regional and Town Planning Act, 1966 (hereinafter referred to as "the Act of 1966"), the petitioner has filed the present petition, seeking declaration that the reservation of the land in question, is deemed to have lapsed.

(2.) The brief facts of the present case, are as follows:

(3.) The land admeasuring 6377.12 Sq.Mts. comprised in land bearing Khasra Nos. 282/2 and 270/1 out of total land admeasuring 21100 Sq.Mts., owned and possessed by the petitioner, shown to be reserved for building a 24 meters wide DP Road in the Final Development Plan for the City of Nagpur, which came into force on 01/03/2000.