ARJUN SHESHRAO ADAMANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. The learned counsel for the respondents waive service. Heard finally by consent of parties.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners are seeking following substantive reliefs, vide prayer clauses (C) and (C - 1) :-

(3.) The brief facts necessary for the disposal of the petition may be stated thus :- The petitioners claim to be residents' of the industrial area of Waluj, Aurangabad. The petitioner No.2 also claims to be having an industrial unit in the said industrial area. The petitioners are challenging the action of the respondent Maharashtra Industrial Development Corporation ('Corporation' for short) of conversion of an open space No.32 (Plot No. X-385) as a commercial plot and allotment of the same to the respondent No.4 by order dtd. 28/12/2017.